Section 19 in Karnataka Medical Registration Act, 1961
19. [ Renewal of Registration. [Substituted by Act 19 of 2017, w.e.f 06.04.2017.]
(1)Every Medical practitioner shall once in five years renew his registration by paying prescribed fees to the medical Council. For renewal of registration such applicant shall submit his application in such manner along with the evidence to the effect that he has participated or attended to a minimum of thirty credit hours of continued Medical Education Programme (one credit hour = four hours of continued Medical Education Programme) not less than six credit hours per year over a period preceding five years in any recognized Medical Conference or Seminar or Workshop or Continued Medical Education approved in this behalf by the Karnataka Medical Council.(2)The Medical Practitioner who fails to renew his registration under subsection (1) shall cease to be a registered practitioner under sub-section (1) of section 13, the Registrar shall remove the name of such practitioner from the Register maintained under section 12:Provided that participation in such continued Medical Educational Programme shall not be necessary in respect of such class of Medical Practitioners as may be prescribed.Provided further that the name so removed may be re-entered in the register on payment of the renewal fee in such manner and subject to undergoing continued Medical Education Programme specified in sub-section(1).Explanation. - For the purpose of the section "CME" means a Continued Medical Education Programme or recognized medical conference or seminar or workshop as may be approved or conducted by the medical Council in the State headquarters or regional headquarters or district headquarters or teaching hospitals or medical colleges or any institution run by the Karnataka Medical Council.]
