Section 2(1) in The Rajasthan Veterinary Council Rules, 1988
(1)In these rules, unless otherwise the context requires-(a)'Act' means the Indian Veterinary Council Act, 1984 (52 of 1984);(b)'election or re-election' means election or re-election to the State Veterinary Council;(c)'Form' means a Form appended to these Rules;(d)'nomination or re-nomination' means nomination or renomination to the State Veterinary Council.(e)'Registrar' means Registrar of the State Council;(f)'State Council' means the Rajasthan State Veterinary Council established under section 32 of the Act;(g)'Section' means a section of the Act;(h)Tribunal' means Registration Tribunal for registration established under section 45 of the Act.
