| Contents: |
| Title |
The Dentists Act, 1948 |
| Sections: |
|
| Chapter I |
Preliminary |
| 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 |
| 10D. |
Uniform entrance examination for undergraduate and post-graduate level |
| 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 |
| 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 |
|
| Part I |
Recognised Dental Qualifications granted by the Authorities or Institutions in India |
| Part II |
Recognised Dental Qualifications for the purposes of registration when the register is first prepared |
| Part III |
Recognised Dental Qualifications granted by Authorities or Institutions outside India only when granted to a citizen of India |
