Section 15A in Telangana Medical Practitioners Registration Act, 1968
15A. [ [Sections 15A, 15AA, 15B, 15C, 15D inserted by Act No.10 of 2013.]
(1)A citizen of India possessing a medical qualification granted by a medical institution outside India included in Part-II of the Third Schedule to Indian Medical Council Act, 1956, (Central Act 102 of 1956) who is required to undergo practical training in an approved institution shall be entitled to be registered provisionally in the [Telangana] Medical Register and shall be entitled to practice medicine in any approved institution for the purpose of such training and not for other purpose.(2)Every person who holds any of the Medical Qualifications included in the FIRST Schedule to the Indian Medical Council Act, 1956 may apply to the Registrar giving correct description of his qualification with the date on which the same was granted and present his pass certificate along with such fee as may be prescribed by the Council in this behalf, shall be entitled for the grant of Provisional Medical registration, for the purpose of enabling him to be engaged in employment in a resident medical capacity in any approved institution or in the Medical Service of the Armed Forces of the Union.(3)The names of all persons provisionally registered under sub-section (1) or sub-section (2) in the 20Telangana Medical Register shall be entered therein separately from the names of other persons registered therein.(4)A person registered provisionally as aforesaid who has completed practical training referred to in subsection (1) or who has been engaged for the prescribed period in employment in a resident medical capacity in any approved institution or in the Medical Service of the Armed Forces of the Union, as the case may be, subject to the conditions laid down in Second Proviso to sub-section (1) of section 15 shall be entitled for registration in the [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Medical Register under section 15.(5)The Registrar shall, if satisfied that the applicant is entitled to be registered provisionally under sub-section (1) or sub-section (2) enter his name in the Register and also issue a certificate in the form prescribed in this behalf.(6)The Provisional Registration granted under subsection (1) or sub-section (2) shall be valid for a period of one year from the date of its issuance:Provided that any person who is unable to complete the practical training within the validity period of such provisional registration may get the same revalidated for the required period, but not exceeding for a period of one year.
