Section 14 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
14. State Register.
(1)The Council shall cause to be maintained in the prescribed manner a register of,-(i)Nurses,(ii)Midwives,(iii)Auxiliary Nurse-Midwives, and(iv)Health Visitors,resident in Madhya Pradesh who are eligible for enrolment under Section 15 to be known as State Register.(2)It shall be the duly of the Registrar of the Council to keep the State Register in accordance with the provisions of the Act and of any orders made by the Council, and from time to time revise the register in the prescribed manner and publish it in the Gazette.(3)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (1 of 1872) and may be proved by a copy published in the Gazette.
