Section 17 in The Gujarat Medical Council Act, 1967
17. Special procedure for registration in certain cases.
(1)No person who possesses a medical qualification granted by any authority in any place outside the territory of India (other than the qualifications specified in the Second Schedule or the Third to the Indian Medical Council Act, 1956 (CII of 1956), shall be registered under this Act, unless the procedure specified in sub-section (2) has been followed.(2)Any person, who holds any such medical qualification may apply to the Council for registration by giving a correct description of his qualification, with the date on which it was granted, and by presentation of his degree, diploma, licence or certificate. The Council shall transmit to the Central Government the application with its opinion whether the medical qualification possessed by the applicant should be included in Part II of the Third Schedule to the Indian Medical Council Act, 1956 (CII of 1956). If the medical qualification is so included in pursuance of the provisions of sub-section (4) of Section 13 of that Act the Council may, subject to the provisions of that Act and on payment of [the prescribed fee] [Substituted for 'a fee of fifty rupees' by Gujarat 7 of 1995, dated 28th July 1995.], enter his name in the register under section 16.
