Section 4(3) in The National Dental Commission Act, 2023
(3)The following persons shall be the ex officio Members of the Commission, namely:—(a)the President of the Under-Graduate and Post-Graduate Dental Education Board;(b)the President of the Dental Assessment and Rating Board;(c)the President of the Ethics and Dental Registration Board;(d)the Director General of Health Services, Directorate General of Health Services, New Delhi;(e)Chief of the Centre for Dental Education and Research,All India Institute of Medical Sciences, New Delhi;(f)Head of the Oral Health Sciences Centre, Postgraduate Institute of Medical Education and Research, Chandigarh;(g)one person, not below the rank of Joint Secretary to the Government of India, to represent the Ministry of Health and Family Welfare, to be nominated by that Ministry;(h)the Chairperson, National Medical Commission or nominee from that Commission.
