Section 2 in Rajasthan State Dental Council Rules, 2008
2. Definition.
- In these rules, unless the context otherwise requires: -(a)"Act" means the Dentists Act, 1948 (Act No. 16 of 1948);(b)"Council" means the Rajasthan State Dental Council constituted under section 21;(c)"Executive Committee" means the Executive Committee constituted under sub-section (1) of section 29;(d)"Form" means a Form appended to these rules;(e)"Government" means the Government of Rajasthan;(f)"President" means the President, elected under sub-section (1) of section 251;(g)"Register" means the Register of Dentists, Dental Hygenist & Dental Mechanic prepared and maintained under the Act:(h)"Registrar" means the Registrar, appointed under clause (a) of sub-section (1) of section 28;(i)"section" means section of the Act;
