Section 2 in Rajasthan Para-medical Council Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Council" means the Rajasthan Para-medical Council established under section 3;(b)"member" means a member of the Council;(c)"Para-medical professional" means a person who holds recognized Para-medical qualification and is registered as such in the Register of Para-medical professionals maintained under this Act;(d)"Para-medical subject" means a para-medical subject mentioned in the Schedule;(e)"prescribed" means prescribed by rules or regulations made under this Act;(f)"president" means the president of council;(g)"recognized institution" means an institution imparting education or training in any of the Para-medical subjects and recognized under the provisions of this Act;(h)"recognized Para-medical qualification" means a degree, diploma or a certificate in any of the Para-medical subjects granted by a recognized institution or a qualification declared to be a recognized qualification under section 32;(i)"registered" means registered in accordance with the provisions of this Act and the rules and regulations made thereunder;(j)"Registrar" means the Registrar of the Council appointed under section 15;(k)"Vice-President" means the Vice-president of the Council.
