Section 3 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
3. Duties of one dentist towards another.
(a)Every dentist should cherish a proper pride in his colleagues and should not disparate them either by act or word.(b)When one dentist is entrusted with the care of a patient of another dentist during the latter's sickness or absence, mutual arrangements should be made regarding remuneration.(c)A dentist called upon in any emergency to treat the patient of another dentist should when the emergency is provided for, retire in favour of the regular dentist but shall be entitled to charge the patient for his services.(d)If a dentist is consulted by a patient of another dentist and if the former finds indisputable evidence that such a patient is suffering from previous faulty treatment, it is his duty to institute correct treatment at once with as little comments as possible, and in such manner, as to avoid reflection on such other dentist.(e)No rule debars a dentist from charging another dentist for professional service; but ordinarily it should be regarded as a pleasure and privilege to render gratuitous service to another dentist, his wife and dependant children.
