- In these Regulations, unless the context otherwise requires,-(a)"Act" means the Indian Medical Council Act,1956 (102 of 1956);(b)"Council" means the Medical Council of India constituted under section 3 of the Act,(c)"Permanent Registration" means registration for the purpose of enrolment on any State Medical Register or Indian Medical Register after obtaining the primary Medical qualification followed by completion of such practical training as prescribed other in India or abroad as per the provisions of the Act;(d)"Prescribed" means prescribed by regulations made under this Act;(e)"Prescribed Authority" means a medical Institution or any other examining body authorized by the Central Government/Medical Council of India to conduct Screening Test.(f)"Primary Medical qualification" means a medical qualification awarded by any medical institution outside India which is a recognized qualification for enrolment as medical practitioner In the country In which the Institution awarding the said qualification is situated and which is equivalent to MBBS in India;(g)"Provisional Registration" means provisional registration in a State MEdical Register or Indian Medical Register for the purpose of undergoing practical training In India as prescribed and for no other purpose by an Indian citizen possessing any primary medical qualification but has not undergone such practical training after obtaining that qualification as may be required by the rules or regulations in force In the country granting the qualification;(h)"qualifying examination" means the examination to be qualified to become eligible for admission to MBBS course in India as prescribed In the Graduate Medical Education Regulations, 1997.(i)"registration" means either Provisional Registration or Permanent Registration.
