Section 28(1) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(1)The Registrar shall in every year on or before a date to be fixed by the Council in this behalf, cause to be printed and published correct lists of the names for the time being entered in the registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives and health visitors] [Substituted by section 13 and section 14 of U. P. Act XIV of 1960.] setting forth- -(a)all names entered in the registers, arranged in alphabetical order according to surnames,(b)the registered address or appointment of each, person whose name is so entered in any of the registers; and(c)the registered qualification of each such person and the date on which such qualification was certified.
