Section 25 in The Orissa Medical Registration Act, 1961
25. Provisional registration of candidates of Utkal University for clinical practice.
- If the courses of study to be undergone for obtaining a recognised medical qualification of the Utkal University include a period of training after a person has passed the qualifying examination and before such qualification is conferred on him, any such person shall, on application made by him and on payment of such fees as may be prescribed in this behalf by regulations, be entitled to have his name entered provisionally in the register in order to enable him to practice medicine in an approved institution for the period aforesaid.
