Section 2(1) in The Orissa Veterinary Practitioners Rules, 1976
(1)In these rules unless there is anything repugnant in the subject or context -(a)"Act" means the Orissa Veterinary Practitioners Act, 1969;(b)"Director" means the State Director of Animal Husbandry and Veterinary Services;(c)"Dean" means the Dean of the Veterinary College of the Orissa University of Agriculture and Technology;(d)"Form" means a form appended to these rules;(e)"Registration number" means the serial numbers in the register of Veterinary Practitioners maintained by the Council under Section 18;(f)"Returning Officer" means the Registrar and includes any officer deputed for the time being by the Registrar to perform the duties of the Returning Officer under these rules;(g)"Section" means a Section of the Act, and(h)Words and expressions used in these rules and not defined have the same meaning as in the Act.
