Section 9 in Arunachal Pradesh Indian Medicine Council Act, 2013
9. Functioning of the State Council.
(1)The State Council shall consider all applications as may be received by the Registrar from persons holding medical qualifications for Registrations with State Council in the manner as may be prescribed.(2)The Registrar of State Council, shall award provisional registration to the students of either the Government or Private Medical Colleges in the State for undertaking compulsory internship training after passing final examination in the manner as may be prescribed.
