Section 13(1) in The Orissa Nurses and Midwives Registration Act, 1938
(1)The Registrar shall from time to time, on or before, a date to be filed in this behalf by the Council, cause to be printed and published correct lists of the 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 any register; and(c)the registered qualification of each such person and the date on which such qualification was certified.
