Section 2 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"approved institution" means a hospital, health centre or other such institution recognised by a University as an institution in which a person may undergo the training, if any, required by his course of study before the award of any medical qualification to him;(2)"commencement of this Act", in relation to any provision of this Act, means the date of the coming into force of that provision;(3)"council" means the Council of Homeopathy established under section 3.(4)"Government" means the State Government;(5)"Homeopathy" means the system of medicine founded by Dr. Hahnemann and includes Schussler's system of biochemic remedies and the expression "homoeopathic" shall be construed accordingly;(6)"hospital", "asylum", "infirmary", "dispensary", "lying-in-hospital", "sanatorium" means an institution where the methods of treatment carried on are those approved by the council;(7)"member" means a member of the council;(8)"modern medicine" means modem scientific medicine commonly known as allopathic medicine in all its branches and includes surgery and obstetrics, but does not include veterinary medicine and surgery;(9)"practitioner" means any person engaged in the practice of Homeopathy;(10)"president" means the president of the council;(11)"register" means a register maintained under section 16;(12)"registered practitioner" means a practitioner whose name is for the time being entered in a register;(13)"registrar" means the registrar of the council appointed under section 14;(14)"regulation" means a regulation made by the council under this Act;(15)"ride" means a rule made by the Government under this Act;(16)"University" means any University in India established by law and having a faculty of Homeopathy.
