Section 12 in The Indian Medical Council Act, 1956
12. Recognition of medical qualifications granted by medical institutions in countries with which there is a scheme of reciprocity.-
(1)The medical qualifications granted by medical institutions outside India which are included in the Second Schedule shall be recognized medical qualifications for the purposes of this Act.(2)The Council may enter into negotiations with the Authority in any [* * *] country outside India which by the law of such [* * *] [The words " State or" omitted by Act 24 of 1964, Section 4 (w.e.f. 16.6.1964). ] country is entrusted with the maintenance of a register of medical practitioners, for the settling of a scheme of reciprocity for the recognition of medical qualifications and in pursuance of any such scheme, the Central Government may, by notification in the Official Gazette, amend the Second Schedule so as to include therein the medical qualification which the Council has decided should be recognized, and any such notification may also direct that an entry shall be made in the last column of the Second Schedule against such medical qualification declaring that it shall be a recognized medical qualification only when granted after a specified date.(3)The Central Government, after consultation with the Council, may, by notification in the Official Gazette, amend the Second Schedule by directing that an entry be made therein in respect of any medical qualification declaring that it shall be recognized medical qualification only when granted before a specified date.(4)Where the Council has refused to recommend any medical qualification which has been proposed for recognition by any Authority referred to in sub-section (2) and that Authority applies to the Central Government in this behalf, the Central Government, after considering such application and after obtaining from the council a report, if any, as to the reasons for any such refusal, may by notification in the Official Gazette, amend the Second Schedule so as to include such qualification therein and the provisions of sub-section (2) shall apply to such notification.
