Section 2(1) in The Orissa Veterinary Council Rules, 1997
(1)In these rules, unless the context otherwise requires;(a)"Act" means the Indian Veterinary Council Act, 1984 (52 of 1984);(b)"Corrupt Practices" means corrupt practices as defined under Section 123 of Representation of the People Act, 1951;(c)"Executive Committee" means the Executive Committee appointed under Section 40 of the Act;(d)"Election" or "re-election" means election or re-election to the State Veterinary Council as the case may be;(e)"Form" means a form appended to these rules;(f)"Nomination" or "re-nomination" means nomination or re-nomination to the State Veterinary Council, as the case may be;(g)"President" means the President of the State Veterinary Council;(h)"Register" means the State Veterinary Register maintained under Section 44 of the Act;(i)"Registrar" means the Registrar of the State Veterinary Council;(j)"Returning Officer" means the Registrar or any other person authorised by the Government to act as Returning Officer;(k)"Section" means a section of the Act;(l)"Service" means the service constituted under these rules;(m)"State Council" means the Orissa State Veterinary Council established under Section 32 of the Act;(n)"State Government" means the State Government of Orissa;(o)"Tribunal" means the registration Tribunal constituted under Section 45 of the Act;(p)"Vice-President" means the Vice-President of the State Veterinary Council.
