Section 16 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
16. Renewal fee.
(1)Notwithstanding anything contained in section 13, the Council may, with the previous sanction of the State Government, direct that for every three years a renewal fee of [five rupees] [Substituted by Act 27 of 1981 w.e.f. 9.4.1981.] shall be paid by each person registered under this Act for the continuance of his name on the register.(2)If the renewal fee is not paid before the date fixed by the Council, the Council may after giving notice to the defaulter concerned remove the name of the defaulter from the register:Provided that the name so removed may be re-entered in the register on payment of the renewal fee in such manner and subject to such conditions as the Council may, after giving notice to the defaulter concerned by bye-laws direct.
