Section 2 in The West Bengal Acupuncture System Of Therapy Act, 1996.
2. Definitions. -
In this Act, unless the context otherwise requires. -(1)"Accupuncture" means the Acupuncture system of therapy recommended by the World Health Organisation and the Council of Acupuncture Therapy, West Bengal;(2)"Council" means the Council of Acupuncture Therapy, West Bengal, constituted under section 3;(3)"member" means a member of the Council;(4)"prescribed" means prescribed by rules;(5)"President" means the President of the Council;(6)"Register" means the Register of Acupuncture practitioners maintained under this Act;(7)"Registered Acupuncture practitioner" means an Acupuncture practitioner registered under the provisions of this Act;(8)"Registrar" means the Registrar of the Council;(9)"regulations" means the regulations made by the Council under this Act;(10)"rules" means the rules made by the State Government under this Act;(11)"teacher" means any person appointed by an Acupuncture institution affiliated to, or recognised by, the Council to hold a teaching post;(12)"Vice-President" means the Vice-President of the Council.
