Section 2 in The Gujarat Veterinary Practitioners Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"Council" means the Gujarat Veterinary Council established and constituted under this Act;(c)"Director" means the Director of Animal Husbandry, Gujarat State and includes any officer authorised by the State Government to exercise the powers and discharge the duties of the Director of Animal Husbandry, Gujarat State;(d)"hospital" means an institution in the State where animals are treated by methods approved by the Council;(e)"member" means a member of the Council who is a recognised veterinary practitioner;(f)"prescribed" means prescribed by rules or regulations, as the case may be, made under this Act;(g)"President" means the President of the Council;(h)"recognised qualification" means any of the qualifications specified in the Schedule;(i)"register" means the register of veterinary practitioners prepared and maintained under Section 14.(j)"registered veterinary practitioner" means a veterinary practitioner who holds a recognised qualification or is otherwise entitled to have his name registered under this Act and whose name is for the time being entered in the register ;(k)"Registrar" means the Registrar appointed under Section 13;(l)"regulations" means the regulations made by the Council under Section 30;(m)"rules" means the rules made by the State Government under Section 29.(n)"Schedule" means the Schedule appended to this Act;(o)"Veterinary College" means a college referred to in the Schedule.
