Section 13 in Karnataka Medical Registration Act, 1961
13. Registration of Medical Practitioners.
(1)Every person who holds any of the medical qualifications included in the Schedules to the Indian Medical Council Act, 1956 (Central Act 102 of 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 licence along with a [prescribed fee] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] 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 the Registrar shall on application and on payment of [a prescribed fee] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] enter the names of medical practitioners registered under any of the enactments repealed by section 34 and included in the registers maintained in accordance with the provisions of the said repealed enactments as adapted by the Mysore Adaptation of Laws Order, 1956.(2)The Medical Council may refuse to permit the registration of any person who has been convicted of a cognizable offence as defined in the [the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] or any other law for the time being in force, or who after due inquiry has been held guilty by the [Karnataka Medical Council] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] or by the Medical Council of any other State in India of infamous conduct in any professional respect.
