Section 28 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
28. Publication of and presumption as to entries in annual lists.
(1)The Registrar shall in every year on or before a date to be fixed by the Council in this behalf, cause to be printed and published correct lists of the names for the time being entered in the registers of nurses, midwives, assistant midwives [auxiliary nurse-midwives and health visitors] [Substituted by section 13 and section 14 of U. P. Act XIV of 1960.] setting forth- -(a)all names entered in the registers, arranged in alphabetical order according to surnames,(b)the registered address or appointment of each, person whose name is so entered in any of the registers; and(c)the registered qualification of each such person and the date on which such qualification was certified.(2)Every court shall presume that any person whose name is entered in the latest of such lists is duly registered under this Act, and that any person whose name is not entered is not registered under this Act :Provided that in case of any person whose name does not appear in such printed lists, a certified copy signed by the Registrar and sealed with the Seal of the Council, of the entry of the name of such person in a register of nurses, midwives, assistant midwives [auxiliary nurse midwives or health visitors] [Substituted by the A. O. 1950 for 'Provincial Government.] shall be evidence that such person is registered under this Act; and upon the production of such evidence every court shall presume that such person is so registered :Provided also that a certificate signed by the Registrar and sealed with the Seal of the Council, stating that the name of a person borne on the list of nurses, midwives, assistant midwives [auxiliary nurse midwives or health visitors] [Substituted by the A. O. 1950 for 'Provincial Government.] as the case may be, has been removed from such register and specifying the date of such removal shall be evidence that such person is not registered under this Act and of the date from which he or she ceased to be registered, and on the production of such evidence every court shall presume that such person ceased to be registered from the date specified.
