The Dentists (Amendment) Act, 2016 received the assent of the President on the 4th August, 2016 and shall be deemed to have come into force on 24th May, 2016.
The following amendments are:
- Insertion of new section 10D: 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 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.”
- 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 post-graduate level;”
- The Dentists (Amendment) Ordinance, 2016 is hereby repealed