(3)After the expiry of three years from the date appointed under sub-section (2) of section 32, a person who is not registered in Part A of the State register of dentists shall not, except with the sanction of the Central Government or the State Government hold any appointment as dentist in any dispensary, hospital or other institution which is supported wholly or partially from public or local funds:Provided that the provisions of this sub-section shall not apply to any such person who is holding such an appointment immediately before the said date.
