Section 21(1) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(1)The Council may, upon reference from the Registrar or otherwise, prohibit the entry in, or direct the removal from, the registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives or health visitors] [Substituted by section 11(i) of U. P. Act XIV of 1960.] of the name of any nurse, midwife, assistant midwife, [auxiliary nurse-midwife or health visitor] [Substituted by section 11(2) of U. P. Act XIV of 1960.] for suspend, such person's registration on any of the following grounds; namely -(a)that such person has been convicted by any court of any non-bailable offence, such conviction not having been subsequently set aside or the offender pardoned ;(b)that such person has been guilty of conduct which in the opinion of the Council indicates that she is not a fit or proper person to practise as a nurse, midwife, assistant midwife [auxiliary nurse midwife or health visitor] [Substituted by section 11(2) of U. P. Act XIV of 1960.];(c)that there are defects in the character of such person which in the opinion of the Council would render the entry in, or the retention of , the name of such person in the registers undesirable :Provided that no action shall be taken by the Council under this section until after due enquiry (at which an opportunity shall be given to the person concerned to be heard in defence and to appear, either in person or by counsel, vakil, pleader or attorney, and which may, in the discretion of the President of the Council be held in camera) the council by a majority of two thirds of the members present and voting at the meeting of the Council, shall find that there is ground for taking action against the person concerned.
