Section 5 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
5. Unethical practices.
(1)The following acts constitute unethical practices on the part of a dentist, namely :-(a)Employment by a dentist in his professional practice or allowing by him any assistant (not being dental hygienist or a dental mechanic) whose name is not registered either in the Dentist's Register or in a Medical Register, to practice dentistry as defined in clause (d) of section 2;(b)Enabling knowingly, by a dentist, by his presence, countenance, advice, assistance, or co-operation, an unregistered person (not being students enrolled at a recognised dental institution) whether described as an assistant or otherwise, to practise dentistry;(c)Styling by any dentist his dental clinic or chambers by the name of "Dental Hospital";(d)Contravention of the provisions of the Drugs Act, 1940 and the rules made thereunder involving an abuse of privileges conferred thereunder upon a dentist, whether such contravention has been the subject of criminal proceedings or not;(e)Signing under his name and authority any certificate which is untrue, misleading or improper.(2)The following practices shall also be treated as unethical practices on the part of dentists, namely :-(a)giving of false certificates,(b)immorality involving abuse of professional relationship,(c)conniving at or aiding in any illegal practice by others,(d)giving of testimonials directly or indirectly concerning the supposed virtues of secret therapeutic agents or medicines,(e)promise of radical cure by the employment of secret methods of treatment.
