Section 2 in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"competent authority" means any authority, officer or person appointed by the Government, by notification, to perform the functions of the competent authority under this Act and different competent authority may be appointed for different areas;(b)"Government" means the State Government;(c)"private clinical establishment" means and includes-(i)a general hospital, maternity hospital or dispensary.(ii)an institution or a centre, by whatever name called where physically or mentally sick, injured or infirm person is admitted either as in-patient or out-patient or treatment with or without the aid of operative procedures;(iii)a clinic catering to radiological, biological or other diagnostic or investigative services with the aid of laboratory or other medical equipments.established and administered or maintained by any person for body of persons, whether incorporated or not, but does not include a clinical establishment established and administered or maintained by the State Government or Central Government or a local authority or a company or corporation owned or controlled by the State Government or Central Government.
