- In this Act, unless the context otherwise requires-(1)"appointed day" means the date on which the provisions of this Act other than Section 1 shall come into force under sub-section (3) of Section 1;(2)"casual vacancy" means a vacancy occurring otherwise than by efflux to time in any office filled by election or nomination;(3)"Council" means the Delhi Medical Council constituted under this Act;(4)"Delhi" means the National Capital Territory of Delhi;(5)"Executive Committee" means the Executive Committee of the Council constituted under Section 11;(6)"Government" means the Government of National Capital Territory of Delhi;(7)"Medical practitioner" or "practitioner" means a person who is engaged in the practice of modern scientific system of medicine and all its branches and has qualifications as prescribed in the First, Second or Third Schedule to the Indian Medical Council Act, 1956 (102 of 1956);(8)"Medicine" means the modern scientific system of medicine and includes surgery and obstetrics but does not include veterinary medicine or veterinary surgery or the Homoeopathic or the Ayurveda or the Siddha or the Unani system of medicine and the expression "medical" shall be construed accordingly;(9)"member" means a member of the Council;(10)"Prescribed" means prescribed by rules made under this Act;(11)"President" means the President of the Council;(12)"Vice-President" means the Vice-President of the Council;(13)"register" means the register of medical practitioners prepared or deemed to be prepared and maintained under this Act;(14)"registered practitioner" means a medical practitioner having registrable qualification as prescribed in the Indian Medical Council Act, 1956 (102 of 1456) whose name is, for the time being, entered in the register, but does not include a person whose name is provisionally entered in the register;(15)"Registrar" or "Deputy Registrar" means the Registrar or the Deputy Registrar, as the case may be, appointed under Section 14 of this Act;(16)"rules" means rules made under Section 31 of this Act;(17)"section" means a section of this Act.
