Section 2 in Himachal Pradesh Para-Veterinary Council Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"approved institution" means a State Level Veterinary Hospital, Disease Investigation Laboratories, Veterinary Polyclinic, Veterinary Hospital, Veterinary Dispensary, Livestock and Poultry Farms or other such institution recognized by a University as an institution in which a person may undergo the training, if any, required by his course of study before the award of any Para-veterinary qualification to him;(b)"Council" means Para-veterinary Council established under section 3 of this Act;(c)"Official Gazette" means the Rajpatra, Himachal Pradesh;(d)"Para-clinical establishment" means a place catering to pathological, bacteriological, radiological, biological investigations or other diagnostic services with the aid and assistance of devices and equipments, established as an independent entity or part of an establishment such as a hospital, polyclinic, dispensary, special camps where, infirm, injured or disabled animals are brought for treatment, observation or care or seen as outpatient;(e)"Para-veterinarian" means any personnel qualified in Para-veterinary subject and who helps in practice of veterinary medicine and designated as Veterinary Pharmacist, Animal Husbandry Assistant (AHA) or Chief Veterinary Pharmacist;(f)"institution" means any institution, within or outside India, which grants degrees, diplomas, certificates or licence in Para-veterinary;(g)"Para-veterinary qualification" means the qualification relating to Para-veterinarye ducation, mentioned in the Schedule appended to this Act;(h)"prescribed" means prescribed by rules made under this Act;(i)"President" means the President of the Council;(j)"recognized Para-veterinary qualifications" means a degree, diploma or certificate in any Para-veterinary qualifications, granted by any University established bylaw or any other institution recognized by the State Government in this behalf;(k)"registered Para-veterinary practitioner" means a person registered as such under section 38 of this Act;(l)"Registrar" means the Registrar appointed by the Council under section 32 of this Act;(m)"Schedule" means Schedule appended to this Act;(n)"State Government" means Government of Himachal Pradesh; and(o)"State Register" means a register maintained under this Act and expression"registered" and "registration" shall be construed accordingly.
