(2)Notwithstanding anything contained in sub-section (1),—(a)a State Council may during the period of two years immediately after the commencement of the Dentists (Amendment) Act,1955. (12 of 1955), permit for sufficient reasons the registration in the State register of any displaced person who does not hold a recognised dental qualification but has been actually practising the profession of dentistry as his principal means of livelihood from a date prior to the 29th day of March, 1948;Explanation.—In this clause “displaced person” means any person who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or fear of such disturbances in any area now forming part of Pakistan has, after the 1st day of March, 1947, left or been displaced from, his place of residence in such area and who has since then been residing in India;(aa)the State Council may, during the period of two years immediately after the commencement of the Dentists (Amendment) Act, 1972 (42 of 1972), permit, for sufficient reasons, the registration in the State register of any displaced person or a repatriate who does not hold any recognised dental qualification but has been actually practising the profession of dentistry as his principal means of livelihood from a date prior to the 29th day of March, 1948.Explanation.—In this clause,—(i)“displaced person” means any person who on account of civil disturbances or fear of such disturbances in any area now forming part of Bangladesh, has, after the 14th day of April, 1957 but before the 25th day of March, 1971, left, or has been displaced from, his place of residence in such area and who has since then been residing in India;(ii)“repatriate” means any person who on account of civil disturbances or fear of such disturbances in any area now forming part of Burma or Ceylon, has, after the 14th day of April, 1957, left or has been displaced from, his place of residence in such area and who has since then been residing in India;(b)a person other than a citizen of India holding a reputable dental qualification and employed for teaching or research in a dental institution situated in any of the States may be permitted temporary registration in the State register of dentists for the period of his employment or for a period of five years, whichever is shorter:Provided that he does not practise the profession of dentistry for personal gain and his application for registration is approved by the President of the Council.
