Section 2 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
2. Definitions.
(1)In these rules, unless the context otherwise require,-(a)"Act" means the State of Chhattisgarh Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010;(b)"Appellate Authority" means the authority defined in Rule 9 of these rules;(c)"AYUSH" means Ayurveda, Yoga, Unani, Siddha and Homeopathy systems of medicine;(d)"Schedule" means a Schedule appended to these rules;(e)"State Government" means Government of Chhattisgarh;(f)"Unethical Act" means any unethical act defined in Chapter 6 or any misconduct defined in Chapter 7 of the Indian Medical Council (Professional Conduct, Etiquette, and Ethics) Regulations 2002.(2)Words and expressions used and not defined in these rules, but defined in the Act, shall have the same meaning respectively assigned to them in the Act.
