Section 2 in The Punjab Protection Of Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)“Medicare Service Institution” means an institution, providing medicare service either in the Medicare Service Institution or through Mobile Medical Unit or by arranging medical camps, which is under the control of the Central Government or the State Government or a local body including any private hospital having facility of treatment of the sick and used for their reception or stay, any private maternity home, where women are usually received and accommodated for the purpose of confinement and ante-natal and post-natal care in connection with the child birth or anything connected therewith, and any private nursing home used or intended to be used for the reception and accommodation of persons suffering from any sickness, injury or infirmity whether of body or mind, and providing of treatment of nursing or both of them and includes convalescent home;(b)“Medicare Service Person” in relation to a Medicare Service Institution, shall include,(i)Registered Medical Practitioner, Registered Practitioner and Practitioner, working in a Medicare Service Institution;(ii)Nurse;(iii)Auxiliary Nurse and Mid-wife;(iv)Nursedai;(v)trained dai;(vi)Medical Student;(vii)Nursing Student;(viii)Para Medical Worker; and(ix)other staff or workers directly or indirectly engaged by a Medicare Service Institution for providing the required services;Explanation.- For the purpose of this Act, the expressions Registered Medical Practitioner, Medical Practitioner, Practitioner, Nurse, Auxiliary Nurse and Midwife, and trained dai, shall have the same meanings, as assigned to them in the Punjab Medical Registration Act. 1916, the Punjab Nurses Registration Act, 1932, the Punjab Ayurvedic and Unani Practitioners Act, 1963 and the Punjab Homeopathic Practitioners Act. 1965;(c)“Medical Student” means a student, who is undergoing training or studies in medical profession;(d)“Mobile Medical Unit” means an ambulance, equipped with medical equipment, used for providing medicare services;(e)“Nursing Student” means a student, who is undergoing training or studies in nursing profession;(f)“offender” means any person, who either by himself or as a member or leader of a group of persons or organization commits or attempts to commit or abets or incites the commission of violence;(g)“Paramedical Worker” means a person, who assists the Medicare Service Person providing medicare services;(h)“property” shall include both moveable and immoveable property; and(i)“violence” means any act, which causes or may cause any harm, injury or endanger life, obstruct or hinder any Medicare Service Person in the discharge of his duty in a Medicare Service Institution or damage to property in Medicare Service Institution.
