Section 6 in The Bombay Nursing Council (Reorganisation) Order, 1962.
6. Provision regarding Register and List.
- The register and the list duly maintained or kept under the Act, or deemed to be so maintained under-Section 33 of the Act read with Section 17A thereof, and in force immediately before the appointed day in the Bombay area of the State of Gujarat and the Bombay area of the State of Maharashtra, shall, on and from that day, be deemed to be respectively the register and the list for the areas of the States of Gujarat and Maharashtra to which the Act extends, and accordingly the names of Nurses, Midwives and Health Visitors on such register and list shall, without further fee or charge, continue thereon in the appropriate part and the region in which the person concerned desires to continue his registration or entry in the list for the period for which such registration or entry in the list was made or renewed, or until duly amended or altered under the provisions of the Act.
