Section 2 in Rajasthan Ayurved Nursing Council Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Council" means the Rajasthan Ayurved Nursing Council established under section 3;(b)"member" means a member of the Council;(c)"Nurse" means a person who holds recognized Ayurved Nursing qualification and is registered as such in the Register of Ayurved Nursing Professionals maintained under this Act;(d)"Ayurved Nursing subject" means a Ayurved Nursing subject mentioned in the Schedule;(e)"prescribed" means prescribed by this Act or rules or regulations made under this Act;(f)"President" means the President of the Council;(g)"recognized institution" means an institution imparting education or training in any of the Ayurved Nursing subjects and recognized under the provisions of this Act;(h)"recognized Ayurved Nursing qualification" means a degree, diploma or a certificate in any of the Ayurved Nursing subjects granted by a recognized institution or a qualification declared to be a recognized qualification under section 32;(i)"registered" means registered in accordance with the provisions of this Act and the rules and regulations made thereunder;(j)"Registrar" means the Registrar of the Council appointed under section 15; and(k)"Vice-President" means the Vice-President of the Council.Chapter - II Rajasthan Ayurved Nursing Council
