Section 2 in The Rajasthan Homoeopathic Medicine Board (Examination for Enlisted Homoeopaths) Regulations, 1973
2. Definitions.
- In these regulations unless the context otherwise requires,-(a)"Act" means the Rajasthan Homoeopathic Medicine Act, 1969;(b)"Board" means the Rajasthan Board of Homoeopathic Medicine, constituted under the provisions of the Act;(c)"Examination" means the examination prescribed by the Board under these regulations for enlisted Homoeopaths for the purposes of item 3 of the Schedule to the Act;(d)"Registrar" means the Registrar of the Board appointed under the Act;(e)"Secretary" means the Secretary to the Board as defined in section 27(4) of the Act;(f)"section" means a section of the Act:(g)Words and expressions used but not defined in these regulations shall have the meanings assigned to them in the Act.
