Section 15 in The Indian Medical Council Act, 1956
15. Right of persons possessing qualifications in the Schedules to be enrolled.-
[(1)] [ Substituted by Act 24 of 1964, Section 6, for the proviso (w.e.f. 16.6.1964).] Subject to the other provisions contained in this Act, the medical qualifications included in the Schedules shall be sufficient qualification for enrollment on any State Medical Register.(2)[ Save as provided in section 25, no person other than a medical practitioner enrolled on a State Medical Register,-(a)shall hold office as physician or surgeon or any other office (by whatever designation called) in Government or in any institution maintained by a local or other authority;(b)shall practice medicine in any State;(c)shall be entitled to sign or authenticate a medical or fitness certificate or any other certificate required by any law to be signed or authenticated by a duly qualified medical practitioner:(d)shall be entitled to give evidence at any inquest or in any Court of Law as an expert under section 45 of the Indian Evidence Act, 1872 (1 of 1872) on any matter relating to medicine.(3)Any person who acts in contravention of any provision of sub-section (2) shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.] [ Inserted by Act 24 of 1964, Section 7 (w.e.f. 16.6.1964).]
