Section 2 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"chairman" means the chairman of the Council;(2)"Council" means the Council of the Homoeopathic System of Medicines, Himachal Pradesh, established and constituted under section 3;(3)"Government" means the Government of Himachal Pradesh;(4)"homoeopathic system" means the homoeopathic system of medicines founded by Dr. Hahnemann, and includes the biochemic system of medicines founded by Dr. Schussler and the expressions "homoeopathic" and "bio-chemic" shall be construed accordingly;(5)"inspector" means an inspector appointed under sub-section (1) of section 20;(6)"member" means a member of the Council and includes the chairman;(7)"practitioner" means a person who practises the homoeopathic system;(8)"prescribed" means prescribed by rules or regulations made under this Act;(9)"qualifying examination" means the examination held for the purpose of granting a degree, diploma or certificate conferring right of registration under this Act;(10)"register" means the register of practitioners maintained under section 15;(11)"registered practitioner" means a practitioner whose name is for the time being entered in the register;(12)"Registrar" means the Registrar appointed under section 14;(13)"regulations" means regulations made under this Act; and(14)"State" means the State of Himachal Pradesh.Part-II Establishment, Constitution and Incorporation of Council and Registration of Practitioners.
