Section 4 in The Medical Termination Of Pregnancy Rules, 2003
4. Experience and training under clause (d) of section 2
.For the purpose of clause (d) of section (2), a registered medical practitioner shall have one or more of the following experience or training in gynaecology and obstetrics, namely:(a)In the case of a medical practitioner, who was registered in a State Medical Register immediately before the commencement of the Act, experience in the practice of gynaecology and obstetrics for a period of not less than three years;(b)in the case of a medical practitioner, who is registered in a State Medical Register:(i)if he has completed six months of house surgency in gynaecology and obstetrics; or(ii)unless the following facilities are provided therein, if he had experience at any hospital for a period of not less than one year in the practice of obstetrics and gynaecology; or(c)if he has assisted a registered medical practitioner in the performance of twenty-five cases of medical termination of pregnancy of which at least five have been performed independently, in a hospital established or maintained, or a training institute approved for this purpose by the Government.(i)This training would enable the Registered Medical Practitioner (RMP) to do only 1st Trimester terminations (up to 12 weeks of gestation);(ii)For terminations up to twenty weeks the experience or training as prescribed under sub-rules (a), (b) and (d) shall apply;(d)in case of a medical practitioner who has been registered in a State Medical Register and who holds a post-graduate degree or diploma in gynaecology and obstetrics, the experience or training gained during the course of such degree or diploma.
