Section 2 in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commissioner" means the Commissioner of Andhra Pradesh Vaidya Vidhana Parishad appointed under section 4;(b)"Commissionerate" means the Andhra Pradesh Vaidya Vidhana Parishad constituted under section 3;(c)"Governing Council" means the Governing Council constituted under section 5;(d)"Government" means the State Government;(e)"notification" means a notification published in the Andhra Pradesh Gazette and the word " notified" shall be construed accordingly;(f)"prescribed" means prescribed by rules made by the Government or the regulations made by the Commissionerate as the case may be under this Act;(g)"specialist" means a medical practitioner with post-graduate qualification in any of the disciplines relating to medical sciences;(h)"super specialist" means a medical practitioner with any higher qualification than a postgraduate qualification in any of the disciplines relating to medical science.
