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The Dentists Act, 1948

[Act No. 16 of 19481]

[29th March, 1948.]

Contents:
Title The Dentists Act, 1948
Sections:
Chapter I Preliminary
1. Short title and extent
2. Interpretation
2A. Construction of references to laws not in force in Jammu and Kashmir
Chapter II Dental Council of India
3. Constitution and composition of council
4. Incorporation of Council
5. Mode of election
6. Term of office and casual vacancies
7. President and Vice-President of Council
8. Staff remuneration and allowances
9. The Executive Committee
10. Recognition of dental qualifications
10A. Permission for establishment of new dental college, new courses of study, etc
10B. Non-recognition of dental qualifications in certain cases
10C. Time for seeking permission for certain existing authorities
10D. Uniform entrance examination for undergraduate and post-graduate level
11. Qualifications of dental hygienists
12. Qualifications of dental mechanics
13. Effect of recognition
14. Power to require information as to courses of study and training and examinations
15. Inspection
15A. Appointment of Visitors
16. Withdrawal of recognition
16A. Withdrawal of recognition of recognised dental qualification
17. Mode of declarations
17A. Professional conduct
18. The Indian Register
19. Information to be furnished
20. Power to make regulations
Chapter III State Dental Councils
21. Constitution and Composition of State Councils
22. Inter-State agreements
23. Composition of Joint State Councils
24. Incorporation of State Councils
25. President and Vice-President of State Council
26. Mode of elections
27. Term of office and casual vacancies
28. Staff, remuneration and allowances
29. Executive Committee
30. Information to be furnished
Chapter IV Registration
31. Preparation and maintenance of register
32. First preparation of register
33. Qualifications for entry on first preparation of register
34. Qualification for subsequent registration
35. Scrutiny of applications for registration
35A. Special provision for amending the register of dentists
36. Registers of dental hygienists and dental mechanics
37. Qualification for registration as a dental hygienist
38. Qualification for registration as a dental mechanic
39. Renewal fees
40. Entry of additional qualifications
41. Removal from register
42. Restoration to register
43. Bar of jurisdiction
44. Issue of duplicate certificates
45. Printing of registers
46. Effect of registration
46A. Transfer of registration
Chapter V Miscellaneous
47. Penalty for falsely claiming to be registered
48. Misuse of titles
49. Practice by unregistered persons
50. Failure to surrender certificate of registration
51. Companies not to engage in dentistry
52. Cognizance of offences
53. Payment of part of fees to Council
53A. Accounts and audit
54. Appointment of Commission of Enquiry
55. Power to make rules
The Schedule
Part I Recognised Dental Qualifications granted by the Authorities or Institutions in India
Part II Recognised Dental Qualifications for the purposes of registration when the register is first prepared
Part III Recognised Dental Qualifications granted by Authorities or Institutions outside India only when granted to a citizen of India


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