Section 27(3) in The National Dental Commission Act, 2023
(3)The Dental Assessment and Rating Board shall, having due regard to the criteria specified in section 28, consider the scheme received under sub-section (2) and either approve or disapprove such scheme within a period of six months from the date of such receipt:Provided that the Dental Assessment and Rating Board shall consult the Under-Graduate and Post-Graduate Dental Education Board before approving such scheme:Provided further that before disapproving the scheme, an opportunity to rectify the defects, if any, shall be given to the person concerned.
