Section 11 in Jammu and Kashmir Nursing Council Act, 2012
11. Maintenance of register under the Act
(1) Subject to the provisions of the Act and the rules made thereunder, it shall be the duty of the Registrar to maintain the register of registration under the Act.(2)The Registrar shall maintain and keep the register in such form, as may be prescribed, and shall.contain the name, address and qualifications of every registered practitioner together with the dates on which such qualifications were acquired. The register shall be divided into following parts, namely:(a)Register of Nurses;(b)Register of Midwives; and(c)Register of. Health Visitors.(3)The Registrar shall maintain the register in a correct form, as far as possible and may from time to time, enter therein any material alteration in the address and qualifications of the person registered.(4)The register shall be deemed to be a document as per Evidence Act, Samvat 1977.
