Section 2 in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"Act" means the Punjab Homoeopathic Practitioners Act, 1965;(b)"direct recruitment" means an appointment made otherwise than by promotion from within the service or by transfer of an official already in the service of the Government of India or any State Government;(c)"Government" means the Haryana Government in the Administrative Department;(d)"institution" means :-(i)any institution established by law in force in the State of Haryana; or(ii)any other institution recognised by the Government for the purpose of these regulations;(e)"recognised University" means, -(i)any University incorporated by law in India; or(ii)in the case of a degree, diploma or certificate obtained as a result of an examination held before the 15th August, 1947, the Panjab, Sind or Dacca University; or(iii)any other University which is declared by the Government to be a recognised University for the purpose of these regulations;(f)"Section" means section of the Act;(g)"Service" means the service of the Council;(h)words and expressions used in these regulations but not defined shall have the meaning assigned to them in the Act.
