Section 7A in Tamil Nadu Nurses And Midwives Act, 1926
7A. [ Special provision for amending the register of nurses, register of midwives and register of dhais. [Inserted by paragraph 3 of, and the Schedule to the Madras Adaptation of laws Order, 1961.]
(1)Notwithstanding anything contained in this Act, the Council may, by order in writing, register or amend the register of nurses, register of midwives nurses, register or register of dhais by deleting therefrom the name of any person who, by reason of the alteration of boundaries under the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), has ceased to reside or practise in the [State of Tamil Nadu].The Council may likewise amend the said register by adding thereto the name of any person whose residence or place of practice has, by reason of the said alteration of boundaries, become part of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into, force on the 14th January 1969.]:Provided that the Council may, before passing an order, make such inquiry as it deems necessary.(2)Any person aggrieved by an order under sub-section (1) may appeal to such authority and within such time, as may be specified in this behalf by the State Government and such authority shall pass such order on the appeal as it thinks fit.(3)An order of the Council under sub-section (1), or where an appeal has been preferred against it under sub-section (2), the order of the appellate authority, shall be final.(4)The provisions of this section shall cease to be in force from such date as the State Government may, by notification, appoint.]
