Section 2 in Telangana Vaidya Vidhana Parishad Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commissioner" means the Commissioner of [Telangana] [Substituted by G.O.Ms.No.2, Health, Medical and Family Welfare (B2) Department, dated 07.01.2016. ] Vaidya Vidhana Parishad appointed under section 4;(b)"Commissionerate" means the [Telangana] [Substituted by G.O.Ms.No.2, Health, Medical and Family Welfare (B2) Department, dated 07.01.2016.] Vaidya Vidhana Parishad constituted under section 3;(c)"Governing Council" means the Governing Council constituted under section 5;(d)"Government" means the State Government;(e)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.2, Health, Medical and Family Welfare (B2) Department, dated 07.01.2016. ] Gazette and the word "notified" shall be construed accordingly;(f)"prescribed" means prescribed by rules made by the Government or the regulations made by the Commissionerate as the case may be under this Act;(g)"specialist" means a medical practitioner with post-graduate qualification in any of the disciplines relating to medical sciences;(h)"super specialist" means a medical practitioner with any higher qualification than a post-graduate qualification in any of the disciplines relating to medical sciences;CHAPTER-II Establishment of Commissionerate.
