Section 2 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"approved institutions" means a hospital, health centre or other such institution in which a person may undergo training, if any, required by his course of study before the award of any medical qualification in respect of the Ayurvedic or Unani Systems of medicine or Naturopathy;(b)"Ayurvedic System" means the Ashtang Ayurvedic System and includes the Sidha, whether supplemented or not by such modern advances as the Board may, from time to time, determine;(c)"Board" means the Madhya Pradesh Board of Ayurvedic and Unani Systems of Medicine and Naturopathy established and constituted under Sections 3 and 4;(d)"Enlisted practitioner" means a practitioner whose name is entered in the list maintained under Section 28;(e)"Naturopathy" means the system of Naturopathy whether supplemented or not by such modern advances as the Board may, from time to time, determine;(f)"President" means the President of the Board;(g)"Practitioner" means a practitioner of Ayurvedic or Unani System of medicine or Naturopathy;(h)"Recognized qualification" means a qualification in Ayurvedic or Unani System of medicine or Naturopathy specified in the Schedule;(i)"Registered practitioner" means any person enrolled on the State register of practitioners or deemed to have been enrolled under the provisions of this Act;(j)"Regulation" means Regulations made under Section 43;(k)"State register of practitioner" means a register maintained under Section 24;(l)"Unani System" means the Unani Tabbi System of medicine, whether supplemented or not by such modern advances as the Board may, from time to time, determine.
