Section 2 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
2. Duties and obligations of dentists towards patients.
(a)Every dentists should be mindful of the high character of his mission and the responsibilities he holds in the discharge of his professional duties and should always remember that treatment of the patient and the cure of the disease depends upon the skill and prompt attention shown by him.(b)He should be guided by the principle that the most worthy and effective advertisement possible is the establishment of a reputation for professional ability and fidelity.(c)He should treat the welfare of the patient as paramount to all other considerations and should conserve it to the utmost of his ability.(d)He should be courteous, sympathetic, friendly and helpful to, and always ready to respond to the call of his patients.(e)He should observe punctuality in fulfilling his appointments.(f)He should deem it a point of honour to adhere with as much uniformity as the varying circumstances will admit, to the remuneration for professional services.(g)He should not permit considerations of religion, nationality, race, party politics or social standing to intervene between his duties and his patient.(h)He should keep all information of a personal nature which he comes to know about, or directly from, a patient, in the course of dental practice, in the utmost confidence. He should be responsible to see that auxiliary staff also observe this rule.
