Section 2 in The Punjab Homeopathic Practitioners Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Chairman" means the Chairman of the Council;(2)[ "Council" means the Council of Homoeopathic System of Medicine, established end constituted under section 3] [Substituted by Government of India SO 1301 of the 28th March, 1969, Schedule (w.e.f. 1st April, 1969), (Extraordinary), Page 403.];(3)"Homoeopathic System" means the Homoeopathic System of Medicine founded by Doctor Hahnemann, and includes the allied system of Biochemistry founded by Doctor Schussler and the expressions Homoeopathic and Bio-chemic shall be construed accordingly;(4)"Inspector" means an Inspector appointed under sub-section (1) of section 20;(5)"member" means a member of the Council and includes the Chairman;(6)"Practitioner" means a person who practises the Homoeopathic System;(7)"prescribed" means prescribed by rules or regulations made under this Act;(8)"qualifying examination" means the examination held for the purpose of granting a decree, diploma or certificate conferring right of registration under this Act;(9)"Register" means the register of practitioners maintained under section 15;(10)"registered practitioner" means a practitioner whose name is for the time being entered in the Register;(11)"Registrar" means the Registrar appointed under section 14;(12)"regulations" means regulations made under this Act.
