Section 39 in National Medical Commission Act, 2019
39. Derecognition of medical qualifications granted by medical institutions outside India.
- Where, after verification with the authority in any country outside India, the Commission is of the opinion that a recognised medical qualification which is included in the list maintained by it is to be derecognised, it may, by order, derecognise such medical qualification and remove it from the list maintained by the Commission with effect from the date of such order.
