Section 21(1) in Himachal Pradesh Nurses Registration Act, 1977
(1)The Registrar shall at least in every five years, on or before a date to be fixed in this behalf by the Council, cause to be printed and published correct list of names for the time being entered in the registers setting-forth,-(a)the names entered in the respective registers arranged in alphabetical order;(b)the registered address of each person whose name is entered in that register ; and(c)the registered qualifications of each person and the date on which such qualification was certified.
