Section 2 in The Orissa Veterinary Council Rules, 1997
2. Definitions.
(1)In these rules, unless the context otherwise requires;(a)"Act" means the Indian Veterinary Council Act, 1984 (52 of 1984);(b)"Corrupt Practices" means corrupt practices as defined under Section 123 of Representation of the People Act, 1951;(c)"Executive Committee" means the Executive Committee appointed under Section 40 of the Act;(d)"Election" or "re-election" means election or re-election to the State Veterinary Council as the case may be;(e)"Form" means a form appended to these rules;(f)"Nomination" or "re-nomination" means nomination or re-nomination to the State Veterinary Council, as the case may be;(g)"President" means the President of the State Veterinary Council;(h)"Register" means the State Veterinary Register maintained under Section 44 of the Act;(i)"Registrar" means the Registrar of the State Veterinary Council;(j)"Returning Officer" means the Registrar or any other person authorised by the Government to act as Returning Officer;(k)"Section" means a section of the Act;(l)"Service" means the service constituted under these rules;(m)"State Council" means the Orissa State Veterinary Council established under Section 32 of the Act;(n)"State Government" means the State Government of Orissa;(o)"Tribunal" means the registration Tribunal constituted under Section 45 of the Act;(p)"Vice-President" means the Vice-President of the State Veterinary Council.(2)All other words and expressions used in these rules but not defined, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.
