Section 15 in The Punjab Nurses Registration Act, 1932
15. Registers to be maintained.
(1)The registrar shall maintain the following registers -(a)a register showing the name and address of each registered nurse in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(b)a register showing the name and address of each registered health visitor in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(c)a register showing the name and address of each registered midwife in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(d)a register showing the name and address of each registered nurse-dai in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(e)a register showing the name and address of each registered trained- dai in [Punjab] [Substituted by Adaptation of Laws Order, 1950, for 'East Punjab'.];(f)[ a register showing the name and address of each registered auxiliary nurse and midwife in Punjab] [Clause (f) added by Punjab Act 16 of 1953, Section 12(i).].(2)The Registrar shall keep the registers in accordance with the provisions of this Act and of any rules or bye-laws made thereunder and shall from time to time make all necessary alterations in the names and addresses of such nurses, health visitors, midwives, nurse-dais, [auxiliary nurses and midwives] [Inserted by Punjab Act 16 of 1953, Section 12(ii).], or trained dais and remove the name of any such person who is dead.(3)To enable the registrar to fulfil the duties imposed upon him by sub- sections (1) and (2) he may send through the post a registered letter to any person registered as a nurse, health visitor, midwife, nurse-dai [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 12(iii).], or trained dai, addressed according to his registered address for the purpose of enquiring whether he has ceased to practise or whether his residence or address has been changed, and if no answer to any such letter is received within a period of six months from its despatch the registrar may remove the name of such person from the prescribed register :[Provided that any name removed under this Act may, on representation made in this behalf, be re-entered in the register, subject to such conditions and payment of fees as may be specified in the direction of the Council, or the appellate authority, if an appeal was preferred against the order or removal] [Substituted by Punjab Act 16 of 1953, Section 12(iii).].(4)Any entry in the registers which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made shall be removed or corrected in pursuance of a resolution of the Council.
