Section 3(b) in The Medical Termination Of Pregnancy Rules, 1975
(b)in the case of a medical practitioner who was registered in a State Medical Register on or after the date of the commencement.(i)if he has completed six months of house surgency in gynaecology and obstetrics; or(ii)where he has not done any such house surgery, if he had experience at any hospital for a period of not less than one year in the practice of obstetrics and gynaecology; or(iii)if he has assisted a registered medical practitioner in the performance of twenty-five cases of medical termination of pregnancy in a hospital established or maintained, or a training institute approved for this purpose, by the Government;
