Section 11 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
11. Preparation of Register.
(1)The Registrar shall prepare and maintain a state medical register of medical practitioners for the State, in accordance with the provisions of this Act.(2)The State medical register shall be in such form, and shall be divided into such parts as may be prescribed. The register shall include the full name, address and qualification of the registered practitioner, the date on which each qualifications was obtained and such other particulars as may be prescribed.(3)Any person who possesses a recognised medical qualification shall at any time on an application made in the prescribed form to the Registrar and on payment of a fee as may be prescribed by regulation and on presentation of his degree or diploma, as the case may be, be entitled to have his name entered in the State medical register ordinarily within three months after completion of prescribed formalities :Provided that if a person possesses more than recognised medical qualifications, he shall mention in the application all the recognised medical qualifications which he possesses on the date he makes the application :Provided further that the applicant who is unable to present for sufficient cause, his degree or diploma may be granted a provisional registration for a period not exceeding one year if he satisfies the Council that he holds such a degree or diploma.(4)Notwithstanding anything contained in sub-section (3) the name of every person which on the day immediately preceding the date of commencement of this Act stands entered in the register kept by the Mahakoshal Medical Council or the Medical Council, Bhopal shall be entered in the State medical register prepared under this Act, without such person being required to make an application, or to pay any fee for this purpose.(5)Every registered practitioner shall be given a certificate of registration in the prescribed form. The registered practitioner shall display the certificate or certified true copy of the certificate of registration at a conspicuous part in the place of his practice.
