Section 2 in Punjab State Veterinary Council Rules, 1997
2. Definitions. [(Section 65)].
- In these rules, unless the context otherwise requires, -(a)"Act" means the Indian Veterinary Council Act, 1984;(b)"Appendix" means an Appendix appended to these rules;(c)"Director" means the Director of Animal Husbandry, Punjab;(d)"Elector" means a person whose name is entered in the Electoral Rolls published under rules 4 and 5;(e)"Form" means a Form appended to these rules;(f)"Government" means the Government of the State of Punjab in the Department of Animal Husbandry and Fisheries;(g)"Punjab Council" means the Punjab State Veterinary Council established under Section 32 and includes a Joint State Veterinary Council established in accordance with an agreement under Section 33;(h)"Registrar" means the Registrar of the Punjab State Veterinary Council appointed under Section 42;(i)"Returning Officer" means an officer appointed as such by the Government;(j)"Section" means a Section of the Act;(k)"Service" means a Service constituted under Rule 29.
