Section 31(1) in Arunachal Pradesh Nursing Council Act, 2011
(1)The Registrar shall, in every five years, on or before a date to be fixed in this behalf by the Council cause to be printed and published correct list of the names for the time being entered in several parts of the Registers of Registered Nurses, Nurse-Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives, setting forth(a)all the names entered in several parts of the respective Registers arranged in alphabetical order according to surnames;(b)the registered address or appointment of each person whose name is so entered in the registers; and(c)the registered qualification of each, such person and the date on which such qualification was certified,
