(4)The name of every person -(a)who on the day immediately preceding the appointed day stands entered in any register duly kept under the Bombay Nurses, Midwives and Health Visitors Act, 1954, as in force in the Bombay area of the State; or(b)who, on or after the 1st November, 1956, being entered in any register other than that of dais duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State, stands entered therein on the day immediately preceding the appointed day, shall be entered in the Register prepared under this Act, without such person being required to make an application, or to pay any fee for this purpose.{5) (a) The name of every person who on the day immediately preceding the appointed day -(i)stands entered in any register (other than that of dais) duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State (not being a person already covered by the last preceding sub-section); or(ii)stands entered in Part I of any register duly kept under the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951, as in force in the Hyderabad area of the State, shall, subject to the provisions of clause (b), be entered in the Register kept under this Act, without such person being required to make an application, or to pay any fee for this purpose.(b)Notwithstanding anything contained in clause (a), within a period of three months from the appointed day or such further period as the State Government may allow, the Registrar shall punish a general notice in the Official Gazette and in such newspapers as the Council may select, in such form as may be prescribed, and send individual notice by registered post to every such person referred to in clause (a) at his last known address in such form as may be prescribed, calling . upon every such person to pay to the Registrar in the prescribed manner a fee of two rupees if he desires to continue his name on the Register under this Act. The name of every such person who pays such fees before the expiry of the period of two months from the date of publication of the general notice in the Official Gazette shall be continued on the Register under this Act, without such person being required to make an application or to pay any other fee for this purpose. If such fee is not paid within time, the Registrar shall remove the name of the defaulter from the Register : Provided that, if an application for continuance of the name so removed is made to the Registrar within a period of six months from the last date on which such fee should have been paid, the name so removed may be re-entered in the Register on payment of a fee of five rupees.
