Section 53(2) in The National Dental Commission Act, 2023
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the manner of appointing ten Members of the Commission on rotational basis from amongst the nominees of the States and Union territories in the Dental Advisory Council under clause (b) of sub-section (4) of section 4;(b)the manner of appointing nine members of the Commission under clause (c) of sub-section (4) of section 4;(c)the manner of nominating two members from amongst dental faculties, under clause (d) of sub-section (4) of section 4;(d)the salaries and allowances payable to, and other terms and conditions of service of the Chairperson and Members under sub-section (4) of section 6;(e)the form and the manner of making declaration under sub-section (6) of section 6;(f)the qualifications and experience to be possessed by the Secretary of the Commission under sub-section (2) of section 8;(g)the salaries and allowances payable to, and other terms and conditions of service of the Secretary, officers and other employees of the Commission under sub-section (7) of section 8;(h)the other powers and functions of the Commission under clause (p) of sub-section (2) of section 10;(i)the dental qualifications and experience to be possessed by a member under the second proviso to clause (d) of sub-section (2) of section 11;(j)the manner of choosing second part-time Members under sub-section (5) of section 17;(k)the salaries and allowances payable to, and other terms and conditions of service of the President and Members of an Autonomous Board and the allowances payable to part-time Members under sub-section (2) of section 19;(l)the form for preparing annual statement of accounts under sub-section (1) of section 40;(m)the time within which, and the form and the manner in which, the reports and statements shall be furnished by the Commission under sub-section (1) of section 41;(n)the form and the time for preparing annual report under sub-section (2) of section 41;(o)the amount of compensation payable to employees under the proviso to sub-section (5) of section 58;(p)any other matter in respect of which provision is to be made by rules.
