Section 3 in The Delhi Medical Council Rules, 2003
3. Grant of Registration.
- Any person who possesses any of the qualifications in the First, Second or third Schedule to the Indian Medical Council Act, 1956 (102 of 1956) shall, subject to any conditions laid down by or under that Act, and is in service in connection with, or wishes to practise in, modern scientific system of medicine in Delhi, apply for registration in the live register of the Council by applying to the Registrar in Form 1, along with copies of certificates of educational qualification required, four passport size photographs and prescribed fees. The Registrar shall consider the application in Form 2 which shall be valid for a period of five years from the date of registration:Provided that any person who has passed the qualifying examination of any University or Medical Institution in India for the grant of a recognised medical qualification shall be entitled to be registered provisionally for the purpose of internship training and on an application made for provisional registration to the Registrar in Form 3 along with the prescribed fees, the Registrar will issue a certificate of provisional registration in Form 4.
