Section 4(b) in The Medical Termination Of Pregnancy Rules, 2003
(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
