Section 26(1) in The National Dental Commission Act, 2023
(1)The Ethics and Dental Registration Board shall perform the following functions, namely:—(a)maintain an online and live National Registers of all licensed dentists and dental auxiliaries in accordance with the provisions of section 30;(b)regulate the standards, scope of practice, professional conduct and promote dental ethics in accordance with the regulations made under this Act:Provided that the Ethics and Dental Registration Board shall ensure compliance of the code of professional and ethical conduct through the State Dental Council in a case where such State Dental Council has been conferred power to take disciplinary actions in respect of professional or ethical misconduct by dentists under respective State Acts;(c)approve or reject the application for registration or suspend or cancel registration or licence granted to dentists and dental auxiliaries on grounds of professional and ethical misconduct;(d)develop mechanisms to have continuous interaction with State Dental Councils to effectively promote and regulate the conduct of dentists and professionals;(e)exercise appellate jurisdiction under sub-section (5) of section 29 with respect to the actions taken by a State Dental Council.
