Section 19(2) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(2)Any name removed from the register under sub-section (1) may afterwards be re-entered in the register and any order of prohibition of registration passed under sub-section (1) may be withdrawn under the direction of the Council given by a majority of two thirds of the members present and voting at the meeting.
