Section 16(2) in Himachal Pradesh Nurses Registration Act, 1977
(2)The Registrar shall keep the register in accordance with the provisions of this Act and any rules or regulations made thereunder and shall, from time to time, make all necessary alteration in the names and addresses entered in the registers of such nurses, health visitors, midwives, nurse dais and auxiliary nurse midwives, trained dais or dais and remove the name of any person who is dead.
