(2)(a)Every person, authority or institution granting recognised dental qualification shall, for the purpose of obtaining permission under sub-section (1), submit, to the Central Government a scheme in accordance with the provisions of clause (b) and the Central Government shall refer the said scheme to the Council for its recommendations.(b)The scheme referred to in clause (b) shall be in such form and contain such particulars and be preferred in such manner and be accompanied with such fee as may be prescribed.
