In these Rules unless there is something repugnant in the subject or context:-(a)"the Act" means the Bengal Vaccination Act, 1880;(b)"Superintendent of Vaccination" means an officer who by virtue of an appointment under Section 25 of the Act or in accordance with the provision of any law for the time being in force performs the functions of a Superintendent of Vaccination; and(c)"Local authority" means the Commissioners of any municipality or the committee of any notified area constituted under Section 389 of the Bihar and Orissa Municipal Act, 1922, or any District Board, Local Board, Union Board, Union Committee or other authority for the time being exercising power under the Act within its jurisdiction.Rules Under Clause (a) of Section 33.Qualification of Public Vaccinators.
