Section 2 in The Indian Veterinary Council Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires,--(a)"Council" means the Veterinary Council of India established under section 3;(b)"member" means a member of the Council;(c)"prescribed" means prescribed by rules made under this Act;(d)"President" means the President of the Council;(e)"recognised veterinary qualification" means any of the veterinary qualifications included in the First Schedule or the Second Schedule;(f)"register" means a register maintained under this Act;(g)"registered veterinary practitioner" means a person whose name is for the time being duly registered in a register;(h)"regulation" means a regulation made under this Act;(i)"State Veterinary Council" means a Veterinary Council established under section 32 and includes a Joint State Veterinary Council established in accordance with an agreement under section 33;(j)"veterinary institution" means any University or other institution within or without India which grants degrees, diplomas or licences in veterinary science and animal husbandry;(k)"veterinary medicine" means modern scientific veterinary medicine in all its branches and includes veterinary surgery and obstetrics;(l)"Vice-President" means the Vice-President of the Council.
