Section 29(1) in The National Dental Commission Act, 2023
(1)The State Government shall, within one year of the commencement of thisAct, take necessary steps to establish a State Dental Council having the following composition, namely:—(a)a dentist of outstanding ability, proven administrative capacity and integrity and possessing a postgraduate degree in any discipline of dentistry from any University or institute of national importance with experience of not less than twenty years in the field of dentistry, out of which at least ten years shall be as a leader, to be appointed by the State Government—Chairperson;(b)one representative of the department of medical education or health services in the State Government not below the rank of Additional Director—Member, ex officio;(c)four persons to be elected by dentists registered in the State Register from among themselves, in such manner as may be prescribed by the State Government—Members;(d)two persons, having experience of not less than ten years in any field of dentistry from any Government Dental College in that State, to be nominated by the State Government—Members:Provided that if the State does not have a Government Dental College, the State Government may nominate one of the senior-most dentist with minimum of ten years'service in any Government hospital or in the dental department of a Government Medical College;(e)two persons having experience of not less than ten years in any field of dentistry from any recognised private dental college in the State, to be nominated by the State Government—Members:Provided that if the State does not have a private dental college, the State Government may nominate one of the senior-most dentist with minimum of ten years'service in any private hospital or in the dental department of a private medical college;(f)two persons of eminence having experience of not less than ten years in any field of dentistry, to be nominated by the State Government—Members.
