Section 2 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
2. Interpretation.
- In these rules, unless the context requires otherwise,-(a)"Act", means the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959;(b)"Election" in relation to part II only of these rules includes a by election;(c)"Electoral roll" means -(i)in relation to an election to the Board, the list printed and published by the Registrar under sub-section (2) of section 4; and(ii)in relation to an election to the Court, the electoral roll prepared under rule 14;(d)"Form" means a form appended to these Rules;(e)"Section" means the section of the Act.
