Section 15C in Telangana Medical Practitioners Registration Act, 1968
15C.
(1)Subject to provisions contained in section 15 (1) above, every medical practitioner shall once in every five years renew his or her registration by paying prescribed fee to the Council.(2)For renewal of registration such applicant shall produce evidence to the effect that he or she participated or attended a minimum of such hours, as may be prescribed in this behalf, over a period preceding five years in any recognized Medical Conference or Seminar or Workshop or Continued Medical Education Programme approved in this behalf,(3)The Medical Practitioner who fails to renew his or her registration under sub-section (1) and in the manner prescribed under sub-section (2), shall cease to be a registered practitioner within the meaning of section 2 (1) of the Act, and the Registrar shall remove the name of such practitioner from the 'Register' maintained under section 15:Provided that the Registrar may grant fresh registration in such cases on payment of fee as prescribed in this behalf and on an application prescribed thereto.
