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Homoeopathy Central Council Act, 1973 2. Definitions (1) In this Act, unless the context otherwise requires,— (a) "Board" means a Board, Council, Examining Body or Faculty of Homoeopathy (by whatever name called) constituted by the State Government under any law for the time being in force regulating the award of medical qualifications in, and registration of practitioners of, Homoeopathy; (b) "Central Council" means the Central Council of Homoeopathy constituted under section 3; (c) "Central Register of Homoeopathy" means the register maintained by the Central Council under this Act; (d) " Homoeopathy" means the Homoeopathy system of medicine and includes the use of Biochemic remedies; (e) "medical institution" means any institution within or without India which grants degrees, diplomas or licenses in Homoeopathy; (f) "prescribed" means prescribed by regulations; (g) "recognized medical qualification" means any of the medical qualifications, in Homoeopathy, included in the Second or the Third Schedule; (h) "regulation" means a regulation made under section 33 (i) "State Register of Homoeopathy" means a register or registers maintained under any law for the time being in force in any State regulating the registration of practitioners of Homoeopathy; (j) "University" means any University in India established by law and having a Faculty of Homoeopathy and includes a University in India established by law in which instruction, teaching, training or research in Homoeopathy is provided. (2) Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.    |
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