Section 10 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
10. Action for unethical conduct.
- When information is received by the State Dental Council that any dentist is resorting to any unethical practice, as is mentioned in rule 5, or is committing a breach of any of the other rules, the Council may call upon him to explain and after giving him a reasonable opportunity of being heard and after making such enquiries, if any, as it may deem fit. decide whether this action is tantamount to infamous conduct in any professional respect and then determine the action to be taken under section 41 of the Dentists Act, 1948.
