Section 7 in Tamil Nadu Nurses And Midwives Act, 1926
7. Removal and restoration of names.
- Subject to such conditions and in such manner as may be prescribed, the Council may refuse to enter the name of [any nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] [Substituted for the words 'any nurse, midwife or dhai' by section 8 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] in the register or remove the name of [any nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] [Substituted for the words 'any nurse, midwife or dhai' by section 8 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] from the register or restore thereto the name of [any nurse, midwife, health visitor, auxiliary nurse-midwife or dhai] [Substituted for the words 'any nurse, midwife or dhai' by section 8 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).] so removed.
