Section 13 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
13. Registration of additional qualifications.
- Every registered practitioner who after the entry of his name in the State Medical Register, obtains any title, degree of diploma which is a recognised medical qualification shall be bound to get the same entered in the State Medical Register in accordance with the provisions of this Act.(2)Every registered practitioner to whom sub-section (1) applies shall, on obtaining any title, degree or diploma which is a recognised medical qualification, make an application to the Council in such form and within such period as may be prescribed together with such fee as may be prescribed by regulation for each qualification obtained for entering such title, degree or diploma in the State Medical Register either in substitution for, or in addition to, any entry previously made :Provided that where such title, degree or diploma has been obtained prior to the date of commencement of this Act, such application shall be made within six months from the date of such commencement.(3)On receipt of the application under sub-section (1), the Council shall enter the title, degree or diploma in the State Medical Register ordinarily within three months after completion of prescribed formality.(4)No registered practitioner who has obtained any additional qualification shall be entitled to use such qualification for the purpose of practice or any other purpose whatsoever or derive any advantage therefrom during the course of practice or for the purpose of employment unless he gets that qualification registered in the State Medical Register in accordance with the provisions of this Section.
