Section 68 in The Orissa Dental Council Rules, 1969
68.
The function of the Executive Committee shall besides any particular matter that may be referred to it by the State Council or by the President, comprise -(1)examining and reporting on, for the consideration of the State Council, any proposal for recognition a new qualification not referred to in Part I of the Schedule, regarding which the Central Council or the Government may ask for opinion of the State Council ;(2)examining and reporting on, for the consideration of the State Council, any proposal for recognition of a qualification, for Dental Hygienist regarding which the Central Council or the Government, may ask for opinion of the State Council ;(3)examining and reporting on, for the consideration of the State Council, any question of withdrawal of recognition, regarding which the opinion of the State Council may be asked by the Government [Section 16 (2)] ;(4)examining and reporting on, for the consideration of the State Council, any appeal against the order of the Registrar rejecting an application for registration [Section 35 (3)] ;(5)enquiring into and reporting on, for the consideration of the State Council, all cases of removal from the Registrar and all cases of restoration to the Registrar [Section 41 (1) and Section 42](6)examining complaints or information of offences under Sections 47, 48, 49, 50 and 51 and reporting, when required, to the Government or the State Council for order for loading complaint before Court (Section 52).
