Section 2 in The Maharashtra Medical Council Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which the provisions of this Act other than section 1 come into force under sub-section (3) of section 1;(b)"Council" means the Maharashtra Medical Council constituted or deemed to be constituted under section 3;(c)"Executive Committee" means the Executive Committee of the Council constituted under section 11;(d)"medical practitioner" or "practitioner" means a person who is engaged in the practice of modern scientific medicine in any of its braches including surgery and obstetrics, but not including veterinary medicine or surgery or the Ayurvedic, Unani, Homoeopathic or Biochemic system of medicine;(e)"member" means member of the Council;(f)"Prescribed" means prescribed by rules;(g)"President" means President of the Council;(h)"register" means the register of medical practitioners prepared or deemed to be prepared and maintained under this Act;(i)"registered practitioner" means a medical practitioner whose name is for the time being entered in the register, but does not include a person whose name is provisionally entered in the register;(j)"Registrar" means the Registrar appointed under section 34 or 14, as the case may be;(k)"rules" means rules made under section 30;(l)"schedule" means the Schedule appended to this Act;(m)"Vice-President" means the Vice-President of the Council.
