16. 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 qualification specified in the Second Schedule or the Third Schedule to the Indian Medical Council Act, 1956), shall be registered under this Act, unless the procedure specified in sub-section (2) has been followed.(2)Any person, who holds such medical qualification may apply to the Council for registration by giving a correct description of his qualification, with his decree, diploma, licence or certificate. The Council shall transmit the same to the Medical Council of India for opinion and shall act according to the opinion.
