Section 2(1) in Rajasthan Para-medical Council Regulations, 2014
(1)In these regulations unless the context otherwise requires, -(a)'Act' means the Rajasthan Para-medical Council Act, 2008 (Act No. 25 of 2008);(b)'Form' means form appended these regulations;(c)'Member' means Member of the Rajasthan Para-medical Council elected or nominated under section 4 of the Act;(d)'President' means the President of the Rajasthan Paramedical Council;(e)'Registrar' means the.Registrar of the Rajasthan Para-medical Council appointed under section 15 of the Act;(f)'Vice President' means the Vice President of the Rajasthan Para-medical Council; and(g)'Schedule' means schedule appended to, these regulations.
