Section 2(a) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(a)[ "Director of Ayurveda" means the Director of Ayurveda, Punjab or, as the case may be, the Director of Ayurveda Haryana and includes a Deputy Director of Ayurveda, an Assistant Director of Ayurveda and such other officer as the State Government of Punjab or Haryana may appoint for exercising the powers and performing the functions of the Director of Ayurveda under this Act and the rules made thereunder;] [Substituted by Government of India, S.O. No. 3711, dated 10th November, 1970.]
