2. Definitions .-In these rules unless the context otherwise requires,-
(a)"Act" means the Mental Health Act, 1987 (14 of 1987);(b)"applicant" means the person who makes an application to the licensing authority for grant of a licence;(c)"Authority" means the State Mental Health Authority constituted under section 4 of the Act;(d)"Chairman" means the Chairman nominated under rule 5;(e)"Form" means Form annexed to these rules;(f)"licence" means licence granted under section 8 of the Act;(g)"member" means a member of the Authority appointed under rule 3;(h)"membership" means membership of the Authority established under section 4 of the Act;(i)"non-official member" means a member appointed under sub-rule (2) of rule 3;(j)"Official member" means a member appointed under sub-rule (1) of rule 3;(k)"Secretary" means Secretary to the Authority appointed under rule 13;(l)Words and expressions used herein and not defined but defined in the Act shall respectively have the meanings assigned to them in the Act.
