(2)There shall be separate registers for [nurses, midwives, auxiliary nurse-midwifes and health visitors] [Substituted by Act 14 of 1961.]. The registers shall be in such form and shall contain such particulars as may be prescribed by rules. Each register shall be divided into two parts A and B, Part A containing the names of those 1[nurses, midwives, auxiliary nurse-midwives or health visitors] who are eligible for registration under clause (i) of sub-section (1) of section 20 and Part B containing the names of those 1[nurses, midwives, auxiliary nurse-midwifes or health visitors] who are eligible for registration under clause (i) of sub-section (1) of section 20.
