LexThe dentists act, 1948
Maharashtra · state statute
Open in Lexace · Ask the AI about this act
THE DENTISTS ACT, 1948
(16 OF 1948)
(As modified up to the 1
st July 1987)
[Subordinate legislation being published separately.]
GOVERNMENT OF INDIA
Ministry of Law and Justice
THE DENTISTS ACT, 1948
(16 of 1948)
(As modified up to the 1st July, 1987)
ERRATA
Page 1- In Chapter II, against section 16A, for “with awal” read "withdrawal".
Page 3- In marginal heading to section 5, for "election" read "elections".
Page 4- After foot-note 2, insert ‘
3subs. by Act 42 of 1972, s. 6 for "Principal or Vice-
principal" (w.e.f. 1-11-1972)’.
Page 6- In sub-section (4), in clause (a), in line 3, for "qualications" read "qualifications".
Page 10- In section 20, in sub-section (1), in line 3, for "o carry" read "to carry".
- In sub-section (4), in line 5, for "House" read "Houses".
- Omit foot-note 5.
Page 16- In Proviso 3, in clause (a), in line1, for "Saurashtra" read "of Saurashtra".
Page 17- In Section 34, in clause (a), in line 4, for "practice" read "practise".
Page 23- In Section 50, in line 1, for "form" read "from".
Page 30- In Part III of the Schedule, in column 1, in serial No. 5, in line 2, for "U.K.)"
read "(U.K.)".
________________
LIST OF AMENDING ACTS AND ADAPT ATION ORDERS
1. The Adaptation of Laws Order, 1950.
2. The Dentists (Amendment) Act, 1950 (58 of 1950)
3. Madras Adaptation of Laws Order, 1954.
4. The Dentists (Amendment) Act, 1955 (12 of 1955).
5. The Adaptation of Laws (No. 3) Order, 1956.
6. The Repealing and Amending Act, 1957 (36 of 1957).
7. The Dentists (Amendment) Act, 1972 (42 of 1972).
8. The Delegated Legislation Pr ovisions (Amendment) Act, 1986 (4 of 1986).
_________
LIST OF ABBREVIATIONS USED
A.O. 1950.....................................for Adaptation of Laws Order, 1950.
A.O. (No. 3) 1956........................ ” Adaptation of Laws (No. 3) Order, 1956.
Cl. ................................................ ,, Clause.
Ins. .............................................. ,, Inserted .
Pt. ............................................... ,, Part.
Reg. ............................................ ,, Regulation .
Rep. ............................................ ,, Repealed.
S.
Sec ............................................ ,, Section.
Sch. ............................................ ,,
Schedule.
Subs. .......................................... ,, Substituted .
1
THE DENTISTS ACT, 1948
____________
ARRANGEMENT OF SECTIONS
____________
CHAPTER I
INTRODUCTORY
SECTIONS
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.
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.
2
SECTIONS
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
3
THE DENTISTS ACT, 1948
ACT NO. 16 OF 19481
[29th March, 1948.]
An Act to regulate the profession of dentistry.
WHEREAS it is expedient to make provision for the regulation of the profession of dentistry and for
that purpose to constitute Dental Councils:
CHAPTER I
INTRODUCTORY
1. Short title and extent.—(1) This Act may be called the Dentists Act, 1948.
(2) It extends to 2[the whole of India 3***.]
2. Interpretation.—In this Act, Unless there is anything repugnant in the subject or context,—
(a) “the Council” means the Dental Council of India constituted under section 3;
(b) “dental hygienist” means a person not being a dentist or a medical practitioner, who scales,
cleans or polishes teeth, or gives instruction in dental hygiene;
(c) “dental mechanic” means a person who makes or repairs denture and dental appliances;
(d) “dentistry” includes—
(i) the performance of any operation on, and the treatment on any disease, deficiency or
lesion of, human teeth or jaws, and the performance of radiographic work in connection with
human teeth or jaws or the oral cavity;
(ii) the giving of any anaesthetic in connection with any such operation or treatment;
(iii) the mechanical construction or the renewal of artificial dentures o r restorative dental
appliances;
(iv) the performance of any operation on, or the giving of any treatment, advice or attendance
to, any person preparatory to, or for the purpose of, or in connection with, the fitting, inserting,
fixing, constructing, repairing or renewing of artificial dentures or restorative dental appliances,
and the performance of any such operation and the giving of any such treatment, advice or
attendance, as is usually performed or given by dentists;
(e) “dentist” means a person who practises dentistry;
(f) “medical practitioner ” means a person who holds a qualification granted by an authority
specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916), or
specified in the Schedules to the 4[Indian Medical Council Act, 1956 (102 of 1956),] 5[or specified in
any other law for the time being in force in any State,] or who practises any system of medicine and is
registered or is entitled to be registered in any 6[State] medical register by whatever name called;
(g) “prescribed” means prescribed by rules or regulations made under this Act;
1. The Act has been amended in:—
West Bengal by West Bengal Act 26 of 1959, Madras by Madras A.O. 1961 and Orissa by Orissa Act 20 of 1972.
The Act has been extended to:—
Dadra and Nagar Haveli by Regulation 6 of 1963, s. 2 and the First Schedule., Goa, Daman and Diu by Regulation 11 of 1963,
s. 3 and the Schedule and comes into force in Pondicherry with modification by Regulation 7 of 1963, s. 3 an d the First
Schedule. (w.e.f. 1-10-1963).
2. Subs. by the A.O. 1950, for “all the Provinces of India”.
3. The words “except the State of Jammu and Kashmir” omitted by Act 42 of 1972, s. 2 (w.e.f. 1-11-1972).
4. Subs. by s. 3, ibid., for “Indian Medical Council Act, 1933 (27 of 1933)” (w.e.f. 1-11-1972).
5. Ins. by Act 12 of 1955, s. 3.
6. Subs. by the A.O. 1950, for “Provincial”.
4
(h) “1[State] Council” means a 1[State] Dental Council constituted under section 21, and includes
a Joint 1[State] Council constituted in accordance with an agreement under section 22;
(i) “register” means a register maintained under this Act;
2[(j) “recognised dental qualification” means any of the qualifications included in the Schedule;]
(k) “recognised dental hygiene qualification ” means a qualification recognised by the Council
under section 11;
(l) “registered dentist”, “registered dental hygienist” and “registered dental mechanic” shall mean,
respectively, a person whose name is for the time be ing registered in a register of dentists, a register
of dental hygienists and a register of dental mechanics.
3* * * * *
4[2A. Construction of references to laws not in force in Jammu and Kashmir .—Any reference in
this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State,
be construed as a reference to the corresponding law, if any, in force in that State.]
CHAPTER II
DENTAL COUNCIL OF INDIA
3. Constitution and composition of council .—The Central Government shall, as soon as may be,
constitute a Council consisting of the following members, namely:—
(a) one registered dentist possessing a recognised dental qualification elected by the dentists
registered in Part A of each 1[State] register;
(b) one member elected from amongst themselves by the members o f the Medical Council of
India;
5[6[(c) not more than four members elected from among themselves, by—
(a) Principals, Deans, Directors and Vice -Principals of dental colleges in the States training
students for recognised dental qualifications:
Provided that not more than one member shall be elected from the same dental college;
(b) Heads of dental wings of medical colleges in the States training students for rec ognised
dental qualifications;]
(d) one member from each University established by law in the States which grants a recognised
dental qualification, to be elected by the mem bers of the Senate of the University, or in case the
University has no Senate, by the members of the court, from amongst the members of the Dental
Faculty of the University or in case the University has no Dental Faculty, from amongst the members
of the Medical Faculty thereof;
(e) one member to represent 7[each State 8***] nominated by the Government of each such State
from among persons registered either in a medical register or a dental register of the State;]
9[Explanation.—In this clause, “State” does not include a Union territory;]
(f) six members nominated by the Central Government, of whom at least one shall be a registered
dentist possessing a recognised dental qualification and practising or holding an appointment in an
1. Subs. by the A.O. 1950, for “Provincial”.
2. Subs. by Act 42 of 1972, s. 3, for clause (j) (w.e.f. 1-11-1972).
3. Omitted by s. 3, ibid. (w.e.f. 1-11-1972).
4. Ins. by s. 4, ibid. (w.e.f. 1-11-1972).
5. Subs. by Act 12 of 1955, s. 4, for clauses (c), (d) and (e).
6. Subs. by Act 42 of 1972, for clause (c) (w.e.f. 1-11-1972).
7. Subs. by the A.O. (No. 3), 1956, for “each Part A State and Part B State other than the State of Jammu and Kashmir”.
8. Omitted by Act 42 of 1972, s. 5 (w.e.f. 1-11-1972).
9. Added by s. 5, ibid. (w.e.f. 1-11-1972).
5
institution for the tr aining of dentists in a 1[Union territory] and at least two shall be dentists
registered in Part B of a 2[State] register;
3[(g) the Director General of Health Services, ex officio;]
Provided that pending the preparation of registers the 2[State] Governments may nominate to the
first Council members referred to in parts ( a) and (e) and the Central Government members referred
to in part ( f) out of persons who are eligible for registration in the respective registers and such
persons shall hold office for such period as the 2[State] or Central Government may, by notification in
the Official Gazette, specify.
4. Incorporation of Council .—The Council shall be a body corporate by the name of the Dental
Council of India, having perpetual succession and a common seal, with power to acquire and hold
property, both movable and immovable, and shall by the said name sue and be sued.
5. Mode of elections.—Elections under this Chapter shall be conducted in the prescribed manner, and
where any dispute arises rega rding any such election, it shall be referred to the Central Government
whose decision shall be final.
6. Term of office and casual vacancies .—(1) Subject to the provisions of this section an elected or
nominated member shall hold office for a term of five years from the date of his election or nomination or
until his successor has been duly elected or nominated, whichever is longer:
4[Provided that a member nominated under clause ( e) or clause ( f) section 3, shall hold office during
the pleasure of the authority nominating him.]
(2) An elected or nominated member may at any time resign his membership by writing under his
hand addressed to the President and the seat of such member shall thereupon become vacant.
(3) An elected or nominated member shal l be deemed to have vacated his seat if he is absent without
excuse, sufficient in the opinion of the Council, from three consecutive ordinary meetings of the Council
or, in the case of a member whose name is required to be included in a 2[State] register, if his name is
removed from such register, or if he has been elected under clause ( c) of section 3 5[if he ceases to hold
his appointment as the 6[Principal, Dean, Director or Vice-Principal] of a dental college, or as 7[the Head
Head of the dental wing] of a medical college, or if he has been elected under clause ( b) or (d) of section
3, if he ceases to be a member of t he Medical Council of India or 8[the Dental or Medical Faculty] of the
University, as the case may be.
(4) A casual vacancy in the Council shal l be filled by fresh election or nomination, as the case may
be, and the person elected or nominated to fill the vacancy shall hold office only for the remainder of the
term for which the member whose place he takes was elected or nominated.
(5) Members of the Council shall be eligible for re-election or re-nomination.
(6) No act done by the Council shall be called in question on the ground merely of the existence of
any vacancy in, or defect in the constitution of, the Council.
7. President and Vice-President of Council.—(1) The President and Vice -President of the Council
shall be elected by the members thereof from among themselves:
Provided that on the first constitution of the Council and until the President is elected, a member of
the Council nomi nated by the Central Government in this behalf shall discharge the functions of the
President:
1. Subs. by the A.O. (No. 3), 1956, for “Part C State”.
2. Subs. by the A.O. 1950, for “Provincial”.
3. Ins. by Act 12 of 1955, s. 4.
4. Added by Act 42 of 1972, s. 6 (w.e.f. 1-11-1972).
5. Subs. by Act 12 of 1955, s. 5, for “if he ceases to hold his appointment as head of a college”.
6. Subs. by Act 42 of 1972, s. 6, for “Principal or Vice-Principal” (w.e.f. 1-11-1972).
7. Subs. by Act 12 of 1955, s. 6, for “a Professor of dental surgery” (w.e.f. 1-11-1972).
8. Subs. by s. 5, ibid., for “the Medical Faculty”.
6
Provided further that for five years from the first constitution of the Council, the President shall, if the
Central Government so decides, be a person nominated by the Central Government, who shall hold office
during the pleasure of the Central Government, and where he is not already a member, shall be a member
of the Council in addition to the members referred to in section 3.
(2) An elected President or Vice -President shall hold office as such for a term not exceeding five
years and not extending beyond the expiry of his term as member of the Council, but subject to his being
a member of the Council, he shall be eligible for re-election.
8. Staff remuneration and allowances.—(1) The Council shall—
(a) appoint a Secretary who may also, if so decided by the Council, act as Treasurer;
(b) appoint such other officers and servants as the Council deems necessary to enable it to carry
out its functions under this Act;
(c) require and take from the Secretary or from any other officer or servant such security for the
due performance of his duties as the Council considers necessary; and
(d) with the previous sanction of the Central Government , fix the fees and allowances of the
President, Vice-President and other members of the Council, and the pay and allowances and other
conditions of service of officers and servants of the Council.
(2) Notwithstanding anything contained in clause ( a) of sub-section (1), for the first four years from
the first constitution of the Council, the Secretary of the Council shall be a person appointed by the
Central Government, who shall hold office during the pleasure of the Central Government.
9.The Executive C ommittee.—(1) The Council shall constitute from among its members an
Executive Committee, and may so constitute other Committees for such general or special purposes as the
Council considers necessary for carrying out its functions under this Act.
(2) The Executive Committee shall consist of the President and Vice -President ex officio 1[and the
Director-General of Health Services ex officio] and five other members elected by the Council.
(3) The President and Vice -President of the Council shall be Chairman and Vice -Chairman,
respectively, of the Executive Committee.
(4) A member of the Executive Committee shall hold office as such until the expiry of his term of
office as member of the Council but, subject to his being a member of the Council, he shall be eligible for
re-election.
(5) In addition to the powers and duties conferred and imposed on it by this Act, the Executive
Committee shall exercise and discharge such powers and duties as may be prescribed.
2[10. Recognition of dental qualifications .—(1) The dental qualifications, granted by any authority
or institution in India, which are included in Part I of the Schedule shall be recognised dental
qualifications for the purposes of this Act.
(2) Any authority or institution in India which grants a den tal qualification not included in Part I of
the Schedule may apply to the Central Government to have such qualification recognised and included in
that Part, and the Central Government, after consulting the Council, and after such inquiry, if any, as it
may think fit for the purpose, may, by notification in the Official Gazette, amend Part I of the Schedule so
as to include such qualification therein, and any such notification may also direct that , an entry shall be
made in Part I of Schedule against such dental qualification declaring that it shall be a recognised dental
qualification only when granted after a specified date.
(3) (a) The dental qualifications, granted by any authority or institution outside India, which are
included in Part II of the Sched ule shall be recognised dental qualifications only for the purposes of the
registration of citizens of India when the register is first prepared under this Act.
1. Ins. by Act 42 of 1972, s. 7 (w.e.f. 1-11-1972).
2. Subs. by s. 8, ibid., for section 10 (w.e.f. 1-11-1972).
7
(b) Where any dental qualification granted by any authority or institution outside India, and held by a
citizen of India, is recognised for the purposes of the register when it is first prepared, after the
commencement of the Dentists (Amendment) Act, 1972 (42 of 1972), the Central Government may, after
consultation with the Council, by notification in the Official Gazette, amend Part II of the Schedule so as
to include therein the dental qualification so recognised.
(4) (a) The dental qualifications granted by any authority or institution outside India, which are
included in Part III of the Schedule, shall be recognised dental qualifications for the purposes of this Act,
but no person possessing any such qualification shall be entitled for registration u nless he is a citizen of
India.
(b) Where any dental qualification granted by any authority or institution outside India, and held by a
citizen of India, is recognised, except on reciprocal basis, after the commencement of the Dentists
(Amendment) Act, 1972 (42 o f 1972), the Central Government may, after consultation with the Council,
by notification in the Official Gazette, amend Part III of the Schedule so as to include the rein the dental
qualification recognised.
(5) The Council may enter into negotiations with any authority or institution in any State or country
outside India which, by law of any such State or country , is entrusted with the maintenance of a register
of dentists, for the settling of a scheme of reciprocity for the recognition of dental qualifica tions and in
pursuance of any such scheme, the Central Government may, by notification in the Official Gazette,
declare that any such qualification granted by any authority or institution in any such State or country, or
such qualification, only when grant ed after a specified date, shall be a recognised dental qualification for
the purposes of this Act, and any such notification may provide for an amendment of the Schedule and
may also direct that any such dental qualification as is specified in the notific ation shall be entered in the
Schedule as so amended.
(6) The Central Government may, after consultation with the Council, by notification in the Official
Gazette, amend the Schedule by directing that an entry be made therein in respect of any dental
qualification declaring that it shall be a recognised dental qualification only when granted before a
specified date.]
1[10A. Permission for establishment of new dental coll ege, new courses of study, etc .—(1)
Notwithstanding anything contained in this Act or any other law for the time being in force,—
(a) no person shall establish an authority or institution for a course of study or training (including
a post-graduate course of study or training) which would enable a student of such course or training to
qualify himself for the grant of recognised dental qualification; or
(b) no authority or institution conducting a course of study or training (including a post-graduate
course of study or training) for grant of recognised dental qualification shall—
(i) open a new or higher course of study or training (including a post-graduate course of study
or training) which would enable a student of such course or training to qualify himself for the
award of any recognised dental qualification; or
(ii) increase its admission capacity in any course of study or training (including a post -
graduate course of study or training),
except with the previous permission of the Central Government obtained in accordance with the
provisions of this section.
Explanation 1.—For the purposes of this section, “person” includes any University or a trust but does
not include the Central Government.
Explanation 2.—For the purposes of this section, “admission capacity”, in relation to any course of
study or training (including a post -graduate course of study or training) in an authority or institution
granting recognised dental qualification, means the maxi mum number of students that may be fixed by
the Council from time to time for being admitted to such course or training.
1. Ins. by Act 30 of 1993, s. 2 (w.e.f. 27-8-1992).
8
(2) ( a) Every person, authority or institution granting recognised dental qualification shall, for the
purpose of obtaining permission under sub -section (1), submit, to the Central Government a scheme in
accordance with the provisions of clause ( b) and the Centr al Government shall refer the said scheme to
the Council for its recommendations.
(b) The scheme referred to in clause ( a) shall be in such form and contain such particulars and be
preferred in such manner and be accompanied with such fee as may be prescribed.
(3) On receipt of a scheme by the Council under sub -section (2), the Council may obtain such other
particulars as may be considered necessary by it from the person, authority or institution concerned,
granting recognised dental qualification and thereafter, it may,—
(a) if the scheme is defective and does not contain any necessary particulars, give a reasonable
opportunity to the person, authority or institution concerned for making a written representation and it
shall be open to such person, authority or institution to rectify the defects, if any, specified by the
Council;
(b) consider the scheme, having regard to the factors referred to in sub-section (7), and submit the
scheme together with its recommendations thereon to the Central Government.
(4) The Central Government may, after considering the scheme and the recommendations of the
Council under sub -section ( 3) and after obtaining, where necessary, such other particulars as may be
considered necessary by it from the person, authority or in stitution concerned, and having regard to the
factors referred to in sub -section ( 7), either approve (with such conditions, if any, as it may consider
necessary) or disapprove the scheme and any such approval shall be a permission under sub-section (1):
Provided that no scheme shall be disapproved by the Central Government except after giving the
person, authority or institution concerned granting recognised dental qualification a reasonabl e
opportunity of being heard:
Provided further that nothing in thi s sub -section shall prevent any person, authority or institution
whose scheme has not been approved to submit a fresh scheme and the provisions of this section shall
apply to such scheme, as if such scheme has been submitted for the first time under sub-section (2).
(5) Where within a period of one year from the date of submission of the scheme to the Central
Government under sub -section (2), no order passed by the Central Government has been communicated
to the person, authority or institution submitting t he scheme, such scheme shall be deemed to have been
approved by the Central Governm ent in the form in which it has been submitted, and, accordingly, the
permission of the Central Government required under sub -section (1) shall also be deemed to have been
granted.
(6) In computing the time-limit specified in sub-section (5), the time taken by the person, authority or
institution concerned submitting the scheme in furnishing any particulars called for by the Council or by
the Central Government, shall be excluded.
(7) The Council, while making its recommendations under clause ( b) of sub -section ( 3) and the
Central Government, while passing an order either approving or disapproving the scheme under
sub-section (4), shall have due regard to the following factors, namely:—
(a) whether the proposed authority or institution for grant of recognised dental qualification or the
existing authority or institution seeking to open a new or higher course of study or training, would be
in a position to offer the minimum standards of dental education in conformity with the requirements
referred to in section 16A and the regulations made under sub-section (1) of section 20;
(b) whether the person seeking to establish an authority or institution or the existing authority or
institution seeking to open a new or higher course of study or training or to increase its admission
capacity has adequate resources;
(c) whether necessary facilities in respect of staff, equipment, accommodation, training and other
facilities to ensure; proper functioning of the authority or institution or conducting the new course of
study or training or accommodating the increased admission capacity have been provided or would be
provided within the time-limit specified in the scheme;
9
(d) whether adequate hospital facilities, having regard to the number of students likely to attend
such authority or institution or course of study or training or as a result of the increased admission
capacity have been provided or would be provided within the time-limit specified in the scheme;
(e) whether any arrangement has been made or programme drawn to impart proper training to
students likely to attend such authority or institution or course of study or training by persons having
the recognised dental qualifications;
(f) the requirement of manpower in the field of practice of dentistry; and
(g) any other factors as may be prescribed.
(8) Where the Central Govern ment passes an order either ap proving or disapproving a scheme under
this section, a copy of the order shall be communicated to the person, authority or institution concerned.
10B. Non-recognition of dental q ualifications in certain cases .—(1) Where any authority or
institution is established for grant of recognised dental qualification except with the previous permission
of the Central Government in accordance with the provisions of section 10A, no dental qualification
granted to any student of such authority or institution shall be a recognised dental qualificatio n for the
purposes of this Act.
(2) Where any authority or institution granting recognised dental qualification opens a new or higher
course of study or training (including a post-graduate course of study or training) except with the previous
permission of the Central Government in accordance with the previous permission of the Central
Government in accordance with the provisions of section 10A, no dental qualification granted to any
student of such authority or institution on the basis of such study or training shall be a recognised dental
qualification for the purposes of this Act.
(3) Where any authority or institution granting recognised dental qualification increases its admission
capacity in any course of study or training (including a post -graduate course of study or training) except
with the previous permission of the Central Gov ernment i n accordance with the provisions of section
10A, no dental qualification granted to any student of such authority or institution on the basis of the
increase in its admission capacity shall be a recognised dental qualification for the purposes of this Act.
Explanation.—For the purposes of this section, the criteria for identifying a student who has been
granted a dental qualification on the basis of such increase in the admission capacity shal l be such as may
be prescribed.
10C. Time for seeking permission for certain existing authorities .—(1) If, after the 1st day of
June, 1992 and on and before the commence ment of the Dentists (Amendment) Act, 1993 (30 of 1993)
any person has established an authority or institution for grant of recognised dental qualificat ion or any
authority or institution granting recognised dental qualification has opened a new or higher course of
study or training (including a post -graduate course of study or training) or increased its admission
capacity, such person, authority or insti tution, as the case may be, shall seek, within a period of one year
from the commencement of the Dentists (Amendment) Act, 1993, the permission of the Central
Government in accordance with the provisions of section 10A.
(2) If any person or, as the case may be, any authority or insti tution granting recognised dental
qualification fails to seek the per mission under sub-section (1), the provisions of section 10B shall apply,
so far as may be, as if permission of the Central Government under section 10A has been refused.]
1[10D. Uniform entrance examination for undergraduate and post -graduate level.—There shall
be conducted a uniform entrance examination to all dental educational institutions at the undergraduate
level and post -graduate level through such designated authority in Hindi, English and such other
languages and in such manner as may be prescribed and the designated authority shall ensure the conduct
of uniform entrance examination in the aforesaid manner:
Provided that notwithstanding any judgment or order of any court, the provisions of this section shall
not apply, in relation to the uniform entrance examination at the undergraduate level for the academic
year 2016-17 conducted in accordance with any regulations made under this Act , in respect of the State
Government seats ( whether in Government Dental College or in a private Dental College) where such
State has not opted for such examination.]
1. Ins. by Act 40 of 2016, s. 2 (w.e.f. 24-5-2016).
10
11. Qualifications of dental hygienists .—Any authority in a 1[State] 2*** which grants a
qualification for dental hygienists may apply to the Council to have such qualification recognised, and the
Council may, after such inquiry, if any, as it thinks fit, and after consulting the Government and the
3[State] Council of the 1[State] in which the authority making the application is situated, declare that such
qualification, or such qualification only when granted after a specified date, shall be a recognised dental
hygiene qualification for the purposes of this Act.
12. Qualifications of dental mechanics .—The Council may prescribe the period and nature of an
apprenticeship or training which shall be undergone and the other conditions which shall be satisfied by a
person before he is entitled to be registered under this Act as a dental mechanic.
13. Effect of recognition.—Notwithstanding anything contained in any other law, but subject to the
provisions of this Act,—
(a) any recognised dental or dental hygiene qualification shall be a sufficient qualification for
enrolment in the appropriate register of any 1[State];
(b) no person shall, after the first registers are compiled under this Act, be entitled to be enrolled
in any register as a dentist or dental hygienist unless he holds a recognised dental or dental hygiene
qualification or as a dental mechanic unless he has undergone training which satisfies the prescribed
requirements referred to in section 12.
14. Power to require informat ion as to courses of study and training and examinations.—Every
authority in a 1[State] 2*** which grants any recognised dental or dental hygiene qualification shall
furnish such information as the Council may from time to time require as to the courses of study and
training and examinations to be undergone in order to obtain such qualification, as to the ages at which
such courses of study and examinations are required to be undergone, and generally as to the requisites
for obtaining such qualification.
15. Inspection.—(1) The Executive Committee 4[may, subject to regulations, if any, made by the
Council appoint] such numbe r of Inspectors as it deems necessary to attend at any examinations held by
authorities in the 5[States] 2*** which grant recognised dental or dental hygiene qualifications and to
inspect any institution recognised as a training institution.
(2) Inspectors appointed under this section shall not interfere with the course of any examination but
they shall report to the Executive Committee on the sufficiency of every examination at which they attend
and of the courses of study and training at every institution which they inspect, and on any other matters
with regard to which the Executive Committee may require them to report.
(3) The Executive Committee shall forward a copy of such report to the authority or institution
concerned and shall also forward copies w ith remarks, if any, of the authority or institution concerned
thereon to the Central Government and to the Government of the State in which the author ity or
institution is situated.
6[15A. Appointment of Visitors .—(1) The Council may appoint such number of Visitors as it may
deem necessary to attend at any examination held by any authority or institution in a State which grants
recognised dental qualifications and to inspect any institution training students for re cognised dental
qualifications.
(2) Any person, whether he is a member of the Council or not, may be appointed as a Visitor under
this section, but a person who is appointed as an Inspector under section 15 for any inspection or
examination shall not be appointed as a Visitor for the same inspection or examination.
(3) The Visitor shall not interfere with the course of any examination but shall report to the President
of the Council on the sufficiency of every examination at which he attends and of the courses of study and
1. Subs. by the A.O. 1950, for “Province”.
2. The words “of India” omitted, ibid.
3. Subs. ibid., for “Provincial”.
4. Subs. by Act 12 of 1955, s. 6, for “may appoint”.
5. Subs. by the A.O. 1950, for “Provinces”.
6. Ins. by Act 42 of 1972, s. 9 (w.e.f. 1-11-1973).
11
training at every institution which he inspect s, and on the adequacy of the standards of dental education
including staff, equipment, accommodation and other facilities prescribed for giving dental education, and
on any other matters with regard to which the Council may require him to report.
(4) The report of a Visitor shall be treated as confidential unless in any particular case the President of
the Council otherwise directs:
Provided that if the Central Government requires a copy of the report of a Visitor, the Council shall
furnish the same.
16. Withdrawal of recognition .—(1) When upon report by the Executive Committee it appears to
the Council—
(a) that the courses of study and training or the examinations to be undergone in or der to obtain a
recognised 1*** dental hygiene qualification from any authority in a 2[State] 3*** or the conditions
for admission to such courses or the standards of proficiency required from the candidates at such
examinations are not in conformity with regulations made under this Act or fall short of the standards
required thereby, or
(b) that an institution does not satisfy the requirements of the Council,
the Council may send to the Government of the 4[States] in which the authority or institution is situated a
statement to such, effect, and the 5[State] Government shall forward it, along with such remarks as it may
think fit, to the authority or institution concerned with an intimation of the period within which the
authority or institution may submit its explanation to the 5[State] Government.
(2) On receipt of the explanation, or where no explanation is sub mitted within the period fixed, then
on the expiry of the period, the 5[State] Government shall after consulting the 5[State] Council, forward its
recommendations and those of the 5[State] Council, if any, to the Council.
(3) The Council, after considering the recommendations of the 5[State] Government and the State
Council and after such further inquiry, if any, as it may think fit to make, may declare that the
qualification granted by the authority or institution shall be a recognised 1*** dental hygiene qualification
only when granted before a specified date.
(4) The Council may declare that any recognised 1*** dental hygiene qualification granted outside the
4[States] 3*** shall be recognised as such only if granted before a specified date.
6[16A.Withdrawal of recognition of r ecognised dental qualification .—(1) When, upon report by
the Executive Committee or the Visitor, it appears to the Council—
(a) that the courses of study and training or the examination to be undergone in order to obtain a
recognised dental qualification from any authority or institution in a State, or the conditions for
admission to such courses or the standards of proficiency required from the candidates as such
examinations are not in conformity with the regulations made under this Act or fall short of the
standards required thereby, or
(b) that an institution does not, in the matter of staff, equipmen t, accommodation, training and
other facilities, satisfy the requirements of the Council,
the Council shall send a statement to that effect to the Central Government.
(2) After considering such a statement, the Central Government may send it to the Government of the
State in which the authority exercises power or the institution is situated, and the State Government shall
forward it, along with such remarks as it may think fit to make, to the authority or institution concerned,
with an intimation of the period within which the authority or institution may submit its explanation to the
State Government.
(3) After considering the explanation, or where no explanation is submitted within the period fixed,
then, on the expiry of that period, the State Gove rnment shall make its recommendat ions to the Central
Government.
1. The words “dental or” omitted by Act 42 of 1972, s. 10 (w.e.f. 1-11-1972).
2. Subs. by the A.O. 1950, for “Province”.
3. The words “of India” omitted, ibid.
4. Subs., ibid, for “Provinces”.
5. Subs., ibid, for “Provincial”.
6. Ins. by Act 42 of 1972, s. 11 (w.e.f. 1-11-1972).
12
(4) The Central Government ma y, after considering the recom mendations of the State Government
and after making such further inquiry, if any, as it may think fit, by notification in the Offici al Gazette,
direct that an entry shall be made in Part I of the Schedule against the qualification granted by the
authority or institution declaring that it shall be a recognised dental qualification only when granted
before a specified date or that the sa id recognised dental qualification if granted to students of a specified
college or institution affiliated to any University shall be a recognised dental qualification only when
granted before a specified date or, as the case may be, that the said recognised dental qualification shall be
a recognised dental qualification in relation to a specified college or institution affiliated to any University
only when granted after a specified date.]
17. Mode of declarations.—All declarations under 1*** section 11 or section 16 shall be made by a
resolution passed at a meeting of the Council and shall forthwith be published in the Official Gazette.
2[17A. Professional conduct.—(1) The Council may prescribe standards of professional conduct and
etiquette or the code of ethics for dentists.
(2) Regulations made by the Council under sub-section (1) may specify which violations thereof shall
constitute infamous conduct in any professional respect, that is to say, professional misconduct, and such
provision shall have effec t notwithstanding anything to the con trary contained in any other la w for the
time being in force.]
18. The Indian Register .—(1) The Council shall maintain a register of dentists to be known as the
Indian Dentists Register and consisting of the entries in all the 3[State] registers of dentists.
(2) Each 3[State] Council shall supply to the Council twenty printed copies of the 3[State] register as
soon as may be after the 1st day of April of each year, and each Registrar shall inform the Council
without delay of all additions to and other amendments in the 3[State] register.
19. Information to be furnished .—(1) The Council shall furnish copies of its minutes and of the
minutes of the Executive Committee and an annual report of its activities together with an abstract of its
accounts to the Central Government.
(2) The Central Government may publish in such manner as it thinks fit any repo rt, copy or abstract
furnished to it under this section.
20. Power to make regulations .—(1) The Council may, with the appro val of the Central
Government, 4[by notification in the Official Gazette,] make regulations not inconsistent with the
provisions of this Act to carry out the purposes of this Chapter.
(2) In particular and without prejudice to the generality of the foregExcerpt shown. Open the full act in Lexace.