Section 2(1) in Tamil Nadu Homeopathy Council Regulations, 1973
(1)In these Regulations, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971 (Tamil Nadu Act 5 of 1972);(b)"the Council" means the Tamil Nadu Homeopathy Council established by the Government of Tamil Nadu under section 3 of the Act;(c)"Agenda" means the list of business proposed to be transacted at a meeting of the Council;(d)"President" means the President of the Council nominated by the Government of Tamil Nadu under sub-section (2) of section 5 of the Act;(e)"Presiding Authority" means the President or, in his absence, any person elected to preside over any meeting of the Council as provided for in clause (8) of these regulations;(f)"meeting" means the meeting of the Council, whether ordinary or extraordinary;(g)"member" means a member of the Council, elected or nominated, as the case may be, under section 4 of the Act;(h)"Register" means the Registrar of the Council appointed under section 14 of the Act;
