Section 15 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
15. Disposal of applications by Registrar.
- If the Registrar is satisfied, after holding in the prescribed manner such inquiry as he considers necessary that the applicant for registration is entitled to be registered under Section 13, he shall enter his name in the appropriate register:Provided that any application for registration made by a person whose case is not clearly governed by the provisions of this Act or of the rules, regulations or orders made thereunder may be referred for the decision of the Council.(2)If the Registrar is not satisfied as aforesaid, he shall make an order rejecting the application for registration and refund the fee paid with it.
