Section 2 in The Orissa Dental Council Rules, 1969
2.
In these rules, unless the context otherwise requires -(a)"Act" means the Dentists Act, 1948 (Act XVI of 1948);(b)"Executive Committee" means the executive committee constituted under Section 29 (1) of the Act ;(c)"Registrar" means the Registrar appointed under Section 28 of the Act;(d)"President/Vice-President" means the President/Vice President of the State Council ;(e)"Ministerial staff" means the clerks and other servants appointed under Clause (b) of Section 28 (i) of the Act ;(f)"Registration Tribunal" means the registration tribunal appointed by the State Government under Section 32 of the Act;(g)"Form" means a form appended to these rules;(h)all other words and expressions used in these rules but not defined herein shall have the same meaning as are assigned to them in the Act ;(i)"Section" means a section of the Act;
