Section 18(1) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(1)The Registrar shall keep the registers mentioned in section 17 in accordance with the provisions of this Act and of any orders made by the Council, and shall from time to time make all the necessary alterations in the registered addresses or appointments of such nurses, midwives, assistant midwives, [auxiliary nurse-midwives and health visitors] [Substituted by section 8 (1)(a) and 8(1)(b) of U.P. Act No. 14 of 1960.], and erase the names of any registered nurses, midwives, assistant midwives [auxiliary nurse-midwives or health visitors] [Substituted by section 8 (1)(a) and 8(1)(b) of U.P. Act No. 14 of 1960.] who may have died or ceased to live and practise in India.
