Section 2 in Tamil Nadu Homeopathy Council (Syllabus for Written Test) Regulations, 1975
2. Definitions.
(1)In these regulations, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971 (Tamil Nadu Act 5 of 1972);(b)"the Council" means the Tamil Nadu Homeopathy Council established by the Government of Tamil Nadu under section 3 of the Act;(c)"Form" means a Form appended in the Schedule to the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972;(d)"Registrar" means the Registrar of the Council appointed under section 14 of the Act.(2)Other expressions have the meanings, respectively, assigned to them under the Act and the rules thereunder.(3)If any doubt arises as to the interpretation of these regulations, the dispute shall be referred to the Government whose decision thereon shall be final.
