Section 2 in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
2. Definitions.
- In this Act unless the context otherwise, requires-(a)"College" means a Private Medical College of Indian System of medicines which has been permitted to function under the Bihar (I.S.M.) Educational Institutions (Regulation and Control) Act, 1981 (Bihar Act No. 20 of 1982).(b)"College body" means any Association or Managing Committee or any institution registered under the Societies Registration Act, 1860 (Act XXI of 1860), vested therein the management and/or ownership of any Private Medical College.(c)"Notified Order" means an order notified in the Official Gazette, and(d)"Prescribed" means prescribed by this Act or by the Rules made under this Act.
