Section 1 in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968
1.
In these rules, unless there is anything repugnant in the subject or context-(a)"the act" means the Pharmacy Act, 1948 (Central Act VIII of 1948);(b)"the Council" means the Rajasthan Pharmacy Council;(c)"Section" means a section of the Act;(d)"Registrar" means the Registrar of the Rajasthan Pharmacy Council and, in the case of the first election under clause (a) of section 19 or section 23 or section 27, the Registrar of the Registration Tribunal appointed under sub-section (1) of section 30;(e)"Returning Officer" means for the purpose of an election under clause (a) of section 19, the Registrar, and includes any officer deputed for the time being by the said Registrar to perform, or assist him in his duties under the Act;(f)"Registrar" means the register of Pharmacists prepared under the provisions of the Act.
