Section 22(1) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
(1)The Council shall cause to be prepared a list of persons practising as nurse, midwife, auxiliary nurse-midwife, health visitor or dai in the State immediately before the date specified under sub-section (1) of Section 3 (hereinafter in this section referred to as the "specified date") as are not eligible for registration under the Act or are not deemed to be enrolled on the State Register under clause (c) of Section 35.
