Section 2 in Bihar Nurses Registration Council (Appointment and Condition of Service of Registrar) Regulation
2.
In this Regulation unless the context otherwise requires-(i)"Act" means the Bihar Nurses Registration Act, 1935.(ii)"President" means the President of the Council constituted under section 3 of the Act.(iii)"Council" means council constituted under Section 3 of the Act.(iv)"Director" means the Director incharge of Health Services.(v)"Director-in-Chief" means the head of the Department of Health originally designated as Inspector-General of Civil Hospitals.(vi)"Government" means the State Government of Bihar.(vii)"Registrar" means the Registrar appointed under Section 7 of the Act.All other expressions not herein defined will have the same meaning as in the Act itself.
