Section 2 in Pharmacy Council of India Regulations, 1952
2.
In these Regulations, -(1)'The Act' means the Pharmacy Act, 1948 (8 of 1948);(2)'The Council' means the Pharmacy Council of India constituted under the Act;(3)'The Executive Committee' means the Executive Committee constituted under Section 9 (1) of the Act;(4)'Inspectors' means the Inspectors appointed under Section 16(1) of the Act;(5)'Education Regulations' means Regulations made under Section 10 of the Act;(6)'The Secretary' means the Secretary appointed under sub-section (1) of Section 8 of the Act;(7)'The Treasurer' means the Treasurer appointed by the Council under sub-section (1) of Section 8 of the Act;(8)'Ministerial Staff' means the Superintendent, Assistants, Accountants, Clerks, Stenographers and Typists appointed under section 8(2) of the Act;(9)'Class IV staff' means Daftries, Jamadars, Peons, Chowkidars and Sweepers appointed by the Council.
