(1)Within a period of three months from the date of publication of the notice under sub-section (7) of section 17, and thereafter at the expiration of every five years from that date within a period of three months from such expiration, every registered nurse shall be liable to apply to the Registrar and to pay to the Council a renewal fee of such amount as may be prescribed, for the continuance of her name on the Register.(2)(a)If the renewal fee is paid on or before the due date, the Registrar shall issue to the registered nurse a renewal slip in the prescribed form specifying the date up to which the validity of the certificate of registration has been extended.(b)If the renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulting nurse from the Register. On such removal, the certificate of registration issued to the nurse shall be deemed to have been cancelled:Provided that, the name so removed may be re-entered in the Register on payment of the outstanding renewal fee, and such additional fee as may be prescribed in this behalf. On receipt of such fees, the Registrar shall issue a renewal slip as provided in clause (a).(3)The provisions of sub-sections (1) and (2) shall, mutatis mutandis, apply to the nurses included in the List maintained under this Act.
