Section 13(5) in The Indian Medical Council Act, 1956
(5)Any medical institution in India which is desirous of getting a medical qualification granted by it included in Part I of the Third Schedule may apply to the Central Government to have such qualification recognized and the Central Government, after consulting the Council, may by notification in the Official Gazette, amend Part I of the Third Schedule so as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of Part I of the Third Schedule against such medical qualification declaring that it shall be a recognized medical qualification only when granted after a specified date.[Explanation. [Inserted by Act No. 11 of 2013.] - For the purposes of this section, the expression "overseas citizen of India" shall have the meaning assigned to it in clause (ee) of sub-section (1) of section 2 of the Citizenship Act, 1955.]
