AIR 2012 (NOC) 369 (KAR.) ::2012 (2) AIR Kar R 47 ::(2012) 2 Kant LJ 311

Karnataka High Court

Hon'ble Judge(s): Ravi Malimath , J

(A) Medical Council Act (102 of 1956) S. 27, 15 — Karnataka Medical Registration Act (34 of 1961), Ss 2(c), 13 and S 15 — Right to practice — Petitioners/Doctors registered in Indian Medical Register alone but not in State Medical Register — Not entitled to practice throughout the country {" The privileges of being enrolled on the Indian Medical Register is subject to the conditions and restrictions laid down in S. 15(2) of the Act regarding medical practice by persons possessing certain recognized medical qualifications, etc. of every person whose name is borne on the Indian Medical Register. "}

(B) Medical Council Act (102 of 1956) S. 15 — Karnataka Medical Registration Act (34 of 1961), Ss 2(c), 13 and S 15 — Punishment — Doctors not registered in terms of S 13 of State Act — Contravened provisions of S 15(2) of Central Act — Karnataka Medical Council required to take appropriate action in terms of S 15(3) — Petitioner/Doctors liable for punishment — Karnataka Medical Council empowered to issue notice to them u/S 15 AIR 2009 SC 2049, Disting (Para 24,28)