21. Constitution and composition of State Councils.—
Except where a Joint State Council is constituted in accordance with an agreement made under section 22, the State Government shall constitute a State Council consisting of the following members, namely:—(a)four members elected from among themselves by dentists registered in Part A of the State register;(b)four members elected from among themselves by dentists registered in Part B of the State register;(c)the heads of dental colleges, if any, in the State which train students for any of the recognised dental qualifications included in Part I of the Schedule, ex officio;(d)one member elected from amongst themselves by the members of the Medical Council or the Council of Medical Registration of the State as the case may be;(e)three members nominated by the State Government; and(f)the Chief Medical Officer of the State, by whatever name called, ex officio:Provided that in the State of Saurashtra, as it existed before the 1st November, 1956, the State Dental Council constituted under Saurashtra Ordinance 25 of 1948, as amended by Saurashtra Ordinance 40 of 1949, shall be deemed to be the State Council constituted under this Act.
