[18
November 2021] No. UGMEB/NMC/Rules
& Regulations/2021/.--In exercise of the powers conferred by section 57
read with sub-section (4) of section 15 of the National Medical Commission Act,
2019 (30 of 2019), the National Medical Commission hereby makes the following
regulations namely:- (1)
These Regulations may be
called the National Medical Commission (Foreign Medical Graduate Licentiate)
Regulations, 2021. (2)
They shall come into force
on the date of their final publication in the Official Gazette of India. (1)
In these regulations, unless
the context otherwise requires,- (a)
"Act" means the
National Medical Commission Act, 2019 (30 of 2019); (b)
"Commission" means
the National Medical Commission constituted under section 3 of the Act; (c)
"Foreign Medical
Graduate" means a person who does not have basic graduation or primary
qualification (undergraduate medical degree) from any University or medical
college or institution in India, to seek license for medical practice in India; (d)
"Medicine" means
modern scientific medicine in all its branches and includes surgery and
obstetrics, but does not include veterinary medicine and surgery; (e)
"Permanent
Registration" is the registration of eligible persons with a duly
recognised primary medical qualification as regulated under the provisions of
Chapter VI of the Act, which permits or provides license to an individual to
independently practice modern scientific system of medicine or allopathy in
India, as regulated under the Permanent Medical Regulations, 2021; (f)
"Schedule" means
the Schedule annexed to these regulations; (g)
"Supervised
Internship" means training of an intern by mentors so that he becomes a
clinician with reliable competencies in diagnostic and therapeutic skills in
different disciplines of medicine, appropriate for a primary care physician, to
independently provide safe preventive, promotive, curative, palliative and
holistic care with compassion and is confident of handling common acute
emergencies. (2)
Words and expressions used
in these regulations and not defined herein but defined in the Act, shall have
the respective meanings assigned to them in the Act. No foreign medical
graduate shall practice medicine in India, unless he is granted permanent
registration in accordance with the provisions of these regulations. No foreign medical
graduate shall be granted permanent registration, unless he has- (a)
(i) undergone a course
leading to foreign medical degree with minimum duration of fifty-four months; (ii)
Undergone an internship for a minimum duration of twelve months in the same
foreign medical institution; (iii)
Received a foreign medical degree with medium of instructions in English; and (iv)
studied the mandatory subjects specified in the Schedule-I; (b)
registered with the
respective professional regulatory body or otherwise, competent to grant
license to practice medicine in their respective jurisdiction of the country in
which the medical degree is awarded and at par with the license to practice
medicine given to citizen of that country; (c)
undergone supervised
internship in India for a minimum term of twelve months, after applying for the
same to the Commission; and (d)
has cleared the National
Exit Test or such other mandated test or tests conducted by the Commission. (1)
Notwithstanding anything
contained in regulation 4, these regulations shall not be applicable- (a)
To foreign medical graduates
who have acquired a foreign medical degree or primary qualification, as the
case may be, prior to the coming into force of these regulations; (b)
to candidates who are
pursuing their education in foreign institutions prior to the coming into force
of these regulations; and (c)
to such foreign medical
graduates who are specifically exempted by the Commission or the Central
Government, as the case may be, by notification. (2)
The foreign medical
graduates who have acquired a foreign medical degree or primary qualification,
as the case may be, and the candidates who are pursuing their education in
foreign institutions, prior to the coming into force of these regulations,
shall be governed by the erstwhile applicable regulations. (3)
Notwithstanding anything
contained in these regulations, no grant of permanent registration to practice
medicine shall be issued if the same infringes upon public policy or national
security. SCHEDULE-I (See
regulation 4) CRITERIA
TO RECOGNISE FOREIGN MEDICAL GRADUATES APPLYING FOR LICENCE OR PERMANENT
REGISTRATION TO PRACTICE IN INDIA 1.
The guiding principle for
licensing a foreign medical graduate to practice in India is to ensure that the
Foreign Medical Graduate fulfils the requirements of education and training equivalent
or commensurate with that of an Indian medical graduate. 2.
Eligibility for primary
medical qualification in a country outside India: (i)
Duration of course and
training in subjects leading to primary medical qualification: (a)
Any person who pursue the foreign
medical degree should have undergone a course of theory, practical and clinical
training equivalent to Bachelor of Medicine and Bachelor of Surgery (MBBS) of
India; and (b)
Should have been completed
internship of twelve months in addition to such course referred to in clause
(a), in the same foreign institution where the primary medical qualification
has been obtained, along with hands-on training in clinical subjects including
but not limited to Community Medicine, General Medicine, Psychiatry, Paediatrics,
General Surgery, Anaesthesia, Obstetrics and Gynaecology, Orthopaedics,
Otorhinolaryngology, Ophthalmology, Dermatology, Emergency or Casualty
services, lab services and their sub-specialties. (ii)
Content of course or
Training leading to primary medical qualification (a)
The course and internship or
clinical clerkship shall commensurate with the MBBS course of India in
accordance with the Regulations on Graduate Medical Education, 1997and
subsequent amendments thereto, and shall include the subjects mentioned therein
as are duly recognised by the Commission under sub- section (2) of section 61
of the Act; (b)
The course curriculum shall
be made available for review by appropriate authorities, and if necessary, in
the website of the institution or university where the course is being pursued
at the time of joining the course. (iii)
Location of medical college
or institution and administration of the course or training: The
entire course, training and internship or clerkship shall be done outside India
in the same foreign medical institution throughout the course of study and no
part of medical training and internship shall be done in India or in any
country other than country from where the primary medical qualification is
obtained. (iv)
Duration of course: The
total duration of the foreign medical graduation course shall be completed
within ten years from the date of joining the course.National
Medical Commission (Foreign Medical Graduate Licentiate) Regulations, 2021