Section 2 in Dental Council of India, Master of Dental Surgery Course Regulations, 2017
2. Definitions.
- In these regulations unless the context otherwise requires:-(a)"Act" means the Dentists Act, 1948 (16 of 1948)(b)"the Council" means the Dental Council of India constituted under section 3 of the Act;(c)"dentistry" includes._(i)the performance of any operation on, and the treatment on any disease, deficiency or lesion of, human teeth or jaws, and the performance of radiographic work in connection with human teeth or jaws or the oral cavity;(ii)the giving of any anesthetic in connection with any such operation or treatment;(iii)the mechanical construction or the renewal of artificial dentures or restorative dental appliances;(iv)the performance of any operation on, or the giving of any treatment, advice or attendance to, any person preparatory to, or for the purpose of, or in connection with, the fitting, inserting, fixing, constructing, repairing or renewing of artificial dentures or restorative dental appliances, and the performance of any such operation and the giving of any such treatment, advice or attendance, as is usually performed or given by dentists;(d)"NEET" means the National Eligibility-cum-Entrance Test conducted by the National Board of Examination for admission to post-graduate courses;(e)"University" means a university established or incorporated by or under a Central Act, a Provincial Act or a State Act, and includes any such institution as may, in consultation with the university concerned, be recognised by the University Grant Commission in accordance with the regulations made in this behalf under this Act.Part - II General Conditions to be Observed by Post Graduate Teaching Institutions
