Section 4(g) in The Dentists (Code of Ethics) Regulations, 1976
(g)keep all the information of a personal nature which he comes to know about a patient directly or indirectly in the course of professional practice in utmost confidence ; and be mindful that the auxiliary staff viz., dental hygienists and dental mechanics and other staff employed by him also observe this rule for the reason that knowledge or information of a patient gained during the course of examination and treatment is privileged, and a dentist is not bound to disclose professional secrets, except with the consent of the patient , or on being ordered to do so by a court or law.
