Section 6 in Continuing Dental Education Regulations, 2018
6. Implementation of a point system for continuing dental education.
- 6.1 There should be a CDE credit point system for dentists in India and each and every dentist shall inform the respective State Dental Council from time to time otherwise, it would amount to a violation of the provisions of "Revised Dentists (Code of Ethics) Regulations, 2014".6.2Each and every dentist shall have to secure a total of 100 credit points within a period of every 5 years, provided a minimum of 20 credit points and a maximum of 25 credit points per annum.Out of the 100 credit points in five years, twenty credit points shall be earmarked for the following mandatory topics (five credit points for each topic) :(i)Asepsis, infection control and waste management including NACO protocols(ii)Dental jurisprudence & Ethics,(iii)CPR and basic life support.(iv)Dental Practice Management6.3A grace period of one year may be awarded to a dentist, who has secured at least 75 CDE points in the allotted time of 5 years, for securing requisite mandatory 100 CDE points, if he/she could not obtain the same within stipulated time period, due to any reason. However, obtaining less than 75 CDE points by a dentist in any 5 years block will be considered as an unethical act and will be considered accordingly.
