Section 14 in Arunachal Pradesh Nursing Council Act, 2011
14. Maintenance of Registers by the Registrar.
(1)The Registrar shall maintain the registers in accordance with the provisions of this Act and in accordance with any orders made by the Council and shall from time to time update and make all necessary alterations in the registered address or appointments and in the classifications of the registered Nurses, Nurse Midwife, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives and erase the name of any such Nurse, Nurse-Midwife, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwife who is dead or has ceased to practice.(2)To enable the Registrar to fulfill the duties imposed upon him/her by sub-section (1) he or she may send notice to any person registered according to his or her registered address or appointment as has been changed, and if no reply to any such notice is received within a period of six months from the date of its dispatch, the Registrar may erase the name of such person from the Register in which it is entered Provided that any name erased under sub-section (2) may be re-entered in the Register under the direction of the Council.(3)The candidate applying for registration should enclosed two copies of passport size photographs with uniform in his or her application duly countersigned by the Head of the Institution from where he or she was trained. One copy of photograph will be affixed on the certificate and other copy in the register itself. In case of applying for duplicate copy of the Certificate, the applicant will have to send his or her photographs again, with out which no duplicate copy will be issued.
