Section 24 in Sree Chitra Tirunal Institute For Medical Sciences And Technology, Trivandrum, Act, 1980
24. Recognition of medical qualification granted by Institute.-
Notwithstanding anything contained in the Indian Medical Council Act, 1956, the medical degrees and diplomas granted by the Institute under this Act shall be recognised medical qualifications for the purposes of that Act and shall be deemed to be included in the First Schedule to that Act.
