Section 2 in Gujarat State Council for Physiotherapy Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Council" means the Gujarat State Council of Physiotherapy constituted under section 3;(2)"inspector" means an Inspector appointed by the Council under section 22;(3)"institution" means any institution within or outside India which grants degrees in Physiotherapy as the case may be;(4)"member" means a member of the Council;(5)"Physiotherapist" means a person who possesses recognized Physiotherapy qualification and whose name has been enrolled in the register maintained under section 33;(6)"Physiotherapy" means a branch of modem medical science which includes examination, assessment, interpretation, physical diagnosis, planning and execution of treatment and advice to any person for the purpose of preventing, correcting, alleviating and limiting dysfunction, acute and chronic bodily malfunction, including life saving measures via chest physiotherapy in the intensive care units, curing physical disorders or disability, promoting physical fitness, facilitating healing and pain relief and treatment of physical and psychosomatic disorder through modulating physiological and physical response using exercises, physical agents, activities and devices including mobilization, manipulations, mechanical, electrical, and thermal agents, including therapeutic ultrasound and therapeutic Laser, and electrotherapy including electrophysiology for diagnosis, treatment and prevention;(7)"prescribed" means prescribed by rules made under this Act;(8)"President" means the President of the Council;(9)"Profession" means the profession of Physiotherapy;(10)"recognized qualification" means qualification in Physiotherapy obtained from any of the Universities or Institutions mentioned in the Schedule;(11)"Register" means the register of Physiotherapists maintained by the Council under section 33;(12)"registered practitioner" means a Physiotherapist whose name is entered and continues to remain on the register of the Council;(13)"Registrar" means the Registrar appointed under sub-section (1) of section 13;(14)"regulations" means regulations made by the Council;(15)"rules" means rules made under this Act;(16)"Schedule" means the Schedule appended to this Act;(17)"Vice -President" means the Vice-President of the Council.
