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Chapter III 3[State] Dental Councils 21. Constitution and Composition of State Councils.- Except where a Joint 3[State] Council is constituted in accordance with an agreement made under section 22, the 3[State] Government shall constitute a 3[State] Council consisting of the following members, namely:- (a) four members elected from among themselves by dentists registered in Part A of the 3[State] register; (b) four members elected from among themselves by dentists registered in Part B of the 3[State] register; 5[(c) the heads of dental colleges, if any, in the State which train students for any of the recognised dental qualifications included in Part I of the Schedule, ex officio;] (d) one member elected from amongst themselves by the members of the Medical Council or the Council of Medical Registration of the 6[State], as the case may be; 7*** (e) three members nominated by the 3[State] Government; 8[and] 8[(f) the Chief Medical Officer of the State, by whatever name called, ex officio:] 1[Provided that in the State of Saurashtra 2[as it existed before the 1st November, 1956], the State Dental Council constituted under Saurashtra Ordinance XXV of 1948, as amended by Saurashtra Ordinance XL of 1949, shall be deemed to the State Council constituted under this Act.] 1. Ins. by Act 30 of 1993, s. 3 (w.e.f. 27-8-1992). 2. Ins. by Act 40 of 2016, s. 3 (w.e.f. 24-5-2016). 3. Subs. by the A.O. 1950, for "Provincial". 4. Ins. by Act 4 of 1986, s. 2 and the Schedule (w.e.f. 15-5-1986). 5. Subs. by Act 12 of 1955, s. 7, for clause (c). 6. Subs. by the A.O. 1950, for "Province". 7. The word "and" omitted by Act 42 of 1972, s. 15 (w.e.f. 1-11-1972). 8. Ins. by s. 15, ibid. (w.e.f. 1-11-1972).    |
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