(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a Register of nurses for the State, in accordance with the provisions of this Act.(2)The Register shall consist of five parts, one for each Region. It shall be in such form, and may be divided into such sections as may be prescribed. It shall include the full name, address and qualifications of the registered nurse, the date on which each qualification was obtained, and such other particulars as may be prescribed.(3)(a)Any person who has undergone such courses of training, has passed such examinations and fulfils such other conditions as may be prescribed, or any person who possesses any of the qualifications included in the Schedule to the Indian Nursing Council Act, 1947 shall, subject to any con-ditions laid down by or under the said Act, at any time on an application made in the prescribed form to the Registrar and on payment of the prescribed fee and on presentation of his degree, diploma or certificate, be entitled to have his name entered in the Register :Provided that, the name of an applicant who is unable to present his degree, diploma or certificate may be entered in the Register, if he satisfies the President that he holds such degree, diploma or certificate but cannot for sufficient cause present the same with his application,(b)Such person shall specify in the application the Region in which he desires to be registered and shall not be entitled to be registered in more than one Region :Provided that, if he fail to specify the Region in which he should be registered, the Council shall have the power to enter his name in the Region in which his address is situated and if no address in the State is given in such Region as the Council may, after considering all other particulars submitted by the applicant, decide.(4)The name of every person -(a)who on the day immediately preceding the appointed day stands entered in any register duly kept under the Bombay Nurses, Midwives and Health Visitors Act, 1954, as in force in the Bombay area of the State; or(b)who, on or after the 1st November, 1956, being entered in any register other than that of dais duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State, stands entered therein on the day immediately preceding the appointed day, shall be entered in the Register prepared under this Act, without such person being required to make an application, or to pay any fee for this purpose.{5) (a) The name of every person who on the day immediately preceding the appointed day -(i)stands entered in any register (other than that of dais) duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State (not being a person already covered by the last preceding sub-section); or(ii)stands entered in Part I of any register duly kept under the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951, as in force in the Hyderabad area of the State, shall, subject to the provisions of clause (b), be entered in the Register kept under this Act, without such person being required to make an application, or to pay any fee for this purpose.(b)Notwithstanding anything contained in clause (a), within a period of three months from the appointed day or such further period as the State Government may allow, the Registrar shall punish a general notice in the Official Gazette and in such newspapers as the Council may select, in such form as may be prescribed, and send individual notice by registered post to every such person referred to in clause (a) at his last known address in such form as may be prescribed, calling . upon every such person to pay to the Registrar in the prescribed manner a fee of two rupees if he desires to continue his name on the Register under this Act. The name of every such person who pays such fees before the expiry of the period of two months from the date of publication of the general notice in the Official Gazette shall be continued on the Register under this Act, without such person being required to make an application or to pay any other fee for this purpose. If such fee is not paid within time, the Registrar shall remove the name of the defaulter from the Register : Provided that, if an application for continuance of the name so removed is made to the Registrar within a period of six months from the last date on which such fee should have been paid, the name so removed may be re-entered in the Register on payment of a fee of five rupees.(6)The name of every person eligible to be entered in the Register under this Act, under sub-section (4) or (5) shall be entered in the part relating to that Region in which his address as given in the register under the repealed Act is situated, and, if the address is not situated in the State, the Council shall have the power to enter his name in that Region in which the repealed Act under which he was registered was in force or in such other Region as it deems fit.(7)After the last date for payment of the fee of two rupees under clause (b) of sub-section (5) has expired and the Register prepared in accordance with the foregoing provisions is ready, the Registrar shall publish a notice in the Official Gazette and such newspapers as the Council may select, about the Register having been prepared, and the Register shall come into force from the date of publication of such notice in the Official Gazette.(8)Every registered practitioner shall be given a certificate of registration in the prescribed form. Such certificate shall be valid upto the date specified therein.
