(1)Subject to the provisions of this Act and subject to any general or special order of the Council, it shall be the duty of the Registrar to keep the registers.(2)There shall be separate registers for [nurses, midwives, auxiliary nurse-midwifes and health visitors] [Substituted by Act 14 of 1961.]. The registers shall be in such form and shall contain such particulars as may be prescribed by rules. Each register shall be divided into two parts A and B, Part A containing the names of those 1[nurses, midwives, auxiliary nurse-midwives or health visitors] who are eligible for registration under clause (i) of sub-section (1) of section 20 and Part B containing the names of those 1[nurses, midwives, auxiliary nurse-midwifes or health visitors] who are eligible for registration under clause (i) of sub-section (1) of section 20.(2a)[ The Government shall cause to be prepared a separate register of dhais registered under the Madras Nurses and Midwives Act, 1926 and holding appointments or practicing in the Malabar district referred to in subsection (2) of section 5 of the States Re-organization Act, 1956 (Central Act 37 of 1956), in such form and containing such particulars as may be prescribed] [Substituted by Act 14 of 1964.].(3)The Registrar shall keep the registers correct in accordance with the provisions of this Act and the rules and regulations made there under and shall remove from the registers the names of those registered [nurses, midwives, auxiliary nurse-midwives, health visitors and dhais] [Inserted by Act 15 of 1961.] who are dead or whose names are directed to be removed from the registers under section 23.(4)The registers shall be deemed to be public documents under section 74 of the Indian Evidence Act.
