Section 77 in The M.P. State Dental Council Rules, 1969
77. Inspection of documents.
- Inspection of documents of office of the State Council shall be granted to the member of the State Council when not required for use by its legal advisers or otherwise and subject to the following conditions, namely-(i)A notice in writing of three clear days shall be given to the Registrar except when the State Council is in session, when special leave may be granted.(ii)The subject to the documents, needed for inspection shall be stated in the notice.(iii)The documents shall be open to inspection during office hours.(iv)Documents under inspection shall not be removed from the premises of the State Council.(v)All such documents and the information derived there from shall be regarded as strictly confidential.
