Section 64 in The Medical Council Of India Regulations, 2000
64. Direct registration .-(1) Application for direct registration with the Council, as envisaged under section 23, may be received in Form A, in duplicate, annexed to these regulations.
(2)A fee as fixed from time to time with the approval of the Central Government shall be chargeable as registration fee.(3)The following documents shall be sent along with the application:-(a)Copy of Degree or Diploma or Certificate from the Head of the Institution (Provisional Certificate).(b)Certificate of Post-examination practical training.(4)A Certificate in form B annexed to these regulations shall be issued by the Registrar under his seal, to all persons who are directly registered with the Council and a copy of the said certificate shall be forwarded to the State Medical Council concerned for inclusion of the name in the State Medical Register.
