Section 23 in Travancore-Cochin Medical Practitioners Act, 1953
23. Eligibility for registration.
(1)Subject to the provisions of sub-sections (2) and (5).-(i)every holder of a recognized qualification and every practitioner holding appointment under the Government at the commencement of this Act. and(ii)every person who. within the period of one year or such other longer period as may be fixed by the Government from the Date on which this Act come into force, proves to the satisfaction of the appropriate council that he has been in regular practice as a practitioner fora period of not less than five years preceding the first day of April. 1953.shall be eligible for registration under this Act:Provided however that no practitioner shall be registered under clause (ii) after the expiration of one year, or such other longer period as may be fixed by the Government, from the Date on which this Act comes into force.(2)Applicants for registration under clause (ii) of sub-section (1) shall produce a certificate in Form I as set forth in the schedule. The certificate shall be from an officer of the Revenue Department not below the rank of a Tahsildar or any other person authorised by the Government in this behalf.(3)The Government may, after consulting the appropriate council, permit the registration of any person who shall furnish to such council proof that he is possessed of a medical degree, diploma or certificate of any University, medical school or college approved by such council other than those mentioned in the Schedule.(4)The Government shall have power to direct the registration of any practitioner who. at the time of registration under this section, is employed in a hospital, asylum, infirmary, clinic, surgery', hang-in-hospital, sanatorium. nursing home, dispensary, vaidyasala or dharmasala managed by any corporate body:Provided however that no such practitioner shall be registered under this sub-section after the expiration of one year, or such other longer period as may be fixed by the Government, from the Date on which this Act comes into force.(5)No person shall be eligible for registration under sub-section (1). subsection (3). or sub-section (4) if he is subject to any of the disqualifications mentioned in clause (a) to (e) of Section 7.
