Section 18 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
18. Registrar's functions in respect of registers.
(1)The Registrar shall keep the registers mentioned in section 17 in accordance with the provisions of this Act and of any orders made by the Council, and shall from time to time make all the necessary alterations in the registered addresses or appointments of such nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 8 (1)(a) and 8(1)(b) of U.P. Act No. 14 of 1960.], and erase the names of any registered nurses, midwives, assistant midwives [auxiliary nurse-midwives or health visitors] [Substituted by section 8 (1)(a) and 8(1)(b) of U.P. Act No. 14 of 1960.] who may have died or ceased to live and practise in India.(2)To enable the Registrar to fulfil the duties imposed upon him by sub-section (1) he may send through the post a letter to any person registered as-a nurse, midwife, assistant midwife, [an auxiliary, nurse-midwife or health visitor] [Substituted by section 8(2) of U.P. Act No. 14 of 1960.] addressed according to the registered address or appointment of such person to enquire whether he has ceased to practise or whether his appointment has been changed; and, if no answer is received to any such letter within period of six months from its dispatch, the Registrar may erase the name of such person from the register in which it is entered ;Provided that any name cased under this sub-section may be re-entered in the register under the direction of the Council.
