Section 13 in The Indian Medical Council Act, 1956
13. Recognition of medical qualifications granted by certain medical institutions whose qualifications are not included in the First or Second Schedule.-
(1)The medical qualifications granted by medical institutions in India which are not included in the First Schedule and which are included in Part I of the Third Schedule shall also be recognized medical qualifications for the purposes of this Act.(2)The medical qualifications granted to a citizen of India-(a)before the 15th day of August, 1947, by medical institutions in the territories now forming part of Pakistan, and(b)before the 1st day of April, 1937, by medical institutions in the territories now forming part of Burma, which are included in Part I of the Third Schedule shall also be recognized medical qualifications for the purposes of this Act.(3)The medical qualifications granted by medical institutions outside India, [before such date as the Central Government may, by notification in the Official Gazette, specify] which are included in Part II of the Third Schedule shall also be recognized medical qualifications for the purposes of this Act, but no person possessing any such qualification shall be entitled to enrollment on any State Medical Register unless he is a citizen of India and has undergone such practical training after obtaining that qualification as may be required by the rules or regulations in force in the country [* * *] [ The words " or State" omitted by Act 24 of 1964, Section 5 (w.e.f. 16.6.1964).] granting the qualification, or if he has not undergone any practical training in that country [* * *] [The words " or State" omitted by Act 24 of 1964, Section 5 (w.e.f. 16.6.1964). ] he has undergone such practical training as may be prescribed.(4)The Central Government, after consulting the Council, may, by notification in the Official Gazette, amend Part II of the Third Schedule so as to include therein any qualification granted by a medical institution outside India, which is not included in the Second Schedule:[Provided that after the commencement of the Indian Medical Council (Amendment) Act, 2001, no such amendment shall be made in Part II of the Third Schedule to include any primary medical qualification granted by any medical institution outside India:Provided further that nothing contained in the first proviso shall apply to inclusion in Part II of the Third Schedule any primary medical qualification granted by any medical institution outside India to any person whose name is entered in the Indian Medical Register.Explanation . - For the purposes of this sub-section, "primary medical qualification" means any minimum qualification sufficient for enrollment on any State Medical Register or for entering the name in the Indian Medical Register.] [ Inserted by Act 34 of 2001, Section 2 (w.e.f. 2.9.2001)][(4-A) A person who is a citizen of India and obtains medical qualification granted by any medical institution in any country outside India recognized for enrollment as medical practitioner in that country after such date as may be specified by the Central Government under sub-section (3), shall not be entitled to be enrolled on any Medical Register maintained by a State Medical Council or to have his name entered in the Indian Medical Register unless he qualified the screening test in India prescribed for such purpose and such foreign medical qualification after such person qualifies that said screening test shall be deemed to be the recognized medical qualification for the purposes of this Act for that person.(4-B) A person who is a citizen of India shall not, after such date as may be specified by the Central Government under sub-section (3), be eligible to get admission to obtain medical qualification granted by any medical institution in any foreign country without obtaining an eligibility certificate issued to him by the Council and in case any such person obtains such qualification without obtaining such eligibility certificate, he shall not be eligible to appear in the screening test referred to in sub-section (4-A):Provided that an Indian citizen who has acquired the medical qualification from foreign medical institution or has obtained admission in foreign medical institution before the commencement of the Indian Medical Council (Amendment) Act, 2001 shall not be required to obtain eligibility certificate under this sub-section but, if he is qualified for admission to any medical course for recognized medical qualification in any medical institution in India, he shall be required to qualify only the screening test prescribed for enrollment on any State Medical Register or for entering his name in the Indian Medical Register.(4-C) Nothing contained in sub-sections (4-A) and (4-B) shall apply to the medical qualifications referred to in section 14 for the purposes of that section.] [Inserted by Act 34 of 2001, Section 2 (w.e.f. 2.9.2001) ](5)Any medical institution in India which is desirous of getting a medical qualification granted by it included in Part I of the Third Schedule may apply to the Central Government to have such qualification recognized and the Central Government, after consulting the Council, may by notification in the Official Gazette, amend Part I of the Third Schedule so as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of Part I of the Third Schedule against such medical qualification declaring that it shall be a recognized medical qualification only when granted after a specified date.[Explanation. [Inserted by Act No. 11 of 2013.] - For the purposes of this section, the expression "overseas citizen of India" shall have the meaning assigned to it in clause (ee) of sub-section (1) of section 2 of the Citizenship Act, 1955.]
