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Union of India - Act

THE DENTISTS (AMENDMENT) ACT, 2016

UNION OF INDIA
India

THE DENTISTS (AMENDMENT) ACT, 2016

Act 40 of 2016

  • Published in Gazette of India on 4 August 2016
  • Not commenced
  • [This is the version of this document from 4 August 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Dentists Act, 1948.BE it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows:-

1.

(1)This Act may be called the Dentists (Amendment) Act, 2016.
(2)It shall be deemed to have come into force on 24th May, 2016.

2. After section 10C of the Dentists Act, 1948 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-

"10D. There shall be conducted a uniform entrance examination to all dental educational institutions at the undergraduate level and post-graduate level through such designated authority in Hindi, English and such other languages and in such manner as may be prescribed and the designated authority shall ensure the conduct of uniform entrance examination in the aforesaid manner: Provided that notwithstanding any judgment or order of any court, the provisions of this section shall not apply, in relation to the uniform entrance examination at the undergraduate level for the academic year 2016-17 conducted in accordance with any regulations made under this Act, in respect of the State Government seats (whether in Government Dental College or in a private Dental College) where such State has not opted for such examination.".

3. In section 20 of the principal Act, after clause (h), the following clause shall be inserted, namely:-

"(ha) the designated authority, other languages and the manner of conducting of uniform entrance examination to all dental educational institutions at the undergraduate level and post-graduate level;".

4.

(1)The Dentists (Amendment) Ordinance, 2016 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the Dentists Act, 1948 as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Act, as amended by this Act.