Section 15A(2) in Telangana Medical Practitioners Registration Act, 1968
(2)Every person who holds any of the Medical Qualifications included in the FIRST Schedule to the Indian Medical Council Act, 1956 may apply to the Registrar giving correct description of his qualification with the date on which the same was granted and present his pass certificate along with such fee as may be prescribed by the Council in this behalf, shall be entitled for the grant of Provisional Medical registration, for the purpose of enabling him to be engaged in employment in a resident medical capacity in any approved institution or in the Medical Service of the Armed Forces of the Union.
