Section 2 in The Orissa Ayurvedic Medicine Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context :(i)"Ayurvedic System of Medicine" or "Ayurvedic Medicine" means the Ayurvedic System of Medicine, including the Sidha System of Medicine whether supplemented or not by such modern medicines as Faculty may from time to time determine;(ii)"Bye-laws" means the bye-laws made by the Faculty under Subsection (3) of Section 20;(iii)"Chairman" means the Chairman of the Faculty;(iv)"Council" means, the Orissa State Council of Ayurvedic Medicine, established and constituted under Section 3;(v)"Faculty" means the State Faculty of Ayurvedic Medicine established under Section 4;(vi)"Government" means the State Government of Orissa;(vii)"Inspector" means the Inspector appointed by the Council under Clause (ix) of Section 19;(viii)"List" means the list of the Ayurvedic Practitioners prepared and maintained under Section 41;(ix)"Member" means a member of the Council or the Faculty, as the case may be;(x)"Midwife" means one who holds a diploma or certificate in Midwifery from an institution affiliated to or recognised by the Faculty;(xi)"Practitioner" means a person who practises the Ayurvedic system of medicine in the State of Orissa;(xii)"Prescribed" means prescribed by the rules framed under this Act;(xiii)"President" means the President of the Council;(xiv)"Qualifying Examination" means an examination specified in Section 29-;(xv)"Recognised institution" means [the Gopabandhu Ayurveda Mahavidyalaya] [Substituted vide Act No. 29 of 1970, Section 2.], Puri and such other Ayurvedic teaching institution as may from time to time be recognised by the Faculty under this Act;(xvi)"Register" means the Register or practitioners maintained under Section 24;(xvii)"Registered practitioner" means a practitioner whose name is for the time being entered in the register;(xviii)"Registrar" means the Registrar appointed under Section 22;(xix)"Regulations" means the regulations made by the Council under Section 56 :(xx)"Rules" means the rules made by the Governor under Section 67;(xxi)"Schedule" means the Schedule appended to this Act;(xxii)"Surgeon" means a "Vaidya" or "Kaviraj" who holds a diploma of surgery from an institution affiliated to or recognised by the Faculty;(xxiii)"Vaidya" or "Kaviraj" means a practitioner of Ayurvedic system of medicine.
