Section 21 in Himachal Pradesh Nurses Registration Act, 1977
21. Annual list of nurses, health visitors, midwives, auxiliary nurse midwives, nurse dais and dais.
(1)The Registrar shall at least in every five years, on or before a date to be fixed in this behalf by the Council, cause to be printed and published correct list of names for the time being entered in the registers setting-forth,-(a)the names entered in the respective registers arranged in alphabetical order;(b)the registered address of each person whose name is entered in that register ; and(c)the registered qualifications of each person and the date on which such qualification was certified.(2)Every court shall presume that any person whose name is entered in the latest of such lists is duly registered under this Act, and that any person whose name is not so entered in not registered under this Act:Provided that, in the case of any person whose name does not appear in any of such lists, a certified copy signed by the Registrar of the entry of the name of such person in the register shall be conclusive evidence that such person is registered under this Act :Provided further that a certificate purporting to be signed by the Registrar stating that the name of a person has been removed from such register and specifying the date of such removal shall be conclusive proof of the fact and date of such removal.
