LexSection 21 — Constitution and Composition of State Councils.
The Dentists Act, 1948
1 [21.Constitution and Composition of State Councils.-- Except where a Joint 1 [State] Council is constituted in accordance with an agreement made under section 22, the 1 [State] Government shall constitute a 1 [State] Council consisting of the following members,namely:-- (a) four members elected from among themselves by dentists registered in Part A of the 1 [State] register; 2 * * * * * 3 [(c) the heads of dental colleges, if any, in the State which train students for any of the recognised dental qualifications included in Part I of the Schedule, ex officio ;] (d) one member elected from amongst themselves by the members of the Medical Council or the Council of Medical Registration of the 4 [State], as the case may be; 5 *** (e) three members nominated by the 1 [State] Government; 6 [and] 5 [(f) the Chief Medical Officer of the State, by whatever name called, ex officio :] 7 [Provided that in the State of Saurashtra 8 [as it existed before the 1st November, 1956], the State Dental Council constituted under Saurashtra Ordinance XXV of 1948, as amended by Saurashtra Ordinance XL of 1949, shall be deemed to the State Council constituted under this Act.]Open in Lexace · Ask the AI about this section