Section 16(1) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(1)The Registrar shall keep and maintain the registers in accordance with the provisions of this Act and the rules and regulations made thereunder and of any orders made by the Council under Section 12, shall make necessary alterations in the registered addresses and appointments, in the registered qualifications and in the classification of registered nurses, midwives, health visitors and auxiliary nurse-midwives, and may erase therefrom the name of any such nurse, midwife, health visitor or auxiliary nurse-midwife.
