Section 28 in The National Dental Commission Act, 2023
28. Criteria for approving or disapproving scheme.
While approving or disapproving a scheme under section 27, the Dental Assessment and Rating Board, or the Commission, as the case may be, shall take into consideration the following criteria, namely:—(a)adequacy of financial resources;(b)whether adequate academic faculty and other necessary facilities have been provided to ensure proper functioning of dental college or undertaken to be provided within the time-limit specified in the scheme;(c)whether adequate hospital facilities have been provided or undertaken to be provided within the time-limit specified in the scheme;(d)such other factors as may be specified by regulations.
