The Indian Medical Council Act, 1956

[Act No.102 of 1956]

[30th December, 1956.]

Contents
Sections	Particulars
Title	The Indian Medical Council Act, 1956
1.	Short title, extent and commencement
2.	Definitions
3.	Constitution and composition of the Council
3A.	Power of Central Government to supersede the Council and to constitute a Board of Governors
3B.	Certain modifications of the Act
3C.	Power of Central Government to give directions
4.	Mode of election
5.	Restrictions on nomination and membership
6.	Incorporation of the Council
7.	Term of office of President, Vice-President and members
8.	Meetings of the Council
9.	Officers, committees and servants of the Council
10.	The Executive Committee
11.	Recognition of medical qualifications granted by Universities of medical institutions of India
12.	Recognition of medical qualifications granted by medical institutions in countries with which there is a scheme of reciprocity
13.	Recognition of medical qualifications granted by certain medical institutions whose qualifications are not included in the First of Second Schedule
14.	Special provision in certain cases for recognition of medical qualifications granted medical institutions countries with which there is no scheme of reciprocity
15.	Right of persons possessing qualifications in the Schedules to be enrolled
16.	Power to require information as to courses of study and examinations
17.	Inspection of examinations
18.	Visitors at examinations
19.	Withdrawn of recognition
20.	Post-graduate Medical Education Committee for assisting council in matters relating to post-graduate medical education
21.	The Indian Medical Register
22.	Supply of copies of the State Medical Registers
23.	Registration in the Indian Medical Register
24.	Removal of names from the Indian Medical Register
25.	Provisional registration for clinical practice
26.	Registration of additional qualifications
27.	Privileges of persons who are enrolled on the Indian Medical Regis
28.	Person enrolled on the Indian Medical Register to notify change of place of residence or practice
29.	Information to be furnished by the Council and publication thereof
30.	Commissions of inquiry
31.	Protection of action taken in good faith
32.	Power to make rules
33.	Power to make regulations
34.	Repeal of Act XXVII of 1933