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 |