Section 14(1) in Arunachal Pradesh Nursing Council Act, 2011
(1)The Registrar shall maintain the registers in accordance with the provisions of this Act and in accordance with any orders made by the Council and shall from time to time update and make all necessary alterations in the registered address or appointments and in the classifications of the registered Nurses, Nurse Midwife, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives and erase the name of any such Nurse, Nurse-Midwife, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwife who is dead or has ceased to practice.
