Section 5(1) in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
(1)The following acts constitute unethical practices on the part of a dentist, namely :-(a)Employment by a dentist in his professional practice or allowing by him any assistant (not being dental hygienist or a dental mechanic) whose name is not registered either in the Dentist's Register or in a Medical Register, to practice dentistry as defined in clause (d) of section 2;(b)Enabling knowingly, by a dentist, by his presence, countenance, advice, assistance, or co-operation, an unregistered person (not being students enrolled at a recognised dental institution) whether described as an assistant or otherwise, to practise dentistry;(c)Styling by any dentist his dental clinic or chambers by the name of "Dental Hospital";(d)Contravention of the provisions of the Drugs Act, 1940 and the rules made thereunder involving an abuse of privileges conferred thereunder upon a dentist, whether such contravention has been the subject of criminal proceedings or not;(e)Signing under his name and authority any certificate which is untrue, misleading or improper.
