Section 2 in The Rajasthan Veterinary Council Rules, 1988
2. Definitions.
(1)In these rules, unless otherwise the context requires-(a)'Act' means the Indian Veterinary Council Act, 1984 (52 of 1984);(b)'election or re-election' means election or re-election to the State Veterinary Council;(c)'Form' means a Form appended to these Rules;(d)'nomination or re-nomination' means nomination or renomination to the State Veterinary Council.(e)'Registrar' means Registrar of the State Council;(f)'State Council' means the Rajasthan State Veterinary Council established under section 32 of the Act;(g)'Section' means a section of the Act;(h)Tribunal' means Registration Tribunal for registration established under section 45 of the Act.(2)Words and expressions used in these rules and not separately defined above shall have the same meaning as in the Act.
