Section 15 in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
15. Registration of Medical Practitioners -
(1)Every person who holds any of the Medical qualifications included in the Schedules to the Indian Medical Council Act, 1956, may apply to the Registrar giving a correct description of his qualifications, with the dates on which they were granted, and present his degree, diploma or license along with such fee as may be prescribed for being registered under this Act. The Registrar shall, if satisfied that the applicant is entitled to be registered, enter his name in the register:Provided that any person whose name has been registered under any law for the time being in force in any other part of India relating to the registration of medical practitioners shall be required to pay such registration fee as may be prescribed if the law aforesaid provides for registration of persons registered under this Act without the payment of any fee or on payment of a fee not exceeding the prescribed fee.[Provided further that an applicant for Registration, from such date as may be notified by the Government in this behalf, shall produce proper evidence to the effect that he or she has completed one year of Rural Medical Service in the manner prescribed thereof.Explanation – 1:- For the purpose of sub-section (1) of this section, an applicant for registration means, a person who holds recognized medical qualification and underwent such practical training in any approved institution in the State.Explanation- 2:- The condition laid down in second proviso to sub- section (1) of this section shall also apply to the persons who have not undergone Rural Medical Service outside the State of Andhra Pradesh.](2)Any person who immediately before the date of commencement of this Act was a registered practitioner under the Andhra Pradesh (Andhra Area) Medical Registration Act, 1914 or the Andhra Pradesh (Andhra Pradesh Area) Medical Registration Act, 1348 F., and who is qualified for registration under the Indian Medical Council Act, 1956, shall be deemed to have been registered under the provisions of this Act on that date and his name shall be entered in the register maintained under this Act.(3)Upon entry in the register of a name under this section the Registrar shall issue a certificate of registration in the prescribed form.(4)The Council may refuse to permit the registration of any person, who was convicted of an offence involving a moral turpitude with imprisonment for a period of not less than six months or with fine of not less than rupees five hundred and a period of five years has not elapsed from the date of such conviction, or who after due inquiry by the Council or a Committee thereof was found guilty by the Council of infamous conduct in any professional respect.
