Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com All-India Institute Of Medical Sciences (Amendment) Act, 2002 24 of 2002 [24 May 2002] CONTENTS 1. Short Title And Commencement 2. Substitution Of New Section For Section 23 3. Substitution Of New Section For Section 24 All-India Institute Of Medical Sciences (Amendment) Act, 2002 24 of 2002 [24 May 2002] An Act further to amend to All-India Institute of Medical Sciences Act, 1956. BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the All-India Institute of Medical Sciences (Amendment) Act, 2002. (2) It shall come into force on such date1as the Central Government may, by notification in the Official Gazette, appoint. 1 . Date appointed is 12.06.2003 by Notification No.S.O. 676(E) dated 12.06.2003 2. Substitution Of New Section For Section 23 :- For section 23 of the All-India Institute of Medical Sciences Act, 1956 (25 of 1956) (hereinafter referred to as the principal Act), the following section shall be substitute, namely:-- "23. Recognition of Medical, dental and nursing qualifications granted by the Institute.--Notwithstanding anything contained in the Indian Medical Council Act, 1956 (102 of 1956), the Dentists Act, 1948 (16 of 1948) and the Indian Nursing Council Act, 1947(48 of 1947), the medical, dental or nursing degrees or diplomas, as the case may be, granted by the Institute under this Act shall be recognized-- (a) medical qualifications for the purpose of the Indian Medical Council Act, 1956(102 of 1956) and shall be deemed to be included in the First Schedule to that Act; (b) dental qualifications for the purpose of the Dentists Act, 1948 (16 of 1948) and shall be deemed to be included in the Scheduled to that Act; and (d) nursing qualifications for the purpose of the Indian Nursing Council Act, 1947(48 of 1947) and shall be deemed to be included in the Schedule to that Act.". 3. Substitution Of New Section For Section 24 :- "24. Grant of medical, dental or nursing degrees, diplomas, etc., by the Institute.--Notwithstanding anything contained in any other law for the time being in force, the Institute shall have power to grant medical, dental or nursing degrees, diplomas and other academic distinctions and title under this Act.".