Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 13 in Continuing Dental Education Regulations, 2018

13. Certification for those who complete certain number of hours in a particular year.

- 13.1 The State Dental Council will issue a certificate of attendance to the attendees, as per the approved CDE activity. The Certification is only for a testimonial for attendance and CDE points. The CDE activity shall not be projected as diploma/mastership/postgraduation/ fellowship/perceptorship/assistant ship. The Certificate should not carry any international/national Logo or name etc.
13.2CDE points accrued by virtue of international institutions and valid Organization, approved by DCI, may be construed as valid CDE points by State Councils.
13.3In case of an Indian Association/Institutions holding conference outside the country, the CDE points will be given by the concerned State Dental Council where the Secretariat of the said Association/Institution is situated.