Section 31 in Arunachal Pradesh Nursing Council Act, 2011
31. Publication and use of Annual list of registered Nurses, Nurse- Midwives, Lady Health Visitors, Female Health Workers/ Auxiliary Nurse-cum-Midwives.
(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,(2)Every Court shall presume that any person whose name is entered in the latest such list is duly registered under this Act, and that any person whose name is not so entered is not registered under this Act.Provided that in the case of any person whose name does not appear in such printed lists, has a certified copy, signed by the Registrar of the entry of the name of such person in a Register of Nurses, Nurse-Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives shall be evidence that such person is registered under this Act.Provided further that a certificate purporting to be signed by the Registrar stating that the name of a person on the printed Register of Nurses, Nurse- Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives, as the case may be, has been removed from such Register specifying the date of such removal be evidence that such person is not registered under this Act and of the date from which he or she ceased to be so registered.
