Section 2 in The Karnataka Homeopathic Practitioners Act, 1961.
2. Definitions
In this Act, unless the context otherwise requires,--(a)"Board" means the Karnataka Board of Homoeopathic System of Medicine established under section 3;(b)"Court" means the Court of Examiners constituted under section 16;(c)"homoeopathy" means the system of medicine founded by Dr. Hahnemann and includes the allied branches of Biochemistry founded by Dr. Schussler and the expression "homoeopathic" shall be construed accordingly;(d)"Inspector" means an Inspector appointed by the Board under sub-section (4) of section 14;(e)"member" means a member of the Board;(f)"notification" means a notification published in the official Gazette;(g)"practitioner" means a person who practises the homoeopathic system of medicine, as his principal occupation;(h)"prescribed" means prescribed by rules;(i)"President" means the President of the Board;(j)"qualifying examination" means an examination in homoeopathic system of medicine specified in the Schedule;(k)"register" means a register of practitioners prepared and maintained under this Act;(l)"registered practitioner" means a practitioner whose name is for the time being entered in the register;(m)"Registrar" means the Registrar appointed under section 14;(n)"regulations" means regulations made under section 36;(o)"rules" means rules made under section 35.
