Section 2 in Kerala Medical Officers' Admission to Postgraduate Courses Under Service Quota Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'difficult rural area service' means the service rendered by a Medical Officer in a rural area declared by the Government as 'difficult rural area';(b)'Government' means the Government of Kerala;(c)'Head of Department' means the Director of Medical Education or the Director of Health Services or the Director of Insurance Medical Services or the Director of Municipal Administration of the State of Kerala, as the case may be, under whose control a Medical Officer serves;(d)'Medical Officer' means a doctor with M.B.B.S. qualification who is in service under the control of a Head of Department and includes a lecturer or any other doctor with a different designation as the Government may specify;(e)'Postgraduate Course' means the course of study after M.B.B.S. which may be a degree or diploma course declared as such in the prospectus;(f)'Postgraduate Course Selection Committee' means the committee constituted under section 4;(g)'prescribed' means prescribed by rules made under this Act;(h)'prospectus' means the prospectus issued by the Director of Medical Education under the direction of the Government every year for admission to Postgraduate Course;(i)'rural area service' means the service rendered by a Medical Officer in an area declared by the Government as 'rural area';(j)'service' means the service rendered by the Medical Officer under the Government for such period as may be prescribed;(k)'service quota' means the number of seats allotted for Medical Officers in the service of the State, from time to time, for admission to a Post Graduate Course of study, on such terms and conditions as may be prescribed;(l)'State' means the State of Kerala.
