Section 15A in The Punjab Nurses Registration Act, 1932
15A. [ Temporary provision in respect of registers. - All nurses, health visitors and mid- wives, who immediately before the appointed day, as defined in the Punjab Nurses Registration Council (Reconstitution and Reorganisation) Order 1971, issued under section 4 of the Inter State Corporations Act, 1957 (Central Act 38 of 1957), were on the registers maintained under this Act, shall, on and from that day, without further fee or charge, continue to be on the registers of the State of Punjab and Haryana, the transferred territory and the Union Territory of Chandigarh for a period of six months from the appointed day and thereafter, on the register of any of the said States or territory in which the registered person desires to continue his or her registration:
Provided that such registration shall continue for the period for which it was made until the register is duly amended or until the name is duly removed under the Act] [Added vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.].
