Section 2 in The Medical Council Of India Regulations, 2000
2. Definitions .-In these regulation, unless the context otherwise requires,-
(a)"Act" means the Indian Medical Council Act, 1956 (102 of 1956);(b)"Council" means the Medical Council of India constituted under section 3 of the Act;(c)"employee" means an employee of the Council, other than an officer of the Council;(d)"Executive Committee" means the Executive Committee constituted under clause (1) of section 9;(e)"Inspector" means a medical inspector appointed under sub-section (1) of the section 17;(f)"officers of the Council" means Additional Secretary, Joint Secretary, Deputy Secretary, Assistant Secretary or any other officer appointed as such by the Council;(g)"Registrar" means the Registrar of the Council who shall be the ex officio Secretary and who may also, if deemed expedient, act as Treasurer;(h)"Section" means a section of the Act;(i)"visitor" means a visitor appointed under sub-section (1) of section 18;(j)"Whole-time Inspector" means the whole-time Inspector appointed by the Council.
