Section 13 in Sikkim Medical Registration Act, 2005
13. Registration of Medical Practitioners.
(1)Every person who holds any of the medical qualifications included in the Schedules to the Indian Medical Council Act, 1956 ( Central Act 102 of 1956), may apply to the Registrar giving a correct description of his qualifications, with the dates on which they were granted, and present his degree or diploma with a fee prescribed in the rules for being registered under the Act. The Registrar shall, if satisfied that the applicant is entitled to he registered, enter his name in the register.(2)The Council may refuse to permit the registration of any person who has been convicted of a cognizable offence as defined in the Code of Criminal Procedure, 1989 (Central Act V of 11898), or any other law for the time being in force, or who after due inquiry has been held guilty by the Sikkim Medical Council or by the Medical Council of any other State in India of infamous conduct in any professional respect.
