Section 25(1) in The National Dental Commission Act, 2023
(1)The Dental Assessment and Rating Board shall perform the following functions, namely:—(a)determine the procedure for assessing and rating the dental institutions for their compliance with the standards laid down by the Under-Graduate and Post-Graduate Dental Education Board in accordance with the regulations made under this Act;(b)grant permission for establishment of a new dental institution, or to start any postgraduate course or to increase number of seats, in accordance with the provisions of section 28;Powers and functions of Under- Graduate and Post-Graduate Dental Education Board.
