Section 2 in The Medical Termination Of Pregnancy Act, 1971
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"guardian" means a person having the care of the person of a minor or a mentally ill person;(aa)"Medical Board" means the Medical Board constituted under sub-section (2C) of section 3 of the Act;(b)"mentally ill person" means a person who is in need for treatment by reason of any mental disorder other than mental retardation;(c)"minor" means a person who, under the provisions of the Indian Majority Act, 1875 (9 of 1875), is to be deemed not to have attained his majority;(d)"registered medical practitioner" means a medical practitioner who possesses any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (102 of 1956), whose name has been entered in a State Medical Register and who has such experience or training in gynaecology and obstetrics as may be prescribed by rules made under this Act.(e)"termination of pregnancy" means a procedure to terminate a pregnancy by using medical or surgical methods.
