Section 2 in The M.P. State Veterinary Council Rules, 1993
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Indian Veterinary Council Act, 1984 (No. 52 of 1984);(b)Election or re-election means election or re-election to the State Veterinary Council;(c)"Form" means a form appended to these Rules;(d)"Nomination" or "Re-nomination" means nomination or re-nomination to the State Veterinary Council.(e)"Registrar" means Registrar of the State Council;(f)"State Council" means the Madhya Pradesh State Veterinary Counsel established under Section 32 of the Act;(g)"Section" means a Section of the Act.(h)"Tribunal" means Registration Tribunal established under Section 45 of the Act.(2)Words and expressions used in these rules and not separately defined above shall have the same meaning as in the Act.
