Section 2(1) in Central Council of Homoeopathy (General) Regulations, 2018
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Homoeopathy Central Council Act, 1973 (59 of 1973);(b)"employee" means the persons employed under clause (b) of section 11.(c)"Executive Committee" or "Committee" means the Executive Committee or committee constituted under sub-section (1) of section 9;(d)"inspector" means a medical inspector appointed under sub-section (1) of section 17;(e)"member" means a member elected under section (1) of section 3;(f)"President" means the President of the Central Council elected under sub-section (2) of section 3;(g)"Vice-President" means the Vice-President of the Central Council elected under sub-section (2) of section 3;(h)"Registrar" or "Secretary" means the Registrar of the Central Council appointed under clause (a) of section 11, also acting as the Secretary of the Central Council;(i)"section" means section of the Act;(j)"visitor" means a visitor appointed under sub-section (1) of section 18;
