Section 20(1) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(1)If any person whose name is registered under this Act obtains any title or qualification other than the title or qualification in respect of which he has been registered, he shall, on payment of the prescribed fees, be entitled to, and may apply to the Registrar for, an entry respecting such other title or qualification made against his name in the appropriate register either in substitution for or in addition to the entry previously made.
