Section 11 in The Orissa Nurses and Midwives Registration Act, 1938
11. Registers to be maintained.
(1)The Registrar shall maintain the following registers, namely :(a)a register showing the nurse in Orissa; name and address of each registered(b)a register showing the health visitor in Orissa; name and address of each registered(c)a register showing the midwife in Orissa; and name and address of each registered(d)a register showing the trained dai in Orissa. name and address of each registered(2)The Registrar shall keep the registers in accordance with the provisions of this Act and of any rules or bye-laws made thereunder, and shall, from time to time, make all necessary alterations in the names and addresses of registered persons and remove the names of any such person who is dead.(3)The Registrar may, for the purpose of carrying out the duties imposed upon him by Sub-sections (1) and (2) by registered letter sent to the registered address of any registered person, require such person to state whether he has ceased to practice, or whether his residence or address has been changed, and if no answer to any such letter is received within a period of six months from the date of its despatch, the Registrar may remove the name of such person from the prescribed register :Provided that any name removed under this Sub-section may be reentered in the register under the direction of the Council.(4)The Council may, by resolution, order to be removed or corrected any entry in a register, if it is satisfied that such an entry was fraudulently or incorrectly made.
