(1)Notwithstanding anything contained in this Act or any other law for the time being in force,—(a)no person shall establish an authority or institution for a course of study or training (including a post-graduate course of study or training) which would enable a student of such course or training to qualify himself for the grant of recognised dental qualification; or(b)no authority or institution conducting a course of study or training (including a postgraduate course of study or training) for grant of recognised dental qualification shall—(i)open a new or higher course of study or training (including a post-graduate course of study or training) which would enable a student of such course or training to qualify himself for the award of any recognised dental qualification; or(ii)increase its admission capacity in any course of study or training (including a post-graduate course of study or training), except with the previous permission of the Central Government obtained in accordance with the provisions of this section.Explanation 1.—For the purposes of this section, ”person” includes any University or a trust but does not include the Central Government.Explanation 2.—For the purposes of this section, “admission capacity”, in relation to any course of study or training (including a post-graduate course of study or training) in an authority or institution granting recognised dental qualification, means the maximum number of students that may be fixed by the Council from time to time for being admitted to such course or training.
