Section 2 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
2. Definitions .- In this Act, unless the context otherwise requires, -
(a)“Board” means the Board of Electropathy System of Medicine forRajasthan established and constituted under this Act;(b)“Chairperson” means the Chairperson of the Board;(c)“Electropathy” means the system of medicine founded by Dr. CountCeseare Mattei of Italy in the nineteenth century based on treatment ofdiseases by medicines made by the method of Spagyrical Cohobation(repeated distillation) by which the life force of the plants are collected in theform of micro, macro and trace elements of the herbs;(d)“member” means a member of the Board and includes the Chairpersonthereof;(e)“practitioner” means a person who practises the Electropathy system ofMedicine;(f)“recognised medical qualification” means any of the qualifications inElectropathy recognized by the Board;(g)“register” means the register of Electropaths maintained under section 28.;(h)“registered Electropaths” means a Electropathy practitioner registeredunder the provisions of this Act;(i)“Registrar” means the Registrar appointed under this Act.
