Section 7A(1) in Tamil Nadu Nurses And Midwives Act, 1926
(1)Notwithstanding anything contained in this Act, the Council may, by order in writing, register or amend the register of nurses, register of midwives nurses, register or register of dhais by deleting therefrom the name of any person who, by reason of the alteration of boundaries under the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), has ceased to reside or practise in the [State of Tamil Nadu].The Council may likewise amend the said register by adding thereto the name of any person whose residence or place of practice has, by reason of the said alteration of boundaries, become part of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into, force on the 14th January 1969.]:Provided that the Council may, before passing an order, make such inquiry as it deems necessary.
