Section 11(3) in The Orissa Nurses and Midwives Registration Act, 1938
(3)The Registrar may, for the purpose of carrying out the duties imposed upon him by Sub-sections (1) and (2) by registered letter sent to the registered address of any registered person, require such person to state whether he has ceased to practice, or whether his residence or address has been changed, and if no answer to any such letter is received within a period of six months from the date of its despatch, the Registrar may remove the name of such person from the prescribed register :Provided that any name removed under this Sub-section may be reentered in the register under the direction of the Council.
