Section 15(1) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
(1)Every person who holds any of the Medical qualifications included in the Schedules to the Indian Medical Council Act, 1956, may apply to the Registrar giving a correct description of his qualifications, with the dates on which they were granted, and present his degree, diploma or license along with such fee as may be prescribed for being registered under this Act. The Registrar shall, if satisfied that the applicant is entitled to be registered, enter his name in the register:Provided that any person whose name has been registered under any law for the time being in force in any other part of India relating to the registration of medical practitioners shall be required to pay such registration fee as may be prescribed if the law aforesaid provides for registration of persons registered under this Act without the payment of any fee or on payment of a fee not exceeding the prescribed fee.[Provided further that an applicant for Registration, from such date as may be notified by the Government in this behalf, shall produce proper evidence to the effect that he or she has completed one year of Rural Medical Service in the manner prescribed thereof.Explanation – 1:- For the purpose of sub-section (1) of this section, an applicant for registration means, a person who holds recognized medical qualification and underwent such practical training in any approved institution in the State.Explanation- 2:- The condition laid down in second proviso to sub- section (1) of this section shall also apply to the persons who have not undergone Rural Medical Service outside the State of Andhra Pradesh.]
