Section 2 in Jammu and Kashmir Nursing Council Act, 2012
2. Definitions
In this Act, unless there is anything repugnant in the subject or context,(a)"Act" means the Jammu and Kashmir Nursing Council Act, 2012;(b)"Council" means the Jammu and Kashmir Nursing Registration Council constituted under section 3 of the Act;(c)"Government" means the Government of Jammu and Kashmir;(d)"Institution" means any establishment which offers nursing education or training and is registered under the Act;(e)"Member" means a member of the Council and includes its President;(f)"nurse" includes male nurse;(g)"prescribed" means prescribed by rules or regulations under the Act;(h)"President" means the President of the Council;(i)"register" means a register maintained under sub-section (2) of section 11 of the Act;(j)"regulations" means regulations made under section 36 of the Act;(k)"rules" mean rules made under the Act by the Government; and(l)"Special Tribunal" means the Special Tribunal established under the Jammu and Kashmir Special Tribunal Act, 1988.
