Section 2 in The Punjab Health Systems Corporation Act, 1996
2. Definitions
. - In this Act, unless the context otherwise requires, -(a)"Board of Directors" means the Board of Directors constituted under Section 6 of this Act ;(b)"Chairman" means the Chairman of the Corporation ;(c)"Corporation" means the Punjab Health Systems Corporation constituted under Section 3 of this Act ;(d)"Expert" means a person who holds a post-graduate degree, and has a working experience of at least ten years in the line and has held responsible positions in the Government or private Sector ;(e)"Government" means the Government of the State of Punjab ;(f)"Managing Director" means the Managing Director of the Corporation appointed under Section 5 of this Act;(g)"Professional" means a person who has at least ten years' experience in Telecommunication or Systems Management ;(h)"regulations" means the regulations made by the Corporation;(i)"specialist" means a medical practitioner with post-graduate qualification in any of the disciplines relating to medical sciences ; and(j)"Super Specialist" means a medical practitioner with any higher qualification than a post-graduate qualification in any of the disciplines relating to medical sciences e.g. specialisation in heart surgery, neuro-surgery and cancer cure, etc.
