Section 2 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Ayurvedic System" means the Ashtang Ayurvedic System and the Siddha, and includes the modernised form thereof;(b)"Board" means the Board of Ayurvedic and Unani Systems of Medicine, Punjab, established and constituted, or deemed to be established and constituted, under section 3;(c)"Director" means the Director of Ayurveda, Punjab, and includes the Deputy Director of Ayurveda, Punjab, the Assistant Director of Ayurveda, Punjab, and such other officer as the State Government may appoint for exercising the powers and performing the functions of the Director under this Act and the rules made thereunder;(d)"Faculty" means the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine established under the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963;(e)"member" means a member of the Board, and includes the Chairman and Vice-Chairman;(f)"practitioner" means a person who practises the Ayurvedic System or Unani System;(g)"prescribed" means prescribed by rules made under this Act;(h)"Register" means the register of practitioners maintained under section 14;(i)"registered practitioner" means a practitioner, whose name is entered in the Register;(j)"Registrar" means the Registrar appointed under section 13;(k)"Schedule" means a Schedule appended to this Act; and(kk)[ "State of Punjab" means the State with the same name, comprising the territories referred to in sub-section (1) of section 6 of the Punjab Reorganisation Act, 1966] [Clause (kk) inserted by Punjab Act 8 of 1969, section 2.];(l)"Unani System" means the Unani Tibbi System of Medicine, and includes the modernised form thereof.
