Section 11 in The Bihar and Orissa Nurses Registration Act, 1935
11. Register to be maintained.
(1)The Registrar shall maintain the following registers, namely,(a)a register showing the name and address of each registered nurses in Bihar [* *] [Words 'and Orissa' repealed by A. O.];(b)a register showing the name and address of each registered health visitor in Bihar [* *] [Words 'and Orissa' repealed by A. O.];(c)a register showing the name and address of each registered trained dai in Bihar [* *] [Words 'and Orissa' repealed by A. O.];(d)a register showing the name and address of each registered dai in Bihar [* *] [Words 'and Orissa' repealed by A. O.].(2)The Registrar shall keep the register in accordance with the provisions of this Act and of any rules or bye-law made thereunder, and shall from time to time all necessary alterations in the names and addresses of registered persons and remove the names of any such person who is dead.(3)The Registrar may for the purpose of carrying out the duties imposed upon him by sub-sections (1) and (2) by registered letter sent to the registered addresses of any registered person require such person to state whether he has ceased to practise or whether his residence or address has been changed and if no answer to any such letter is received within a period of six months from the date of its despatch, the Registrar may remove the name of such person from the prescribed register:Provided that any name removed under this sub-section may be re-entered in the register under the direction of the Council.(4)The Council may by resolution order to be removed or corrected any entry in a register if it is satisfied that such an entry was fraudulently or incorrectly made.
