Section 2 in The Orissa Medical Registration Rules, 1965
2. Definitions.
- In these rules unless the context otherwise requires-(a)"Act" means the Orissa Medical Registration Act, 1961;(b)"Form" means a form appended to these rules;(c)"member" means a member of the Council;(d)"Returning Officer" means the Registrar and includes any officer authorised by him to perform the functions of the Returning Officer; For the first election Returning Officer shall be the Registrar of this existing Orissa Medical Council appointed under the Orissa Medical Regulation, 1936;(e)"section" means a section of the Act;(f)the words and expressions used but not defined in these rules shall have respectively the meanings assigned to them in the Act.Part-II Election of members under Section 4
