[10th
May 2023] In exercise of the powers
conferred by clauses (zj), (zk) and (zl) of sub section (2) of section 57; of
the National Medical Commission Act (30 of 2019), the National Medical
Commission hereby makes the following Regulations. (i)
These Regulations may be called the
"Registration of Medical Practitioners and Licence to Practice Medicine
Regulations, 2023". (ii)
They shall come into force from the date of
their publication in the Official Gazette. CHAPTER 1 Preliminary (a)
"Additional Qualifications" are those
qualifications other than the Primary Medical Qualifications duly recognized
under Chapter VI of the NMC Act 2019 and obtained by Registered Medical
Practitioner as per Post Graduate Medical Regulations. (b)
"Foreign Medical Graduate" will be
an Indian Citizen who has duly qualified to practice modern / allopathic system
of medicine, as currently recognized as a Primary Medical Qualification by the
National Medical Commission from an university / institution overseas but does
not have primary medical qualification (undergraduate medical degree), from an
Indian university or Indian medical college or an Indian institution. (c)
"Indian Medical Register" as
defined under Indian Medical Council Act, 1956, the medical register maintained
by Ethics & Medical Registration Board (EMRB) of the National Medical
Commission before coming into force of the National Medical Register (NMR). (d)
"Sponsor/supervisor" shall be a
registered Medical Practitioner and having valid Unique Identification (UID)
Number and have licence to practice in India. (e)
"Sponsored foreign medical
Practioner" shall mean a medical practitioner of a foreign country who has
been sponsored for temporary registration. (f)
"Temporary Registration" shall mean
the registration of a Foreign Medical Practitioner who has been granted
Temporary Registration for a specific purpose in India and for a specified
period of time under such stipulation or such other conditions that may be
specified under these Regulations. Words and expressions used
in these Regulations and not defined herein but defined in the National Medical
Commissions Act, shall have the same meaning assigned to them in that Act. CHAPTER 2 (i)
Any person who has passed the qualifying examination
of any University or medical institution in India for the grant of a recognized
medical qualification shall be entitled to be registered provisionally for the
purpose of internship training and on an application made for provisional
registration to the concerned State Medical Council. (ii)
Any person who obtains a foreign medical
qualification and qualifies the National Exit Test (Next) held under section 15
of the Act, and fulfils conditions specified in the Foreign Medical Graduated
Regulations, 2021 may also be granted provisional registration for doing
internship by the concerned State Medical Council. CHAPTER 3 (i)
Any person who obtains a primary medical qualification
recognized under the National Medical Commission Act, 2019 and qualifies the
National Exit Test held under section 15 of the Act, shall be entitled for
grant of registration in NMR. (ii)
Any person who obtains a foreign medical
qualification and qualifies the National Exit Test held under section 15 of the
Act, shall also be entitled for grant of registration in NMR, subject to
fulfilment of conditions specified in the Foreign Medical Graduates Regulation,
2021. (iii)
Generation of Unique Identification (UID)
Number: An UID shall be generated centrally by the Ethics & Medical
Registration Board (EMRB), National Medical Commission (NMC) and thereby grant
the practitioner, Registration in NMR and Eligibility to practice medicine in
India. (iv)
A processing fee for generation of UID (as
prescribed by EMRB, NMC from time to time shall be payable), in favour of the
Secretary, NMC. Until such time that these
Regulations and appropriate sections are in force, licence to practice and
prevailing system of Registration shall continue. (i)
The Ethics and Medical Registration Board
shall maintain a National Register of medical practitioner. The National
Register shall contain all the entries of the registered medical practitioners
of all State Register maintained by the State Medical Councils. (ii)
The National Medical Register shall be made
available to the public by placing it on the website of the National Medical
Commission and shall display the following information in respect of a medical
practitioner: (a)
Registration No. (b)
Name: (c)
Fathers Name (d)
Date of Registration (e)
Place of Working (Name of the
Hospital/Institute) (f)
Medical qualification including additional
medical qualification (g)
Specialty (h)
Year of passing (i)
University (j)
Name of the Institute(s)/University(s) (Where
qualification obtained) (a)
For the purpose of obtaining licence, a
person may apply through a web portal of the Ethics & Medical Registration
Board containing such details as specified in the electronic format. (b)
The eligible person may opt any State/States
to practice medicine and the application so made through the web portal shall
be referred to the concerned State/ States Medical Council. (c)
The State Medical Council shall satisfy
themselves and consider the application for grant of licence to practice
medicine in that state after charging appropriate fee within a period of 30
days. (d)
The certificate of licence shall contain a
registration number which shall be formed in such a way that a Unique
Identification Number shall be suffixed with a Code of the concerned
State/Union Territory. (e)
On approval of the application by the State
Medical Council, the same shall be reflected in the National Medical Register
and also in the State Medical Register. (i)
As and when a Registered Medical
practitioner, obtains additional medical qualification recognized under the
National Medical Commission Act, 2019 shall apply to the concerned State
Medical Council for entering additional medical qualification against his/her
name in the State Register/National Register. (ii)
After scrutiny of the application for
Additional Qualification (s), a new Registration Certificate, with the same
number, incorporating the additional qualification (s) and the date of entering
the additional qualification, shall be issued to the applicant. (iii)
On registration of additional medical
qualification in the State Register, the entry thereof shall automatically be
made against the name of the medical practitioner in the National Register. (iv)
A licenced Practitioner with registered
Additional Qualifications shall be allowed to practice in the field of
specialization/super-specialization commensurate with additional knowledge and
skill obtained, as applicable to the additional qualification anywhere in India
with all its privileges as the case may be. (v)
The details of the period of validity of the
Certificate shall remain as in the original certificate with a mention of date
incorporating the additional qualification (s). (vi)
Before, the National Register comes into
force the existing system of the registration of the additional qualification
shall continue. (i)
The licence to practice medicine issued to a
registered medical practitioner shall be valid for a period of Five years after
which the medical practitioner shall have to renew the licencing by making an
application to the State Medical Council as per the procedure specified under
clause 6 (ii) of these Regulations. (ii)
The application for renewal of licence may be
made before three month of expiration of the validity of licence. (iii)
Provided that if no application is received
within three month of expiration of the validity of licence, the entry of the
name of the medical practitioner in the State Register shall be converted as
inactive and the person shall not be entitled to practice medicine. The entry of
the status - inactive made in the State Register against a medical
practitioner, shall automatically reflected in the National Register. (i)
If any medical practitioner registered with
the State Medical Council, desirous to practice medicine in another State may
apply to the concerned State through the web portal of the Ethics & Medical
Registration Board in accordance with the procedure specific in Clause 6(ii) of
these Regulations. (ii)
On submission of an application for transfer
of Licence to Practice, an intimation shall be received by the State Medical
Council where the medical practitioner is registered for practice and the State
Medical Council within a period of 30 days shall approve the application for
transfer of Licence to Practice, if it has no objection thereon. (iii)
If no decision is taken within 30 days of
receipt of the transfer of registration the same shall be deemed to have been
approved. (iv)
On receipt of an application for transfer of
Licence to Practice by the State Medical Council of the state where the medical
practitioner desires to practice, shall subject to the requirement of clause
(i) and (ii) above, issue aLicence to Practice certificate to practice medicine
in that state. Provided that the unique
number of the registration shall remain the same and the prefixed Code of the
concerned State/Union Territory shall be substitute with the Code of the new
State/Union Territory. (v)
The changes made in respect of the State,
shall automatically reflected in the National Register. (i)
If the name of a registered medical
practitioner is removed from the State Register under the provisions of the
Regulations framed by the National Medical Commission, permanently or
temporarily, the State Medical Council concerned, shall make an entry against
the name of the concerned medical practitioner for the effect in the State
Register. (ii)
On restoration of name of any registered
medical practitioner in the State register under the provision of the
Regulations framed by the National Medical Commission, the State Medical
Council concerned, shall make an entry against the name of the concerned
medical practitioner for that effect in the State Register. (iii)
The entries made for removal or restoration
of name in the State Register, shall automatically reflected in the National
Resister. (i)
If the application of a candidate for grant
of licence to practice /for renewal is rejected by the State Medical Council on
any ground, the applicant concerned may file an appeal to the Ethics and
Medical Registration Board against the decision of the State medical Council,
within thirty days of receipt of such decision. (ii)
Such an appeal may be submitted to the
Secretary, National Medical Commission along with the following: (a)
Original application submitted to the State
Medical Council. (b)
Copy if order/communication received from the
State Medical Council for rejection of the appeal. (c)
A written application contending the grounds
of rejection. (d)
A processing fee (as prescribed by EMRB, NMC
from time to time),in favour of the Secretary, NMC. (iii)
The Ethics and Medical Registration Board
shall examine the appeal and take a decision within thirty days. If the appeal
is allowed by the Ethics and Medical Registration Board, it may pass an order
for the State Medical Council to grant licence to practice to the applicant and
the order so passed by the EMRB shall by binding on the State Medical Council.
In such case, the State Medical Council shall forthwith and not more than
fifteen days of receipt of such order, shall grant licence to practice to the
applicant. (iv)
In case, the first appeal is rejected by the
EMRB, the applicant may file a second appeal to the NMC, within a period of
sixty days from receipt of communication form EMRB. If the appeal is allowed by
the NMC, the procedure specified under clause 12 (iii) shall be followed. The
decision of the NMC shall be final. CHAPTER 4 (i)
For pursuing Postgraduate and Super-Specialty
courses recognized under the National Medical Commission Act, 2019. (ii)
Fellowship/Certificate Courses/Clinical
Research/Clinical Training/Observer ship. (iii)
Expert Visit- for providing the training in
techniques/procedures required in various areas of the medical profession and
not available in the country. (iv)
Voluntary Clinical Service- Visiting as a
doctor for performing community service. 13.1. :- Procedure for making
application: 13.1.1. :- For Pursuing Postgraduate
and Super-Specialty courses: (i)
A foreign citizen, enrolled in his/her
country as a medical practitioner in accordance with the law regulating the
registration of medical practitioners in that country, may appear in the
concerned entrance examination for admission to the medical qualification
recognized under the National Medical Commission Act, 2019. (ii)
The foreign citizen on qualifying the
entrance exam gets admission in the medical course in any Institute may apply
to the NMC for grant of temporary registration along with the following
documents through the web portal of the Ethics and Medical Registration Board: (a)
Documents/ certificate of qualifying primary
medical course. (b)
Certificate of enrolled in his country as a
medical practitioner in that country (c)
Score Card of the entrance examinations (d)
Allotment Letter issued by the concerned
Counselling Authority for admission (e)
Admission Letter issued by the Medical
Institution. (f)
A processing fee (as prescribed by EMRB, NMC
from time to time), in favour of the Secretary, NMC. (iii)
On scrutiny of the application, if the same
is found to be correct as required in these Regulations, the Ethics and Medical
Registration Board may grant a temporary registration to the foreign national
for the duration of the Post Graduate/ Super Specialty course limited to the
Institute/ Medical College to which he/she is admitted. 13.1.2. :- Fellowship/Clinical
Research/Clinical Training/Observer ship etc. (i)
A foreign citizen may be allowed to do
Fellowship/Clinical Research/ Clinical training /Observer ship for enhancing
their skill and competence through training or academic courses conducted in
any Institute in India. (ii)
For the purpose, the Institute may apply to
the Ethics and Medical Registration Board through the web portal along with the
following details: (a)
Name and registration certification of the
foreign citizen (if applicable) (b)
Information related to course content,
duration, training facilities, teaching, and infrastructure facilities (details
should be available on the website of the Institute) (c)
Details of fee being charged by the
Institute. (d)
A processing fee (as prescribed by EMRB, NMC
from time to time), in favour of the Secretary, NMC. (iii)
On Scrutiny of the application, if the same
is found to be correct as required in these regulations, the Ethics and Medical
Registration Board may grant a temporary registration in respect of the foreign
national which shall be provided for a maximum period of 12 months612followed
by a cooling off period of one year and shall be limited to the medical
college/institution/hospital sponsoring the programme. 13.1.3. Expert visit :- (i)
A Institute/ Medical College/ Hospital may
invite foreign citizen enrolled in his country as a medical practitioner of
modern medicine in accordance with the law regulating the registration of
medical practitioners in that country, who possess medical knowledge,
experience and skills commensurate with the concerned subjects/or as a resource
person in seminar/ conference/ symposia/workshop for the purpose of providing
training in techniques, procedures required in various areas of medical
profession. (ii)
For the purpose, the Institute may apply to
the Ethics and Medical Registration Board through the web portal along with the
following details: (a)
Name and registration certification of the
foreign nationals (b)
Information related to the purpose of visit
of foreign national (c)
Details of fee/remuneration being provided by
the Institute. (d)
A processing fee (as prescribed by EMRB, NMC
from time to time), in favour of the Secretary, NMC. (iii)
On scrutiny of the application, if the same
is found to be correct as required in these Regulations, the Ethics and Medical
Registration Board may grant a temporary registration in respect of the foreign
national which shall be provided for the duration of the programme/visit and
shall be limited to the Institution/Medical College/Hospital to which he/she is
attached. 13.1.4. Voluntary clinical
service :- (i)
A Institute /Medical College/Hospital/RMP may
sponsor the visit of a foreign citizen enrolled in his country as a medical
practitioner in accordance with the law regulating the registration of medical
practitioners in that country, for the purpose of performing community service. (ii)
For the purpose, the sponsoring authority may
apply to the Ethics and Medical Registration Board through the web portal along
with the following details: (a)
Name and registration certification of the
foreign nationals (b)
Information related the community services (c)
A processing fee (as prescribed by EMRB, NMC
from time to time), in favour of the Secretary, NMC. (iii)
On Scrutiny of the application, if the same
is found to be correct as required in these Regulation, the Ethics and Medical
Registration Board may grant a temporary registration in respect of the foreign
national which shall be provided for a maximum period of 12 months followed by
a cooling period of one year and shall be limited to the medical
college/institution/hospital sponsoring the programme.Registration
Of Medical Practitioners And Licence To Practice Medicine Regulations, 2023
Unless the context demands otherwise, in these Regulations the following shall
have the defined meaning as below -
Procedure for making application for licence to practice medicine:
All the existing medical practitioner enrolled in the Indian Medical Register
or the State Medical Register, not having the registration number as per these
Regulation shall update in the web portal of the Ethics & Medical
Registration Board within aperiod of three months of publishing of these
Regulation and obtain the Registration Number as a onetime measure and the
licence so generated shall be valid for periodof five years from the date of
issuance. For the purpose of updating of licence of such medical practitioner,
no fee shall be charged by EMRB, NMC.
A foreign citizen who is enrolled in his country as a medical practitioner in
accordance with the law regulating the registration of medical practitioners in
that country on being sponsored to practice medicine in India may be permitted
temporary registration for the following purposes: