Section 18(2) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(2)To enable the Registrar to fulfil the duties imposed upon him by sub-section (1) he may send through the post a letter to any person registered as-a nurse, midwife, assistant midwife, [an auxiliary, nurse-midwife or health visitor] [Substituted by section 8(2) of U.P. Act No. 14 of 1960.] addressed according to the registered address or appointment of such person to enquire whether he has ceased to practise or whether his appointment has been changed; and, if no answer is received to any such letter within period of six months from its dispatch, the Registrar may erase the name of such person from the register in which it is entered ;Provided that any name cased under this sub-section may be re-entered in the register under the direction of the Council.
