Section 2 in Continuing Dental Education Regulations, 2018
2. Definitions.
- In this Regulation, unless there is anything repugnant in the subject or context,-(a)"CDE" means, any activity in terms of lecture, demonstration, hands-on experience, training for dental professionals and para-dental staff resulting in imparting, improvement, enhancement, accentuate and advanced knowledge affecting knowledge, skill and attitude of dental professionals for the betterment of patient care and professionalism.(b)"CDE providers" include all DCI/MCI recognized teaching institutions having Dental Departments, Government Bodies, Armed Forces. CDE providers such as professional associations and national specialty organizations, will need to apply to the DCI/State Dental Councils for award of CDE points for meetings and conferences held under their aegis and this approval will be valid for a period of 5 years, subject to review.
