Section 20 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
20. Removal of fraudulent and incorrect entries from registers.
- Any entry in the registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives or health visitors] [Substituted by section 9 and section 10 of U.P. Act No. 14 of 1960.] which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made, may be removed under the written order of the Council :Provided that before action is taken under this section; notice shall be given to the person concerned, whose objections, if any, shall be heard and considered.
