Section 2(1) in Arunachal Pradesh Indian Medicine Council Act, 2013
(1)In this Act, unless the context otherwise requires, -(a)"Board" means "a Board" constituted by the Council under this Act or as may be prescribed by rules from time to time ;(b)"College" means an Indian Medicine Medical College established by law and affiliated to any University and recognized by Central Council of Indian Medicine ;(c)"Expert" means an expert person in the field of Indian Medicine appointed by the State Council ;(d)"Government" means the Government of Arunachal Pradesh(e)"Indian Medicine" means the system of Indian Medicine commonly known as Asthanga, Ayurveda S1ddha, And Unani Tibb whether by supplemented or not by such modern advances as Central Council may declare by notification from time to time :(f)"Member" means a member of the State Council ;(g)"Practitioner" means a person who practices Indian medicine and is enrolled in State Register ;(h)"Prescribed" means prescribed by regulations or rules :(i)"President" means a President of the State Council(j)"Recognized Medical Qualification" means any of the Medical qualification in Indian Medicine included in the Section Third and Fourth Schedule of Indian Medicine Central Council Act,1970(k)"Register" means the register maintained by the Council of Indian Medicine, Arunachal Pradesh under the provisions of this Act, in respect of practitioners :(l)"Registrar" means the Registrar of the State Council appointed under section 5 of this Act ;(m)"Regulation" means the regulations made under this Act(n)"Rules" means rules made under section 15 of this Act(o)"State" means State of Arunachal Pradesh ;(p)"State Council" means the Council of Indian Medicine, Arunachal Pradesh constituted under section 3 ;(q)"University" means any University in India established by law.Chapter - II First State Council
