Section 18(2)(i) in Himachal Pradesh Nurses Registration Act, 1977
(i)the Registrar on receiving an application under clause (a) or clause A (b) of sub-section (1) from any person, in respect of whom he considers that the Council may wish to exercise its powers of refusal under clause (ii) may refer the said application to the Council or any committee referred to in section 19 and shall not make any entry in the register in respect of such person until the entry is permitted by the Council, to be made;