Section 2 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(1)"Act" means the Employees' State Insurance Act, 1948 (XXXIV of 1948);(2)["Director of Health Services"] [Substituted vide Lab. Department Notification No. 9653/6.10.1960.] means the Principal Medical Officer appointed by the State Government to administer medical benefit in the State ;(3)"Drug" includes all medicines for internal or external use of human beings and all substances intended to be used for or in the treatment, mitigation or prevention of disease in human beings;(4)"Medical Practitioner" means a person holding a qualification granted by an authority specified or notified under Section 3 of the Indian Medical Degrees Act, 1916 (VII of 1916) or specified in the Schedules to the Indian Medical Council Act, 1933 (XXVII of 1933) or a person registered or eligible for registration in a medical register or a statement for the registration of persons practising allopathic, [modern and scientific] [Inserted vide Lab. Department Notification No. 9653/6.10.1960.] system of medicine or...........(5)"Miscarriage" means expulsion of the contents of a pregnant uterus at any period prior to or during the twenty-sixth week of pregnancy.(6)"State Insurance dispensary" means a dispensary established in a separate building or any part of an existing dispensary, hospital or any other building set apart on the exclusive use of insured person is either during all hours or during certain specified hours; provided that in the latter case drugs are maintained and dispensed separately in accordance with these rules;(7)"State Insurance Medical formulary" means a list of prescriptions and injections laid down by the Corporation from time to time;(8)All other words and expressions used herein and not defined shall have the meaning assigned to them in the Act, the rules made under Section 95 of the Act, or regulations under Section 97 of the Act, as the case may be.
