The National Dental Commission Act, 2023

[Act No. 21 of 2023]

[11th August, 2023.]

Contents
	The National Dental Commission Act, 2023
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	National Dental Commission
3.	Constitution of National Dental Commission
4.	Composition of Commission
5.	Search-cum-Selection Committee for appointment of Chairperson and Members
6.	Term of office and conditions of service of Chairperson and Members
7.	Removal of Chairperson and Member of Commission
8.	Appointment of Secretary, experts, professionals, officers and other employees of Commission
9.	Meetings, etc., of Commission
10.	Powers and functions of Commission
Chapter III	Dental Advisory Council
11.	Constitution and composition of Dental Advisory Council
12.	Functions of Dental Advisory Council
13.	Meetings of Dental Advisory Council
Chapter IV	National Examination
14.	National Eligibility-cum-Entrance Test
Chapter V	National Exit Test (Dental)
15.	National Exit Test (Dental)
Chapter VI	Autonomous Boards
16.	Constitution of Autonomous Boards
17.	Composition of Autonomous Boards
18.	Search-cum-Selection Committee for appointment of President and Members
19.	Term of office and conditions of service of President and Members
20.	Advisory committees of experts
21.	Staff of Autonomous Boards
22.	Meetings, etc., of Autonomous Boards
23.	Powers of Autonomous Boards and delegation of powers
24.	Powers and functions of Under-Graduate and Post-Graduate Dental Education Board
25.	Powers and functions of Dental Assessment and Rating Board
26.	Powers and functions of Ethics and Dental Registration Board
27.	Permission for establishment of new dental college or to start postgraduate course or to increase number of seats
28.	Criteria for approving or disapproving scheme
Chapter VII	State Dental Council or Joint Dental Council
29.	State Dental Council or Joint Dental Council
Chapter VIII	National Register and State Register
30.	National Register and State Register
31.	Rights of persons to have licence to practice and to be enrolled in National Register or State Register and their obligations thereto
32.	Bar to practice
Chapter IX	Recognition of Dental Qualifications
33.	Recognition of dental qualifications granted by Universities or dental institutions in India
34.	Recognition of dental qualifications granted by dental institutions outside India
35.	Recognition of dental qualifications granted by statutory or other body in India
36.	Withdrawal of recognition granted to dental qualification granted by dental institutions in India
37.	De-recognition of dental qualifications granted by dental institutions outside India
Chapter X	Grants, Accounts and Audit
38.	Grants by Central Government
39.	National Dental Commission Fund
40.	Audit and accounts
41.	Furnishing of returns and reports to Central Government
Chapter XI	Miscellaneous
42.	Power of Central Government to give directions to Commission and Autonomous Boards
43.	Power of Central Government to give directions to State Governments
44.	Information to be furnished by Commission and publication thereof
45.	Obligation of Universities and dental institutions
46.	Completion of courses of studies in dental institutions
47.	Joint sittings of Commission with relevant regulatory bodies
48.	State Government to promote preventive and promotive dental care in rural areas
49.	Chairperson, Members, officers of Commission and of Autonomous Boards to be public servants
50.	Protection of action taken in good faith
51.	Cognizance of offences
52.	Power of Central Government to supersede Commission
53.	Power of Central Government to make rules
54.	Power to make regulations
55.	Rules and regulations to be laid before Parliament
56.	Power of State Government to make rules
57.	Power to remove difficulties
58.	Repeal and saving
59.	Transitory provisions
The Schedule	List of Categories of Dental Qualifications Granted by Statutory or Other Dental Body in India