Section 2 in The Indian Medical Council, Rules, 1957
2. Definitions. - In these rules, unless the context otherwise requires, -
(a)`Act' means the Indian Medical Council Act, 1956 (102 of 1956);(b)`Form' means a form annexed to these rules;(c)`President' means the President of the Medical Council of India'(d)`Returning Officer' means any officer appointed as such by the Central Government for the purposes of these rules;(e)`Section' means a section of the Act.Elections to the council under clause (b) of the Section 3(1)
