- In this Act, unless the context otherwise requires,-(1)"appointed day" means the day on which this Act comes into force;(2)"Council" means the Council of Homeopathic System of Medicine, Gujarat, constituted under section 3;(3)"enlisted practitioner" means a practitioner whose name is for the time being entered in the list;(4)"Homoeopathy" means the system of medicine founded by Dr. Samuel Hahnemann which includes the Biochemic therapy as propounded by Dr. Schussler, and the expression "Homoeopathic" shall be construed accordingly;(5)"Inspector" means an Inspector appointed by the Council;(6)"list" means the list of practitioners prepared and maintained under section 18;(7)"member" means a member of the Council;(8)"practitioner" means a person who practises the Homoeopathic system of medicine as his principal occupation;(9)"prescribed" means prescribed by rules under this Act;(10)"President" means the President of the Council;(11)"qualifying examination" means any examination specified by any university, institution, authority or body for obtaining any recognised qualification;(12)"recognised institution" means any institution recognised by the Council under section 28 for giving instructions in the courses leading to the examinations held by the Council;(13)"recognised qualification" means a qualification, degree, diploma, certificate or any other like award specified in the First Schedule;(14)"register" means the register of practitioners prepared and maintained or deemed to have been prepared and maintained, under section 17;(15)"registered practitioner" means a practitioner whose name is for the time being entered in the register;(16)"Registrar" means the Registrar appointed under section 16;(17)"regulations" means the regulations made under section 37;(18)"rules" means the rules made under section 36;(19)"Schedule" means a Schedule appended to this Act.
