Section 2 in The Rajasthan Homoeopathic Medicine Board (Recognition for the Purposes of Affiliation) Regulations, 1973
2. Definitions.
- In these regulations unless the context otherwise requires:-(a)"Act" means the Rajasthan Homoeopathic Medicine Act, 1969 (Act No. 1 of 1970);(b)"Board" means the Rajasthan Board of Homoeopathic Medicine, constituted under the provisions of the Act;(c)"Courses of Study" means the courses of study and curricula duly prescribed by the Board under section 40(ii) of the Act;(d)"Form" means a form prescribed by and appended to these regulations;(e)"Institution" means a Homoeopathic educational or instructional institution:(f)"Panel" means a panel consisting of not more than 3 members of the Board appointed by the Board for inspecting an institution:(g)"Recognition" means recognition for the purposes of affiliation under section 40(i) of the Act and affiliation means affiliation under section 40(i) of the Act:(h)"Registrar" means the Registrar of the Board appointed under the Act:(i)"Regulations" means the Regulations framed by the Board under section 58 of the Act:(j)"Rules" mean the Rajasthan Homoeopathic Medicine Rules, 1971, or any other rules framed by the Government under the Act;(k)"Section" means a section of the Act:(l)Words and expressions used but not defined in these Regulations shall have the meaning assigned to them in the Act.
