Section 2 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Punjab Homoeopathic Practitioners Act, 1965;(b)"Chairman" means the Chairman of the Council;(c)"Council" means the Council of the Homoeopathic System of Medicine, Haryana established and constituted under section 3 of the Act;(d)"Committee" means a Committee appointed by the Council;(e)"Form" means the Form appended in these rules;(f)"Government" means the Government of the State of Haryana;(g)"Homoeopathic System" means the Homoeopathic System of Medicine, founded by Dr. Hahnemann, and includes the allied system of Biochemistry founded by Dr. Schussler the expressions Homoeopathic and Bio-Chemic shall be construed accordingly;(h)"Inspector" means an Inspector appointed under sub-section (1) of section 20 of the Act;(i)"member" means a member of the Council and includes the Chairman;(j)"Practitioner" means a person who practices the Homoeopathic system [of medicine.] [Inserted by Haryana Government Gazette dated 16.2.1988 page 247.](k)"Prescribed" means prescribed by rules or regulations made under the Act;(l)"qualifying examination" means the examination held for the purpose of granting a degree, diploma or certificate conferring the right of registration under the Act;(m)"Register" means the register of practitioners maintained under section 15 of the Act;(n)"registered practitioner" means a practitioner whose name is for the time being entered in the register;(o)"Registrar" means the Registrar appointed under this Act;(p)"regulations" means regulations made under this Act;(q)"Section" means a section of the Act.
