Section 2 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Appellate authority" means the person or authority appointed by the State Government by notification to perform all or any of the functions of the appellate authority under this Act;] [Inserted by M.P. Act No. 16 of 2008.](aa)[ "Clinical establishment" means a medical laboratory a physiotherapy establishment, a clinic, or an establishment analogous to any of them, by whatever name called;] [Renumbered by M.P. Act No. 16 of 2008.](b)"Hospital" means any premises having facilities for treatment of sicks and used for their reception or stay;(c)"maternity home" means an establishment, where women are usually received and accommodated for the purpose of confinement and ante-natel and post-natal care in connection with child-birth or anything connected therewith;(d)"medical laboratory" means an establishment where-(i)biological, pathological, bacteriological, radiological, microscopic, chemical or other tests, examinations or analysis, or(ii)the preparation of cultures, vaccines, sera or other biological or bacteriological products,in connection with the diagnosis or treatment of diseases, are or is usually carried on;(e)"nursing home" means any establishment or premises used or intended to be used, for the reception and accommodation of persons suffering from any sickness, injuiy of infirmity, whether of body or mind and the providing of treatment or nursing or both for them, and includes a maternity home or convalescent home but does not include-(i)any hospital or other establishment or premises maintained or controlled by the Central or the State Government or any other authority or body constituted by or under any statute of a competent legislature;(ii)[ any psychiatric hospital or psychiatric nursing home establishment or licensed under the Mental Health Act, 1987 (No. 14 of 1987);] [[Substituted by M.P. Act No. 16 of 2008. Prior to susbtitution it read as under:'(ii) any hospital, establishment or any asylum established or licensed under the Indian Lunacy Act, 1912 (IV of 1912);']](f)"Physio-therapy establishment" means an establishment where massaging, electro-therapy, hydro-therapy, remedical gymnastics or similar processes are usually carried on, for the purpose of treatment of diseases or of infirmity or for improvement of health, or for the purpose of relaxation or for any other purpose whatsoever, whether or not analogous to the purposes herein before mentioned in this clause;(g)"qualified medical practitioner" means a medical practitioner registered in any State in India under any law for the time being in force for the registration of medical practitioners;(h)"qualified mid-wife" means a mid-wile or an auxiliary nurse-midwife who possesses any of the qualifications included in Section B or C, as the case may be, of Part 1 of the Schedule to the Indian Nursing Council Act, 1947 (48 of 1947), and who is enrolled as a mid-wife or an auxiliary' nurse-midwife in a State;(i)"qualified nurse" means a person who possesses the qualifications included in Section A of Part I of (he Schedule to the Indian Nursing Council Act, 1947 (48 of 1947), and who is enrolled as a nurse;(j)"register" means a register maintained under this Act and the expression "registered" and "registration" shall be construed accordingly;(k)"supervising authority" means the person or authority appointed by the State Government by notification to perform all or any of the functions of the supervising authority under this Act.
