Section 15(1) in The Punjab Nurses Registration Act, 1932
(1)The registrar shall maintain the following registers -(a)a register showing the name and address of each registered nurse in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(b)a register showing the name and address of each registered health visitor in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(c)a register showing the name and address of each registered midwife in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(d)a register showing the name and address of each registered nurse-dai in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(e)a register showing the name and address of each registered trained- dai in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(f)[ a register showing the name and address of each registered auxiliary nurse and midwife in Punjab] [Clause (f) added by Punjab Act 16 of 1953, Section 12(i).].
