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The National Dental Commission Act, 2023 26. Powers and functions of Ethics and Dental Registration Board.- (1) The Ethics and Dental Registration Board shall perform the following functions, namely:- (a) maintain an online and live National Registers of all licensed dentists and dental auxiliaries in accordance with the provisions of section 30; (b) regulate the standards, scope of practice, professional conduct and promote dental ethics in accordance with the regulations made under this Act: Provided that the Ethics and Dental Registration Board shall ensure compliance of the code of professional and ethical conduct through the State Dental Council in a case where such State Dental Council has been conferred power to take disciplinary actions in respect of professional or ethical misconduct by dentists under respective State Acts; (c) approve or reject the application for registration or suspend or cancel registration or licence granted to dentists and dental auxiliaries on grounds of professional and ethical misconduct; (d) develop mechanisms to have continuous interaction with State Dental Councils to effectively promote and regulate the conduct of dentists and professionals; (e) exercise appellate jurisdiction under sub-section (5) of section 29 with respect to the actions taken by a State Dental Council. (2) The Ethics and Dental Registration Board shall, in the discharge of its duties, make such recommendations to, and seek such directions from, the Commission, as it deems necessary.    |
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