Section 14(3) in The Punjab Nurses Registration Act, 1932
(3)If the registrar is not satisfied that such nurse, health visitor, midwife, nurse-dai, [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(c).], trained dai or dai is entitled to be registered he shall reject the application, provided that an appeal shall lie to the Council from such an order of the registrar if such appeal is preferred within one month from the date of despatching by registered post a notice addressed to the applicant at the address from which the application was sent intimating that such application has been rejected.
