Section 13 in The Orissa Nurses and Midwives Registration Act, 1938
13. Annual lists of nurses, health visitors, midwives and trained dais.
(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.(2)In every year in which such lists have not been published, the Registrar shall cause to be printed and published on or before a date to be fixed as aforesaid supplementary lists setting forth-(a)the particulars specified in Clauses (a) to (c) of Sub-section (1) in the manner therein laid down in regard to persons whose names have been entered in any register during the year to which such supplementary lists appertain, and(b)the names of any persons which have been removed from the registers during the said year.(3)Every Court shall presume that any person whose name is entered in the latest of such lists published under Sub-section (1) as modified by any supplementary lists published under Sub-section (2) is duly registered under this Act and that any person whose name is not so entered is not registered under this Act :Provided that in the case of any person whose name does not appear in any such list, a certified copy, signed by the Registrar, of the entry of the name of such person in any register shall be conclusive evidence that such person is registered under this Act :Provided further that a certificate purporting to be signed by the Registrar stating that the name of a person has been removed from any register and specifying the date of such removal shall be conclusive evidence of the fact and date of such removal.
