Section 19 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
19. Erasure of names from registers on notice of death.
(1)Every Registrar of Deaths who receives notice of the death of any person whose name' he knows to be entered in one of the registers of nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 9 and section 10 of U.P. Act No. 14 of 1960.] shall forthwith transmit by post to the Registrar a certificate of such death signed by him and stating particulars of the time and place of death.(2)One receipt of such certificate or any other reliable information regarding such death, the Registrar shall erase the name of the deceased person from the register in which it is entered.
