Section 2 in Homoeopathy Central Council (Election) Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Homoeopathy Central Council Act, 1973 (59 of 1973);(b)"Form" means a form annexed to these rules;(c)"President" means the President of Central Council of Homoeopathy;(d)[ "Returning Officer" means any officer of the State Government or the Union territory as the case may be who is from the administrative services of the State Government or the Union territory, not below the rank of a Joint Secretary to the State Government or the Union territory concerned appointed on the recommendations of the State Government or the Union territory as such by the Central Government for the purposes of these rules: [Substituted by Notification No. G.S.R. 373(E), dated 18.5.2012.]Provided that Registrar of the concerned Board, by whatever name called who maintains the register of practitioners in the State shall not be appointed as the Returning Officers;](e)"Section" means a section of the Act,Elections to the Central Council Under Clause (A) of Sub-Section (1) of Section 3.
