Section 16 in Uttarakhand Medical Council Act, 2002
16. For registration in certain cases.
(1)A practitioner holding a medical qualification from any authority in any place outside the territory of Indian (other than the qualification in the second schedule or the Third schedule to the Indian Medical Council Act 1956) shall not be registered under this Bill, 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 his degree, diploma, license or certificate. The council shall send the same to the Medical Council of India for opinion and shall act according to the opinion.
