Section 2 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)[ "Director of Ayurveda" means the Director of Ayurveda, Punjab or, as the case may be, the Director of Ayurveda Haryana and includes a Deputy Director of Ayurveda, an Assistant Director of Ayurveda and such other officer as the State Government of Punjab or Haryana may appoint for exercising the powers and performing the functions of the Director of Ayurveda under this Act and the rules made thereunder;] [Substituted by Government of India, S.O. No. 3711, dated 10th November, 1970.](b)[ "Faculty" means the Punjab State Faculty of Ayurvedic and Unani Systems of Medicine or the Haryana State Faculty of Ayurvedic and Unani Systems of Medicine;] [Substituted by Government of India, S.O. No. 3711, dated 10th November, 1970.](c)"Inspector" means an Inspector appointed by the Faculty under clause (j) of Section 12;(d)"qualifying examination" means an examination specified in sub- section (2) of section 15;(e)"recognized institution" means a teaching institution recognized by the Faculty of Indian Medicine, Punjab Government, Health Department, Notification No. HBII-24(15)-1961/3607, dated the 27th January, 1961, or a teaching institution recognized under Section 14;(f)"Secretary" means the Secretary of the Faculty appointed under sub-section (1) of section 13;(g)[ all other words and expressions used but not defined in his Act shall, in relation to the State of Punjab, have the meanings assigned to them in the Punjab Ayurvedic and Unani Practioners Act, 1963 (Punjab Act, 42 of 1963) and in relation to the State of Haryana have the meanings assigned to them in that Act as amended by the Punjab Ayurvedic and Unani Practioners (Haryana Amendment and Validation) Act, 1969 (Haryana Act No. 18 of 1969).] [Substituted by Government of India, S.O. No. 3711, dated 10th November, 1970.]
