Section 14(2) in Arunachal Pradesh Nursing Council Act, 2011
(2)To enable the Registrar to fulfill the duties imposed upon him/her by sub-section (1) he or she may send notice to any person registered according to his or her registered address or appointment as has been changed, and if no reply to any such notice is received within a period of six months from the date of its dispatch, the Registrar may erase the name of such person from the Register in which it is entered Provided that any name erased under sub-section (2) may be re-entered in the Register under the direction of the Council.
