Section 6 in The Dentists (Code of Ethics) Regulations, 1976
6. Unethical practices.
- The following shall be the unethical practices for a dentist, namely : -(a)employment by a dentist in his professional practice of any professional assistant (not being a registered dental hygienist or a registered dental mechanic) whose name is not registered in the State Dentists Register, to practice dentistry as defined in Clause (d) of Section 2 of the Act ;(b)styling by any dentist or a group of dentists his/their 'Dental clinic or Chamber/s by the name of 'Dental Hospitals ;(c)any contravention of the Drugs and Cosmetics Act, 1940 (23 of 1940) and the rules made thereunder as amended from time to time, involving an abuse of privileges conferred thereunder upon a dentist, whether such contravention has been the subject of criminal proceedings or not ;(d)signing under his name and authority and certificate which is untrue, misleading or improper, or giving false certificates or testimonials directly or indirectly concerning the supposed virtues of secret therapeutic agents or medicines ;(e)immorality involving abuse of professional relationship ;(f)conniving at or aiding in any kind of illegal practice ;(g)promise of radical cure by the employment of secret method of treatment ;(h)advertising whether directly or indirectly, for the purpose of obtaining patients or promoting his own professional advantage ;(i)acquiescing in the publication of notice commencing or directing attention to the practitioner's skill, knowledge, service or qualifications or of being associate with or employed by those who procure or sanction such advertising or publication through press reports ;(j)employing any agent or canvasser for the purpose of obtaining patients ; or being associated with or employed by those who procure or sanction such employment ;(k)using or exhibition of any sign, other than a sign which in its character, position, size and wording is merely such as may reasonably be required to indicate to persons seeking them the exact location or, and entrance to, the premises at which the dental practice is carried on ;(l)using of sign-boards larger than 0.9 metre by 0.6 metre and the use of such words as 'Teeth', 'Painless Extraction' or the like, or notices in regard to practices on premises other than those in which a practice is actually carried on, or show-cases, or licensing light signs, and the use of any sign showing any matter other than his name and qualifications as defined under Clause (j) of Section 2 of the Act ;(m)affixing a sign-board on a Chemist's shop or in places where the dentist does not reside or work ;(n)insertion of any paragraphs and notice in the press and also the announcement of names in the trading list and the display of their names or announcements at places of public entertainments; other than the change of his address ;(o)allowing the dentist's name to be used to designate commercial articles such as tooth paste, toots brush, tooth powder, liquid cleaners, or the like or on circulars for such items, or permitting publication of his opinion on any such items, in the general or lay papers or lay journals.(p)mentioning after dentist's name any other abbreviation except those indicating dental qualifications as earned by him during his academic career in dentistry and which confirm to the definition of recognised dental qualification as defined in Clause (j) of Section 2 of the Act, or any other recognised academic qualifications ;(q)using of abbreviations like (t) R.D.P. for registered Dental Practitioner, (ii) M.I.D.A. for member Indian Dental Association , (iii) F.I.C.D. for Fellow of International College of Dentists, (iv) M.I.C.D. for Master of International College of Dentists (v), F.A.C.D. for Fellow of American College of Dentists, (vi) M.R.S.H. for member of Royal Society of Hygiene, etc., and the like, which are not academic qualifications.
