Section 2 in Rajasthan Para-medical Council Regulations, 2014
2. Definitions.
(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.(2)Words and expressions used but not defined in these regulations but defined in the Act or rules made there under shall have the same meaning as assigned to them in the Act or rules, as the case may be.
