Section 5 in The Dentists (Code of Ethics) Regulations, 1976
5. Duties of one dentist towards another.
- Every dentist shall -(i)cherish a proper pride in his colleagues and shall not disparage them either by actions, deeds or words ;(ii)on no account contemplate or do anything harmful to the interest of the members of the fraternity ;(iii)honour mutual arrangements made regarding remuneration etc., when one dentist is entrusted with the care of a patient of another dentist during the latter's sickness or absence ;(iv)retire in favour of the regular dentist after the emergency is over when a dentist is called upon in any emergency to treat the patient of another dentist.Note. - He shall be entitled to charge the patient for his services ;(v)institute correct treatment at once, with the least comment, and in a manner that will avoid any reflection on such other dentist if a dentist is consulted by a patient of another dentist, and if the latter finds indisputable evidence that such a patient is suffering from previous faulty treatment ;(vi)regard it as a pleasure and privilege to render gratuitous service to another dentist, his wife and family members, although there is no legal bar to a dentist from charging another dentist for professional service.
