Section 2 in Tamil Nadu Homeopathy Council Regulations, 1973
2.
(1)In these Regulations, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971 (Tamil Nadu Act 5 of 1972);(b)"the Council" means the Tamil Nadu Homeopathy Council established by the Government of Tamil Nadu under section 3 of the Act;(c)"Agenda" means the list of business proposed to be transacted at a meeting of the Council;(d)"President" means the President of the Council nominated by the Government of Tamil Nadu under sub-section (2) of section 5 of the Act;(e)"Presiding Authority" means the President or, in his absence, any person elected to preside over any meeting of the Council as provided for in clause (8) of these regulations;(f)"meeting" means the meeting of the Council, whether ordinary or extraordinary;(g)"member" means a member of the Council, elected or nominated, as the case may be, under section 4 of the Act;(h)"Register" means the Registrar of the Council appointed under section 14 of the Act;(2)Other expressions have the meanings, respectively, assigned to them under the Act and rules thereunder.(3)If any doubt arises as to the interpretation of these regulations, the dispute shall be referred to the Government whose decision thereon shall be final.Meetings of the Council
