Section 2 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"General Council and State Faculty of Ayurvedic Medicine, West Bengal" means the General Council and State Faculty of Ayurvedic Medicine, West Bengal, established by resolution No. 315-Medical, dated 2nd February, 1937 of the Government of Bengal as subsequently amended;(2)"Member" means a member of the Parishad;(3)"Parishad" means the Paschim Banga Ayurved Parishad constituted under section 3;(4)"prescribed" means prescribed by rules;(5)"President" means the President of the Parishad;(6)"Register" means the Register of Ayurvedic practitioners maintained under this Act;(7)"registered Ayurvedic practitioner" means an Ayurvedic practitioner registered under the provisions of this Act;(8)"Registrar" means the Registrar of the Parishad;(9)"regulations" means regulations made by the Parishad under this Act;(10)"rules" means rules made by the State Government under this Act;(11)"Vice-President" means the Vice-President of the Parishad.
