Section 2 in The Rajasthan Homoeopathic Medicine Board (D.H.M.S.) Regulations, 1978
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)"Chairman" means the Chairman of the Board:(d)"Course" means the D.H.M.S. course of study:(e)"Course of Study" means a course of study and curricular duly prescribed by the Board under section 40(ii) of the Act and includes the D.H.M.S. course of study:(f)"D.H.M.S. course of Study" means the diploma course of study in Homoeopathic Medicine and Surgery and the expression "D.H.M.S." shall be construed accordingly:(g)"Institution" means a Homoeopathic educational or instructional institution and unless the context otherwise requires includes an affiliated institution:(h)"Prescribed" means prescribed by the Board:(i)"Principal" includes Vice Principal:(j)"Recognised or Affiliated" means recognised by the Board for the purpose of affiliation under section 40(i) of the Act:(k)"Recognised University" means a University established or incorporated under the Indian Universities Act or any foreign University recognised by the Government of India:(l)"Registrar" means the Registrar of the Board appointed under the Act:(m)"Regular attendance" means attendance at 75% of the lectures, practical and clinical classes in every year counted separately in a subject in a recognised institution:(n)"Regulations" means the Regulations framed by the Board under the Act:(o)"Rules" means the Rajasthan Homoeopathic Medicine Rules, 1971:(p)"section" means a section of the Act:(q)"Student" means a person who has been admitted to the D.H.M.S. course and who has paid to the institution the prescribed fee etc.:(r)"Teacher" includes Principal, Professor, Assistant Professor, Lecturer, Assistant Lecturer and Lecturer for practical;(s)Words and expressions used but not defined in these regulations shall have the meanings assigned to them in the Act.
