Dentists (Orissa Amendment) Act, 1972 1. Short title. 2. Amendment of Section 32, Act 16 of 1948. 3. Validation of registration.

The Dentists (Orissa Amendment) Act, 1972

Orissa Act No. 20 of 1972

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Published vide Orissa Gazette Extraordinary No.1504/31.10.1972.

For Statement of Objects and Reasons see Orissa Gazette, Extraordinary No. 16/4.1.1972.

An Act to amend the Dentists Act, 1948, in its application to the State of Orissa

Be it enacted by the legislature of the State of Orissa in the, Twenty-second Year of the Republic of India, as follows :

Short title.- This Act may be called the Dentists (Orissa Amendment) Act, 1972.

Object & Reasons6

Statement of Objects and Reasons. - In pursuance of Section 32 of the Dentists Act, 1948, the State Government appointed the 30th August, 1949, as the date for receiving application for registration of dentists. As the number of dentists who applied for registration was less than the number of seats allotted to the registered dentists in the State Dental Council, the last date for submission of application had to be extended and further registration made. But it was later found that since such an extension was not strictly within the powers of Government the extension so granted as well as the registration made in pursuance thereof are likely to be held invalid. It is, therefore, necessary to amend the Act to invest the Government with powers to extend the time allowed for making applications and to make provisions for validating the registration of dentists.

The Bill seeks to achieve the above object.

Amendment of Section 32, Act 16 of 1948.- In Section 32 of the Dentists Act, 1948 (16 of 1948) (hereinafter referred to as the principal Act), after Sub-section (2), the following proviso shall be and shall be deemed always to have been inserted, namely :

"Provided that the State Government may, for sufficient cause, from time to time, extend the period for making application for registration under this sub-section."