Acts › The National Dental Commission Act, 2023The National Dental Commission Act, 2023 59 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Constitution of National Dental Commission. Section 4 — Composition of Commission. Section 5 — Search-cum-Selection Committee for appointment of Chairperson and Members. Section 6 — Term of office and conditions of service of Chairperson and Members. Section 7 — Removal of Chairperson and Member of Commission. Section 8 — Appointment of Secretary, experts, professionals, officers and other employees of Commission. Section 9 — Meetings, etc., of Commission. Section 10 — Powers and functions of Commission. Section 11 — Constitution and composition of Dental Advisory Council. Section 12 — Functions of Dental Advisory Council. Section 13 — Meetings of Dental Advisory Council. Section 14 — National Eligibility-cum-Entrance Test. Section 15 — National Exit Test (Dental). Section 16 — Constitution of Autonomous Boards. Section 17 — Composition of Autonomous Boards. Section 18 — Search-cum-Selection Committee for appointment of President and Members. Section 19 — Term of office and conditions of service of President and Members. Section 20 — Advisory committees of experts. Section 21 — Staff of Autonomous Boards. Section 22 — Meetings, etc., of Autonomous Boards. Section 23 — Powers of Autonomous Boards and delegation of powers. Section 24 — Powers and functions of Under-Graduate and Post-Graduate Dental Education Board. Section 25 — Powers and functions of Dental Assessment and Rating Board. Section 26 — Powers and functions of Ethics and Dental Registration Board. Section 27 — Permission for establishment of new dental college or to start postgraduate course or to increase number of seats. Section 28 — Criteria for approving or disapproving scheme. Section 29 — State Dental Council or Joint Dental Council. Section 30 — National Register and State Register. Section 31 — Rights of persons to have licence to practice and to be enrolled in National Register or State Register and their obligations thereto. Section 32 — Bar to practice. Section 33 — Recognition of dental qualifications granted by Universities or dental institutions in India. Section 34 — Recognition of dental qualifications granted by dental institutions outside India. Section 35 — Recognition of dental qualifications granted by statutory or other body in India. Section 36 — Withdrawal of recognition granted to dental qualification granted by dental institutions in India. Section 37 — De-recognition of dental qualifications granted by dental institutions outside India. Section 38 — Grants by Central Government. Section 39 — National Dental Commission Fund. Section 40 — Audit and accounts. Section 41 — Furnishing of returns and reports to Central Government. Section 42 — Power of Central Government to give directions to Commission and Autonomous Boards. Section 43 — Power of Central Government to give directions to State Governments. Section 44 — Information to be furnished by Commission and publication thereof. Section 45 — Obligation of Universities and dental institutions. Section 46 — Completion of courses of studies in dental institutions. Section 47 — Joint sittings of Commission with relevant regulatory bodies. Section 48 — State Government to promote preventive and promotive dental care in rural areas. Section 49 — Chairperson, Members, officers of Commission and of Autonomous Boards to be public servants. Section 50 — Protection of action taken in good faith. Section 51 — Cognizance of offences. Section 52 — Power of Central Government to supersede Commission. Section 53 — Power of Central Government to make rules. Section 54 — Power to make regulations. Section 55 — Rules and regulations to be laid before Parliament. Section 56 — Power of State Government to make rules. Section 57 — Power to remove difficulties. Section 58 — Repeal and saving. Section 59 — Transitory provisions. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.