Section 5(1) in The National Dental Commission Act, 2023
(1)The Central Government shall appoint—(i)the Chairperson referred to in sub-section (2) of section 4;(ii)part-time Members referred to in clause (a) of sub-section (4) of section 4;(iii)the Secretary referred to in section 8; and(iv)the President and Members ofAutonomous Boards referred to in section 16, on the recommendation of a Search-cum-Selection Committee consisting of—(a)the Cabinet Secretary—Chairperson;(b)three experts, possessing outstanding qualifications and experience of not less than twenty-five years in the field of dental education, public health education and health research, to be nominated by the Central Government, in such manner as may be prescribed—Members;(c)one person, possessing outstanding qualifications and experience of not less than twenty-five years in the field of management or law or economics or science and technology, to be nominated by the Central Government, in such manner as may be prescribed—Member;(d)the Secretary to the Government of India in charge of the Ministry of Health and Family Welfare, to be the Convener—Member.
