Section 2 in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(a)"the Act", means the Bihar Development of Homeopathic System of Medicine Act, 1953;(b)"Board" means the Bihar State Board of Homeopathic Medicine constituted under sub-section (1) of Section 3 of the Act;(c)"President" means the President of the Bihar State Board of Homeopathic Medicine appointed under clause (a) of sub-section (1) of Section 3 of the Act, and for the purpose of presiding at a meeting in the absence of the President, includes the member elected under Section 14 of the Act;(d)"Registrar" means the Registrar of the Bihar State Board of Homeopathic Medicine appointed under sub-section (1) of Section 19 of the Act.
