Section 2 in National Medical Commission (Manner of Appointment and Nomination of Members, their Salary, Allowances and Terms and Conditions of Service, and Declaration of Assets, Professional and Commercial Engagements) Rules, 2019
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the National Medical Commission Act, 2019 (30 of 2019);(b)"Commission" means the National Medical Commission constituted under section 3 of the Act;(c)"section" means a section of the Act.(2)Words and expressions used in these rules and not defined herein but defined in the Act, shall have the respective meanings assigned to them in the Act.
