- In this Act unless there is anything repugnant in the subject or context-(a)"Board" means the Orissa State Board of Homoeopathic Medicine as constituted under Section 3 of this Act;(b)"Homoeopathic Practitioner" means a Practitioner in Homoeopathic system of medicine;Explanation - This expression does not include a person administering Homoeopathic Medicine for his own domestic purposes;(c)"Homoeopathy" means the system of medicine founded by Dr. Hahnemann or the allied system of Bio-Chemistry founded by Dr. Sehussier and the expression "Homoeopathic" shall be construed accordingly;(d)"Inspector" means an Inspector appointed by the Board under Section 32;(e)"Listed Homoeopathic Practitioner" means a Homoeopathic practitioner registered as such under Section 21 but shall not have the. privileges enjoyed by the 'Registered Homoeopathic Practitioner;(f)"member" means a member of the Board;(g)"prescribed" means prescribed by rules made by the State Government under this Act;(h)"register" means a register of Homoeopathic practitioners prepared and maintained under this Act;(i)"Registered Homoeopathic Practitioner" means a Homoeopathic Practitioner registered as such under Section 21;(j)"regulations" mean regulations made by the Board under this Act.Chapter-II Constitution of Board
