Section 13 in The Punjab Medical Registration Act, 1916
13. Persons who may be registered.
- Every person who -(a)is for the time being registered or qualified to be registered under the British Medical Acts, or(b)is possessed of any of the qualifications described in the schedule; may apply to the registrar to be registered and on payment of the prescribed fee and on furnishing to the registrar proof of such registration or qualification shall be entitled to be registered, and thereupon, but subject always to the provisos hereinafter contained, the registrar shall register him in the Punjab Medical Register :Provided that any person already registered under any Medical Registration Act in force in any other State in India shall be exempt from the registration fee leviable under this clause :Provided also, that the State Government may after consulting the Council permit the registration of (a) any person who shall furnish to the registrar proof that he is possessed of a medical degree, diploma or certificate of any University, medical college or school approved by the Council, other than those described in the schedule, and (b) any person who was actually practising medicine in [or the Delhi] [The words 'or the North West Frontier Province', omitted by the India (Adaptation of Existing Indian Laws) Order, 1947, Para 4(i).] [State before the 25th day of September, 1915] [Inserted by section 2 of Punjab Act, I of 1928.] :Provided further, that the Council may refuse to permit the registration of any person who has been convicted of any such offence as implies in the opinion of the Council a defect of character or who, after an inquiry at which opportunity has been given to the candidate to be heard in person or by pleader, has been held by the Council to have been guilty of infamous conduct in any professional respect.Provided further, that the registrar on receiving an application for entry in the register from any person in respect of whom he considers that the Council may wish to exercise the power of refusal conferred by the last foregoing proviso may refer the said application to the Council, and shall not make any entry in the register in respect of such person until the Council informs him that the entry is permitted.
