Section 2 in The Rajasthan Homoeopathic Medicine Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Homoeopathic Medicine for Rajasthan established and constituted under the provisions of this Act:(b)"Chairman" means the Chairman of the Board;(c)"Homoeopathy" means the system of medicine founded by Dr. Hahnemann and includes the allied system of Bio-chemistry founded by Dr. Schussler and the expression "Homoeopathic" shall be construed accordingly:(d)"Member" means a member of the Board and includes the Chairman and Vice-Chairman thereof;(e)"Practitioner" means a person who practices the Homoeopathic system of Medicine:(ee)[ "Recognised Medical Qualification" means any of the qualifications in Homoeopathy included in the Second or Third Schedule of the Homoeopathy Central Council Act, 1973] [Added by Rajasthan Act 24 of 1974.].(f)"Register" means the register of Homoeopaths maintained under section 29;(g)"Registered Homoeopath" means a homoeopathic practitioner registered under the provisions of this Act;(h)"Registrar" means the Registrar appointed under this Act;(i)"Vice-Chairman" means the Vice-Chairman of the Board.
