Section 2 in Rajasthan Para-medical Council Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan Para-medical Council Act, 2008 (Act No. 25 of 2008);(b)"Council" means the Rajasthan Para-medical Council established under section 3 of the Act;(c)"Fees" means any fees determined and chargeable by the Rajasthan Para-medical Council;(d)"Form" means Form appended to these rules;(e)"Government" means the Government of Rajasthan;(f)"Member" means member of the Rajasthan Paramedical Council established under the Act;(g)"President" means President of the Rajasthan Paramedical Council;(h)"Registrar" means the Registrar of the Rajasthan Paramedical Council appointed under section 15 of the Act;(i)"Register" means the Register of the Para-medical Professionals maintained by the Council under section 16 of the act;(j)"Returning Officer" means any officer appointed by the Government for the purpose of an election under section 4 and 5 of the Act;(k)"Recognized Institution" means any institution permitted by Rajasthan Para-medical Council to run any Para-medical course;(l)"Registered Para-medical Professional" means any person registered by Rajasthan Para-medical Council under section 17 or 32 of the Act:(m)"Section" means a section of the Act; and(n)"Vice President" means Vice President of the Rajasthan Para-medical Council.(2)Words and expressions used but not defined in these rules but defined in the Act shall have the same meaning as assigned to them in the Act.
