Section 2 in The Bihar and Orissa Nurses Registration Act, 1935
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Council" means the Bihar [* * *] [The words 'and Orissa' repealed by AO.] Nurses Registration Council established under Section 3,(b)"dai" means any person whether following a hereditary occupation or not, who ordinarily practises midwifery for gain and has not passed any of the examinations in midwifery recognised by the Council,(c)"health visitors" means a person who obtained the health visitor's certificate of a recognised health school or such other equivalent certificate as the [State] [Substituted by ALO.] Government may notify in this behalf,(d)"Medical Council" means the Bihar [* * *] [The words 'and Orissa' repealed by AO.] Council of Medical Registration established under the Bihar and Orissa Medical Act, 1916,(e)"midwife" means a person who has been granted a diploma of midwifery recognised by the Council or who has been registered under clause (b) of sub-section (2) of Section 10;(f)"nurse" means a person who holds a certificate in nursing from any institution recognised in this behalf by the [State] [Substituted by ALO.] Government,(g)"prescribed" means prescribed by Rules, regulations or by-laws made under this Act;(h)"register" means a register maintained under Section 11;(i)"registered" means registered in accordance with the provisions of Section 10;(j)"registered medical practitioner" means a person registered under the Bihar and Orissa Medical Act, 1916;(k)"trained dai" means a dai who has been granted a training certificate under the by-laws made by the Council or who has been registered on an application made under clause (d) of sub-section (1) of Section 10; and(l)"unregistered" means not registered in accordance with the provisions of Section 10.
