Section 2 in The Orissa Veterinary Practitioners Act, 1969
2. Definitions.
- In this Act unless the context otherwise requires-(a)"Council" means the Orissa Veterinary Council established under Section 3;(b)"member" means a member of the Council;(c)"prescribed" means prescribed by rules made under this Act;(d)"President" means the President of the Council;(e)"recognised veterinary qualification" means any of the veterinary degrees, diplomas or certificates included in the Schedule :Provided that the degrees, diplomas and certificates granted by the Government or any University or any other authority of any State in India other than the State of Orissa shall not be deemed to be recognised veterinary qualifications for the purposes of this Act, unless, in pursuance of a scheme of reciprocity for recognition of veterinary qualifications, the Government of such State has, by notification, recognised for the purposes of that State, the degrees, diplomas and certificates granted by the Government of any University or any other authority of the State of Orissa;(f)"register" means the register of veterinary practitioners maintained under Section 18;(g)"registered veterinary practitioner" means a veterinary practitioner whose name is for the time being entered in the register;(h)"Registrar" means the Registrar appointed under Section 17;(i)"regulation" means regulations made under Section 16;(j)"Vice-President" means the Vice-President of the Council.
