Section 4(1) in The Bombay Nursing Council (Reconstitution and Reorganisation) Order, 1960.
(1)The register and the list duly maintained or kept under the Act or deemed to be so maintained under Section 33 thereof, and in force immediately before the appointed day, shall on and from that day, be deemed to be the register and the list for each of the areas of the States of Bombay, Mysore and Rajasthan to which the Act extends; and accordingly the names of nurses, midwives and health visitors on such register and list shall, without further fee or charge, be continued thereon in the appropriate part and the region in which the person concerned desires to continue his registration or entry in the list for the period for which such registration or entry in the list was made, until duly amended or until the name is duly removed under the Act.
