- In this Act, unless the context otherwise requires,-(a)"Form" means a Form given in Schedule II;(b)"Government" means the Government of the State of Orissa;(c)"guardian" means any person to whom the care, nurture or custody of any child falls by law, or by natural right or recognised usage, or who has accepted or assumed care, nurture or custody of any child, or to whom the care or custody of any child has been entrusted by any authority lawfully authorised in that behalf;(d)"Inspector" means a person authorised by the Superintendent of Vaccination to exercise all or any of the functions of an Inspector under this Act;(e)"parent" means the father and mother of a child and includes foster and step-parents;(f)"public vaccinator" means a vaccinator appointed by the Government;(g)"prescribed" means prescribed by rules made under this Act;(h)"registered medical practitioner" means a medical practitioner registered under the Orissa Medical Regulation, 1936 (Orissa Regulation 2 of 1936).(i)"Superintendent of Vaccination" means a person appointed as such under Section 18;.(j)"unprotected child" means a child up to the age of seventeen years, who has not been protected against smallpox, by having had that disease naturally or by having been successfully vaccinated and who has not been certified under the provisions of this Act to be insusceptible to vaccination;(k)"unprotected person" means a person above the age of seventeen years who has not been protected against smallpox, by having had that disease naturally or by having been successfully vaccinated and who has not been certified under the provisions of this Act to be insusceptible to vaccination.Compulsory primary vaccination
