Section 2 in The Goa Medical Practitioners Rules, 2011
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)'Act' means the Goa Medical Practitioners Act, 2004 (Goa Act 9 of 2004);(b)'clinic' means a place where one or more Medical Practitioners provide medical treatment to the Out-patients;(c)'Director' means the Director of Health Services, Goa;(d)'Form' means a form appended to these rules;(e)'hospital' means a place where patients are admitted as In-patients and where treatment is available for a number of ailments;(f)'license' means a license granted under the provisions of the Act and these rules;(g)'Medical Superintendent' means a person, by whatever name and designation he/she is called, who is a medical practitioner and is in-charge of, or is entrusted with the running of a Clinic, Hospital or Nursing Home;(h)'nursing home' means a place where the patients are admitted and where they can avail of specific specialty medical services;(i)'Schedule' means a Schedule appended to these rules;Words and expressions used herein but not defined shall have the same meaning as assigned to them in the Act.
