Section 2(1) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
(1)In these rules, unless the context otherwise require,-(a)"Act" means the State of Chhattisgarh Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010;(b)"Appellate Authority" means the authority defined in Rule 9 of these rules;(c)"AYUSH" means Ayurveda, Yoga, Unani, Siddha and Homeopathy systems of medicine;(d)"Schedule" means a Schedule appended to these rules;(e)"State Government" means Government of Chhattisgarh;(f)"Unethical Act" means any unethical act defined in Chapter 6 or any misconduct defined in Chapter 7 of the Indian Medical Council (Professional Conduct, Etiquette, and Ethics) Regulations 2002.
