Rajasthan Dentists First Preparation of the Register Rules, 1961

Rajasthan Dentists First Preparation of the Register Rules, 1961 1. Short title commencement and application. 2. Definitions. 3. Form of application. 4. Fee for application. 5. Expenses of the Tribunal. 6. Appointment and remuneration of the staff of the Tribunal. 7. Procedure of the Tribunal. 8. Travelling Allowances.

The Rajasthan Dentists First Preparation of the Register Rules, 1961

Published vide Notification No. F. 1(1) (1) MPH/59, dated 27-3-1961, Published in Rajasthan Gazette, Part 4-C, Ordinary, dated 18-5-1961

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In exercise of the powers conferred by sub-section (1) read with clauses (g), (h) and (j) of sub-section (2) of section 55 of the Dentists Act, 1948 (Central Act 16 of 1948) the State Government hereby makes the following rules, namely: -

1. Short title commencement and application.- (1) These rules may be called the Rajasthan Dentists (First preparation of the Register) Rules, 1961.

(2) They shall come into force upon their publication in the Official Gazette.

(3) They shall apply to the First preparation of the register of dentists.

2. Definitions.- In these rules:-

(1) "Act" means the Dentists Act, 1948 (Central Act 16 of 1948).

(2) "Register" means the Register of Dentists prepared and maintained under section 31 of the Act.

(3) "Registrar" means the Registrar of the Tribunal, and

(4) "Tribunal" means the Registration Tribunal constituted under section 32 of the Act.

3. Form of application.- The application for registration shall be in the form approved by the Tribunal.
4. Fee for application.- (1) Every application for registration shall be accompanied by a fee of Rs. 15/-

Provided that where the application is rejected on any ground, a fee of Rs. 10/- shall be refunded to the applicant.

(2) All fees received shall be deposited in the State Bank of Jaipur in the name of the Registration Tribunal, Rajasthan and the Registrar shall be the treasurer.

5. Expenses of the Tribunal.- (1) The Tribunal shall be authorised to incur expenditure with the prior approval of the Government on the following items which will be met out of the amount of fee received under rule 4 and any other sum, if any, granted by the Government for this purpose:-

(a) Pay of Establishment:

(b) Printing charges:

(c) Miscellaneous and contingencies (including stationery, postage, office furniture etc.)

(d) Travelling Allowance to the members of the Tribunal, the Registrar and the staff of the Tribunal:

(e) Office rent.

The annual budget of the Tribunal shall be sent to the Government.

(2) The Registrar, shall be authorised to incur an expenditure up to Rs. 25/- and any expenditure exceeding Rs. 25/- shall be incurred by the President of the Tribunal.

6. Appointment and remuneration of the staff of the Tribunal.- The President of the Tribunal shall be authorised to appoint its staff and subject to the approval of the Government fix remuneration thereof.
7. Procedure of the Tribunal.- The Tribunal shall be authorised to regulate its procedure with regard to the examination of the applications for registration and all matters incidental thereto.
8. Travelling Allowances.- Members of the Tribunal, the Registrar and the staff shall be paid T.A. and D.A. in accordance with the provisions of the Rajasthan Travelling Allowance Rules. Non-official members will be treated as officers of the Second Class and will be entitled to T.A. and D.A. accordingly.