Section 15D in Telangana Medical Practitioners Registration Act, 1968
15D.
(1)Any Medical Practitioner from other Country in the world or from other State in India who visits [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] for the purpose of demonstration of skill or conducting surgeries or procedures or workshop for the purposes of teaching, research or charitable work who has not registered his or her name in Medical Council of India shall apply to the Registrar for the purpose of Temporary Permission for undertaking the aforesaid professional activities:Provided that medical practice by such persons shall be,-(a)permitted only if they are enrolled as medical practitioners in accordance with the law regulating the registration of medical practitioners for the time being in force in that Country or in that State.(b)limited to the institution to which they are attached for the time being for the purposes of teaching, research or charitable work.(c)limited to the period specified in this behalf by the Council by general or special order.(2)Any institution or administrator or head of the unit of the concerned specialty shall give correct description of qualifications of foreign visiting doctors with dates on which they were granted and present such degree or diploma or license along with such fee prescribed by the Council.(3)The Registrar shall, if satisfied that the applicant is entitled to be permitted temporarily for medical practice subject to the provisions of sub-section (1) above, enter his or her name in the register maintained in this behalf and also issue a certificate to that effect, on payment of fee prescribed by the Council from time to time.]
