Section 2(1) in The M.P. State Veterinary Council Rules, 1993
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Indian Veterinary Council Act, 1984 (No. 52 of 1984);(b)Election or re-election means election or re-election to the State Veterinary Council;(c)"Form" means a form appended to these Rules;(d)"Nomination" or "Re-nomination" means nomination or re-nomination to the State Veterinary Council.(e)"Registrar" means Registrar of the State Council;(f)"State Council" means the Madhya Pradesh State Veterinary Counsel established under Section 32 of the Act;(g)"Section" means a Section of the Act.(h)"Tribunal" means Registration Tribunal established under Section 45 of the Act.
