(1)When upon report by the Executive Committee it appears to the Council—(a)that the courses of study and training or the examinations to be undergone in order to obtain a recognised dental hygiene qualification from any authority in a State or the conditions for admission to such courses or the standards of proficiency required from the candidates at such examinations are not in conformity with regulations made under this Act or fall short of the standards required thereby, or(b)that an institution does not satisfy the requirements of the Council, the Council may send to the Government of the States in which the authority or institution is situated a statement to such effect, and the State Government shall forward it, along with such remarks as it may think fit, to the authority or institution concerned with an intimation of the period within which the authority or institution may submit its explanation to the State Government.(2)On receipt of the explanation, or where no explanation is submitted within the period fixed, then on the expiry of the period, the State Government shall after consulting the State Council, forward its recommendations and those of the State Council, if any, to the Council.(3)The Council, after considering the recommendations of the State Government and the State Council and after such further inquiry, if any, as it may think fit to make, may declare that the qualification granted by the authority or institution shall be a recognised dental hygiene qualification only when granted before a specified date.(4)The Council may declare that any recognised dental hygiene qualification granted outside the States shall be recognised as such only if granted before a specified date.
