Section 2 in The M.P. Paramedical Council (Maintenance, Publication and Revision of Register and Appeal) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Sah Chikitsiy Parishad Adhiniyam, 2000 (No. 1 of 2001);(b)"Council" means the Madhya Pradesh Paramedical Council constituted under Section 3 of the Act;(c)"Farm" means a form appended to these rules;(d)"Register" means the Register maintained under Sections 34 and 39 of the Act;(e)"Section" means a Section of the Act; and(f)"Year" means a calendar year.
