Section 2 in Uttarakhand Medical Council Act, 2002
2. Definitions.
- In this Act, unless the context otherwise requires:(1)"Appointed Day" means the date on which the provisions of this Act shall come into force.(2)"casual vacancy" means a vacancy occurring otherwise than by efflux of time in any office filled by election or nomination;(3)"Council" means the Medical Council constituted under this Act;(4)"Uttarakhand" means the whole of the State of Uttarakhand;(5)"Executive Committee" means the executive committee of the council constituted under section 11 of the Act,(6)"Government" means the Government of Uttarakhand;(7)"Medical Practitioner" or Practitioner" means a person who is engaged in the practice of modern scientific system of medicine and all its branches and has qualifications as prescribed in the first, second or third schedules to the Indian Medical Council Act, 1956 (central Act 102 of 1956);(8)"Medicine" means the modern scientific system of medicine and includes surgery and obstetrics but does not include veterinary medicine or veterinary surgery or the Homoeopathic, Ayurveda, Siddha or Unani system of medicine and the expression " medical" shall be construed accordingly;(9)"Member" means a member of the Council;(10)"prescribed" means prescribed by rules made under this Act;(11)"president" means the president of the council;(12)"Vice President" means the Vice-President of the council;(13)"Register" means the register of medical practitioners prepared or deemed to be prepared and maintained under this Act,(14)"Registered Practitioners" means a medical practitioner having register able qualifications as prescribed in the Indian Medical Council Act, 1956 (central Act 102 of 1956) whose name is, for the time being, entered in the register, but does not include a person whose name is provisionally entered in the register;(15)"Registrar" or Deputy Registrar" means the registrar or the Deputy Registrar, as the case may be, appointed under section 14 of this Act;(16)"Rules" means rules made under section 31 of this Act;(17)"Section" means a section of this Act.Chapter - II Establishment of the Council
