Section 28 — Criteria for approving or disapproving scheme.

While approving or disapproving a scheme under section 27, the Dental Assessment and Rating Board, or the Commission, as the case may be, shall take into consideration the following criteria, namely:-- (a) adequacy of financial resources; (b) whether adequate academic faculty and other necessary facilities have been provided to ensure proper functioning of dental college or undertaken to be provided within the time-limit specified in the scheme; (c) whether adequate hospital facilities have been provided or undertaken to be provided within the time-limit specified in the scheme; (d) such other factors as may be specified by regulations.

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