Section 2 in The Indian Nursing Council Regulations
2.
In these Regulations :(1)'The Act' means the Indian Nursing Council Act, 1947 (48 of 1947) as amended from time to time;(2)'The Council' means the Indian Nursing Council constituted under the Act;(3)'Executive Committee' means the Executive Committee constituted under sub-Sections (1) and (2) of Section 9 of the Act.(4)'President' means the President of the Council elected under Section 3 (2) of the Act;(5)'Vice-President' means the Vice-President of the Council elected under Section 8(2)(a) of the Act;(6)'Inspector' means the Inspectors appointed under section 13(1) of the Act;(7)'Secretary' means the Secretary appointed under sub-section (1) or (2) (c) of Section 8 of the Act;(8)'Treasurer' means the Treasurer appointed by the Council under sub-Section (1) or (2)(c) of Section 8 of the Act;(9)'Ministerial staff' means the superintendent, assistants, accountants, clerks, stenographers and typists appointed under Section 8(2)(d) of the Act;(10)Technical staff means the staff other than the Ministerial staff and class IV staff;(11)'Class IV Staff', means daftries, jamadars, peons, chowkidars and sweepers appointed under Section 8(2)(d) of the Act.
