Section 14(2) in The Punjab Nurses Registration Act, 1932
(2)(a)If the registrar is satisfied that any nurse, health visitor, midwife, nurse-dai, [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(b)(i).], or trained dai applying under clause (a) or clause (b) of sub-section (1) is entitled to be registered he shall on payment of such fees as may be prescribed, enter the name of such nurse, health visitor, midwife, nurse-dai [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(b)(i).] or trained dai in the prescribed register;(b)if the registrar is satisfied that any person applying under clause (c) or clause (d) of sub-section (1) is entitled to be registered as a nurse, health visitor, midwife, nurse-dai, [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(b)(i).], or trained dai, as the case may be, he shall lay the application before the Council with a recommendation that he be permitted to enter the name of such person in the prescribed register, and shall not make any entry in the prescribed register in respect of such person until the entry is permitted by the Council to be made :Provided that -(i)the registrar on receiving an application under clause (a) or clause (b) of sub-section (1) from any person in respect of whom he considers that the Council may wish to exercise its powers of refusal under clause (ii) of this proviso may refer the said application to the Council or to any sub- committee appointed by the Council for that purpose and shall not make an entry in the register in respect of such person until the entry is permitted by the Council to be made;(ii)the Council may refuse to permit the registration of any person who has been convicted of any such offence as implies in the opinion of the Council any defect of character such as would render him unfit for duty or who, after an enquiry at which opportunity has been given to such person to be heard in person or by pleader, has been held by the Council to have been guilty of any professional misconduct or [ - ] [The words 'in the case of a person applying under clause (c) or clause (d) of sub-section (1) is held by the Council', omitted by Punjab Act 16 of 1953, Section 11(b)(ii).] not to possess satisfactory professional qualifications;(iii)[ the Council may, at any time, issue a warning to or direct the removal of the name of a registered person for any of the reasons for which it could refuse to permit the registration of such person after an enquiry at which opportunity has been given to such person to be heard in person or by a counsel:] [Clause (iii) of first proviso, added by Punjab Act 16 of 1953, Section 11(b)(iii).]Provided further that an appeal may be preferred to the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government from an order of the Council passed under [ - ] [The words 'clause (ii) of' omitted by Punjab Act 16 of 1963, Section 11(b)(iv).] the first proviso to this sub-section if such appeal is made within one month [or such period as may be extended on sufficient cause shown for not preferring the appeal within time from the date of receipt of the registered notice intimating that the Council has refused to permit the registration or has removed the name of such person.] [Substituted by Punjab Act 16 of 1953, Section 11((b)(iv).]
