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Ord 005 of 2016 : Dentists (Amendment) Ordinance, 2016

Preamble

Dentists (Amendment) Ordinance, 20161

[Ord. No. 5 of 2016][24th May, 2016]

(Promulgated by the President in the Sixty-seventh Year of the Republic of India)

An Ordinance further to amend the Dentists Act, 1948

Whereas Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action;

Now, therefore, in exercise of the powers conferred by clause (1) of Article 123 of the Constitution, the President is pleased to promulgate the following Ordinance-

1 Promulgated by the President on May 24, 2016 and published in the Gazette of India, Extra., Part II, Section 1, dated 24th May, 2016 pp. 1-2, No. 36

Section 1. Short title and commencement

1. Short title and commencement.-(1) This Ordinance may be called the Dentists (Amendment) Ordinance, 2016.

(2) It shall come into force at once.

Section 2. Insertion of new Section 10-D

2. Insertion of new Section 10-D.-In the Dentists Act, 1948 (16 of 1948) (hereinafter referred to as the principal Act), after Section 10-C, the following section shall be inserted, namely-

"10-D. Uniform entrance examination for undergraduate and postgraduate level.-There shall be conducted a uniform entrance examination to all dental educational institutions at the undergraduate level and postgraduate 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 2016-2017 conducted in accordance with any regulations made under this Act, in respect of State Government seats (whether in Government dental college or in private dental college) where such State has not opted for such examination.".

Section 3. Amendment of Section 20

3. Amendment of Section 20.-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 postgraduate level;".