Section 2 in The Breeding of And Experiments On Animals (Control And Supervision) Rules, 1998
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);(b)'breeder" means a person including an institution, which breeds animals for the purpose of transfer to other authorised institution for performing experiments;(c)"Committee" means the Committee constitute under Section 15 of the Act for control and supervision of experiments on animals;(d)"establishment" means any individual, company, firm, corporation, institution other than schools up to higher secondary level, which performs experiments on animals;(e)"experiment" means any programme/project involving experiments on an animal/animals for the purpose of advancement by new discovery of physiological knowledge which will be useful for a thing or prolonging life or alleviating suffering or for combating any disease whether on human beings or animals;(f)"Institutional Animals Ethics Committee" means a body comprising of a group of persons recognised and registered by the Committee for the purpose of control and supervision of experiments on animals performed in an establishment which is constituted and operated in accordance with procedures specified for the purpose by the Committee;(g)"contract research" means any research undertaken by an individual, company, firm, corporation or institution on behalf of a foreign individual, company, firm, corporation or institution for any consideration;(h)"collaborative research" means any research undertaken between two or more research institutions on an equal footing which does not involve any financial or monetary considerations and is undertaken solely for the purpose of advancement of scientific research and human welfare;(i)"specified format" means the form specified for the purpose by the Committee from time to time.
