In these rules, unless there is anything repugnant in the subject or context.-(a)"Act" means the Rajasthan Medical Act, 1952 (Rajasthan Act XIII of 1952);(b)"Form" means a form appended to these rules;(c)"Member" means a member of the Council;(d)"President" means the President of the Council nominated under Section 4.(e)"Qualified elector" means an elector qualified to vote in the particular constituency;(f)"Registrar" means the Registrar appointed under Section 14;(g)"Rule" means a rule of these rules.(h)"Section" means a section of the Act; and(i)words and expressions defined in the Act and not defined in these rules have the meanings respectively assigned to them in the Act.
