(1)As soon as may be, after the appointed day, the Registrar shall, in accordance with the provisions of this Act, prepare and maintain thereafter a list of persons not entitled to registration under section 17, but who have been practising as nurses.(2)The list shall contain -(a)the name of every person who on the day immediately preceding the appointed" day stood entered -(i)as adai in the register duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State;(ii)in Part II of the register duly kept under the Hyderabad Nurses Midwives and Health Visitors Registration Act, 1951, as in force in the Hyderabad area of the State, without such person being required to make an application or to pay any fee for this purpose;(b)the name of every person whose case is not covered by clause (a) but who makes an application on or before the 14th day of February, 1971 to the Registrar in the prescribed form accompanied by a fee of ten rupees and such documents as may be prescribed and who proves to the satisfaction of a Committee appointed under sub-section (3) that on the 16th day of September, 1966, he was regularly practising as a nurse in any part of the State and fulfils such other conditions as may be determined by the Council.(3)All applications for enlistment under sub-section (2) shall be considered by a committee consisting of a Chairman and two other members of the Council appointed by the State Government.(4)Any person aggrieved by the decision of the Committee may, within a period of one month from the date on which such decision is communicated to him, on payment of a fee of five rupees, appeal to the appellate authority constituted by the State Government in this behalf. The appellate authority shall consist of a Chairman who has for at least seven years held judicial office not lower in rank than that of District Judge, one member elected by the Council, and one officer not lower in rank than that of Deputy Director of Health Services or of Medical Education and Research. The decision of the appellate authority shall be final,(5)The provisions of sub-section (2), excluding the portion relating to division of the Register into parts, and of subsections (7) and (8) of section 17, shall mutatis mutandis apply to the List prepared under this section.
