Section 2 in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984
2. Definition.
- In these regulations, unless the context otherwise requires, -(i)"Act" means the Punjab Homoeopathic Practitioners Act, 1965 (Punjab Act No. 16 of 1965).(ii)"Council" means the Council of Homoeopathic System of Medicine, Punjab, constituted under Section 3 by the State Government for carrying out the purposes of the Act.(iii)"Chairman" means the Chairman of the Council.(iv)"Registrar" means the Registrar appointed under Section 14 of the Act.(v)"Board of Studies" means a Board of Studies constituted under Section 21-A(g).(vi)"Examination Committee" means a committee appointed by the Council for the conduct of examinations and other connected matters.(vii)"Examiner" means an examiner including an internal examiner appointed for the conduct of examinations.(viii)"Paper Setter" means paper setter appointed for the purpose of setting of question papers for the conduct of examinations.(ix)"Homoeopathic Institution/College" means an institution/college recognised by the Council for the purpose of education and examinations.(x)"Central Council" means the Central Council of Homoeopathy constituted by the Central Government under Section 3 of the Homoeopathy Central Council Act, 1973.(xi)"Centre Superintendent" means Superintendent appointed for the conduct of examinations at an examination centre.(xii)"Invigilator" means a person appointed to assist the Centre Superintendent for the smooth conduct of examinations at an examination centre.(xiii)Words and expressions used but not defined in these regulations shall have the meaning assigned to them in the Punjab Homoeopathic Practitioners Act, 1965, the Homoeopathy Central Council Act, 1973 and the regulations framed by the Council and the Central Council of Homoeopathy for the purpose of carrying out the aims and objects of these regulations.
