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The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965

Published vide Notification No. G. N., U. D., P. H. & H. D., No. Act. 1363/11039-2, dated 5th April, 1966 (M. G., Part 4A, p. 292)

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(b) He should be guided by the principle that the most worthy and effective advertisement possible is the establishment of a reputation for professional ability and fidelity.

(c) He should treat the welfare of the patient as paramount to all other considerations and should conserve it to the utmost of his ability.

(d) He should be courteous, sympathetic, friendly and helpful to, and always ready to respond to the call of his patients.

(e) He should observe punctuality in fulfilling his appointments.

(f) He should deem it a point of honour to adhere with as much uniformity as the varying circumstances will admit, to the remuneration for professional services.

(g) He should not permit considerations of religion, nationality, race, party politics or social standing to intervene between his duties and his patient.

(h) He should keep all information of a personal nature which he comes to know about, or directly from, a patient, in the course of dental practice, in the utmost confidence. He should be responsible to see that auxiliary staff also observe this rule.

(b) When one dentist is entrusted with the care of a patient of another dentist during the latter's sickness or absence, mutual arrangements should be made regarding remuneration.

(c) A dentist called upon in any emergency to treat the patient of another dentist should when the emergency is provided for, retire in favour of the regular dentist but shall be entitled to charge the patient for his services.

(d) If a dentist is consulted by a patient of another dentist and if the former finds indisputable evidence that such a patient is suffering from previous faulty treatment, it is his duty to institute correct treatment at once with as little comments as possible, and in such manner, as to avoid reflection on such other dentist.

(e) No rule debars a dentist from charging another dentist for professional service; but ordinarily it should be regarded as a pleasure and privilege to render gratuitous service to another dentist, his wife and dependant children.

(b) Knowledge or information of a patient gained in the course of examination and treatment is privileged; and a dentist is not bound to disclose professional secrets, and he should not disclose any such information, except with the consent of the patient, or on being ordered so to do by a Court of Law.

(a) Employment by a dentist in his professional practice or allowing by him any assistant (not being dental hygienist or a dental mechanic) whose name is not registered either in the Dentist's Register or in a Medical Register, to practice dentistry as defined in clause (d) of section 2;

(b) Enabling knowingly, by a dentist, by his presence, countenance, advice, assistance, or co-operation, an unregistered person (not being students enrolled at a recognised dental institution) whether described as an assistant or otherwise, to practise dentistry;

(c) Styling by any dentist his dental clinic or chambers by the name of "Dental Hospital";

(d) Contravention of the provisions of the Drugs Act, 1940 and the rules made thereunder involving an abuse of privileges conferred thereunder upon a dentist, whether such contravention has been the subject of criminal proceedings or not;

(e) Signing under his name and authority any certificate which is untrue, misleading or improper.

(a) giving of false certificates,

(b) immorality involving abuse of professional relationship,

(c) conniving at or aiding in any illegal practice by others,

(d) giving of testimonials directly or indirectly concerning the supposed virtues of secret therapeutic agents or medicines,

(e) promise of radical cure by the employment of secret methods of treatment.

(a) advertising, whether directly or indirectly, for the purpose of obtaining patients or promoting his own professional advantage;

(b) acquiescing in, or procuring or sanctioning or acquiescing in the publication of notices commending or directing attention to the practitioner's professional skill, knowledge, services or qualifications, or of being associated with or employed by those who procure or sanction such advertising or publication;

(c) employing any agent or canvasser for the purpose of obtaining patients; or sanctioning or being associated with Or employed by those who sanction such employments.

(a) the use 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 of and entrance to the premises at which the dental practice is carried on;

(b) the use of sign boards larger than 0.9 m. by 0.6 m. and the use of such words as "Teeth", "Painless Extractions" or the like, of notice in regard to practices on premises other than those in which a practice is actually carried on, of show cases; of large light signs, especially if intermittent, and the use of any sign showing any matter other than his name, qualifications as defined under section 2(j) of the Dentists Act, 1948, titles and the name of the speciality;

(c) affixing sign board on a chemist shop or in places where he does not reside or work;

(d) the insertion of all-paragraphs and notices in the press and also the announcement of names in the trading lists and the display of announcements at places of public entertainment, not being announcement of a change of address;

(e) allowing his name to be used to designate commercial articles such as tooth paste, tooth brush, tooth powders, mouth washes, 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 journals;

(f) printing of name in the telephone directory in any type other than that used for ordinary subscribers.