Section 15(2) in The Punjab Nurses Registration Act, 1932
(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.
