(2)In particular and without prejudice to the generality of the foregoing power such regulations may—(a)provide for the management of the property of the Council;(b)prescribe the manner in which elections under this Chapter shall be conducted;(c)provide for the summoning and holding of meeting of the Council and the Executive Committee, the times and places at which such meetings shall be held, the conduct of business thereat and the number of members necessary to constitute a quorum;(d)prescribe the functions of the Executive Committee;(e)prescribe the powers and duties of the President and Vice-President;(f)prescribe the tenure of office and the powers and duties of the Secretary, and other officers and servants of the Council, and Inspectors, and Visitors appointed by the Council;(fa)prescribe the form of the scheme, the particulars to be given in such scheme, the manner in which the scheme is to be preferred and the fee payable with the scheme under clause (b) of sub-section (2) of section 10A;(fb)prescribe any other factors under clause (g) of sub-section (7) of section 10A;(fc)prescribe the criteria for identifying a student who has been granted a dental qualification referred to in the Explanation to sub-section (3) of section 10B;(g)prescribe the standard curricula for the training of dentists and dental hygienists, and the conditions for admission to courses of such training;(h)prescribe the standards of examinations and other requirements to be satisfied to secure for the qualifications recognition under this Act;(ha)the designated authority, other languages and the manner of conducting of uniform entrance examination to all dental educational institutions at the undergraduate level and post-graduate level;(i)any other matter which is to be or may be prescribed under this Act:Provided that regulations under clauses (g) and (h) shall be made after consultation with State Governments.
