Section 16(3) in Himachal Pradesh Nurses Registration Act, 1977
(3)To enable the Registrar to perform the duties imposed upon him by sub-section(2), he may send through post a registered letter to any person registered as a nurse, health visitor, midwife, nurse dai, auxiliary nurse midwife or trained dai or dai addressed according to his/her registered address for the purposes of enquiring whether he/she has ceased to practise or whether his/her residence or address has changed and if no answer to any such letter is received within a period of six months from its despatch, the Registrar may remove the name of such person from the concerned register :Provided that, any name removed, under this section, may, on a representation made in this behalf, be re-entered in the register, subject to such conditions and payment of such fees as may be prescribed in the direction by the Council or the committee constituted under section 19 if an appeal was preferred against the order of the Council.
