(1)It shall be the duty of the Registrar to make entries in the Register from time to time, to revise the same and to issue certificates of registration in accordance with the provisions of this Act, and the rules made thereunder, and the orders of the Council.(2)The names of registered nurses who die or whose names are directed to be removed from the Register under section 23 shall be removed therefrom.(3)Any person whose name is entered in the Register and who subsequent to his registration desires to record in the Register any change in his name, shall, on application made in this behalf and on payment of the prescribed fee, be entitled to have such change in his name recorded in the Register.(4)Subject to the provisions of section 11 of the Indian Nursing Council Act, 1947, any person whose name is entered in the Register and who subsequent to his registration obtains any recognised higher qualification, shall, on an application made in this behalf, and on payment of the prescribed fee, be entitled to have an entry stating such qualification made against his name in the Register.(5)Where it is shown to the satisfaction of the Registrar that a certificate of registration has been defaced, lost or destroyed, the Registrar may, on payment of the prescribed fee, issue a duplicate certificate.(6)The provisions of sub-sections (1) to (5) shall mutatis mutandis apply to the maintenance of the list prepared under this Act.
