Section 2(l) in Arunachal Pradesh Health Services Rules, 1990
(l)'A recognised medical qualification' means recognised medical qualification in the first or Second Schedule, Part I of the Third Schedule (other than licenciate qualification) to the Indian Medical Council Act, 1956. Holders of educational qualifications included in the Part II of the Third Schedule also fulfill the conditions stipulated in sub-Section (3) of the Section 13 of the Indian Medical Council Act, 1956.
