Section 2 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Abu area" means the Abu Road taluka of Banaskantha district transferred from the former State of Bombay to the new State of Rajasthan;(b)"Act" means the Bombay Medical Practitioners' Act, 1938 ( Bombay 26 of 1938);(c)"appointed day" means the date on which this order comes into force;(d)"Board" means the Board of Ayurvedic and Unani Systems of Medicine, Bombay, constituted under the Act;(e)"Faculty" means the Faculty of Ayurvedic and Unani Systems of Medicine, Bombay, constituted under the Act;(f)"Karnataka area" means the districts of Bijapur, Dharwar and Kanara and the Belgaum district (excluding the Chandgad taluka), transferred from the former State of Bombay to the new State of Mysore;(g)"pre-Reorganisation State of Bombay excluding the transferred territories" means the territories which immediately before the first day of November, 1956 were comprised in the State of Bombay, excluding the Abu area and the Karnataka area;(h)"Rajasthan Board" means the Board of Indian Medicine, Rajasthan, constituted under the Rajasthan Indian Medicine Act, 1953 (Rajasthan Act 5 of 1953);(i)all other words and expressions used herein and not defined but defined in the Act shall have the meaning assigned to them in the Act.
