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State of Rajasthan - Section

Section 3 in The Rajasthan Indian Medicine Act, 1953

3. Interpretation.

(1)In this Act, unless there is anything repugnant in the subject or context-
(i)"Board" means the Board of Indian Medicine, Rajasthan established under Section 4:
(ii)"Chairman" means the Chairman of the Board:
(iii)"Committee" means an Advisory Committee appointed under Section 20:
(iv)"enlisted" used with reference to a practitioner, means that the name of such practitioner is for the time being entered in a list:
(v)"Hakim" means a practitioner of the Unani system of medicine or surgery;
(vi)"Indian system of medicine" means the Ayurvedic or the Unani Tibbi system of medicine, [or Naturopathy and Yoga Chikitsa] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] whether supplemented or not by modern advances:
(vii)"List" means a list maintained under Section 35:
(viii)"member" means a member of the Board or a Committee:
(ix)"midwife" means a practitioner of the Indian system of midwifery:
(x)"practitioner" means a person practising an Indian system of medicine, surgery or midwifery:
(xi)"prescribed" means prescribed by rules or regulations made under and in accordance with the provisions of this Act:
(xii)"Register" means a register of Vaidyas or Hakims [or Naturopathy and Yoga Chikitsa] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.] or midwives of either class maintained under Section 31;
(xiii)"registered" used with reference to a practitioner, means that the name of such practitioner is for the time being entered in a register:
(xiv)"Registrar" means the person appointed as such under Section 26 and includes any person for the time being holding the office or performing the duties of the Registrar under proper authority:
(xv)"regulations" means regulations made by the Board under Section 48:
(xvi)"rules" means rules made by the State Government under Section 54:
(xvii)"Schedule" means the Schedule annexed to this Act:
(xviii)"State Government" means the Government of Rajasthan:
(xix)"Vaidya" means a practitioner of the Ayurvedic system of medicine or surgery;
(xx)[ "Naturopathy and Yoga Chikitsak" means a practitioner of the Naturopathy and Yoga system of treatment.] [Inserted by Notification Act No. 34 of 2015, dated 15.10.2015.]
(2)The provisions of the General Clauses Act, 1897 of the Central Legislature shall mutatis mutandis apply, so as far may be, to this Act in the same manner, as they apply to a Central Act.