Section 2 in The Uttar Pradesh Medicare Service Persons and Medicare Service Institutions (Prevention of Violence And Damage to Property) Act, 2013
2. Definitions
In this Act, unless the context otherwise requires,-(a)Medicare Service means the act of providing medical treatment and care including antenatal and postnatal care in connection with child birth or anything connected therewith, or nursing care in any form to persons suffering from sickness, injury or infirmities whether of body or mind ;(b)Medicare Service Institutions means a medical college, a hospital, a Community Health Centre, Primary Health Centre, Health Centre by whatever name called or such other institutions providing Medicare Service to the people, which is established and managed by, or under the control of, the State Government or the Central Government or any local authority or any private Hospital/Nursing Home, Clinic and Maternity Centre registered with Uttar Pradesh Medical and Health Department;(c)Medicare Service person in relation to a Medicare Service Institution means a registered Medical Practitioner including provisional registration holder, a registered Nurse, a Medical Student, a Nursing Student and a Para-medical worker and includes any person employed and working in such institution;(d)Violence means such activities as are causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any Medicare Service person in discharge of duty in or outside a Medicare Service Institution;(e)Property means any property, movable or immovable or medical equipment or medical machinery owned by or in possession of, or under the control of any Medicare Service person or Medicare Service Institution;(f)Emergency Medical Transport Service means all mobile medical units or medical ambulances equipped with medical equipment, used for providing Medicare Services.
