Section 2 in Tamil Nadu Nurses And Midwives Act, 1926
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Council" means the [Tamil Nadu Nurses and Midwives Council] [Substituted for the expression 'Madras Nurses and Midwives Council' by paragraph 4 of, and the Schedule to, the Tamil Nadu Adaptation of Lazes Order, 1970.] established under this Act;(b)"Dhai" means an untrained woman practising the profession of mid-wifery;(c)"Nurse" includes a male nurse;(d)"Prescribed" means prescribed by rules or by-laws made under this Act;(e)[ "Register" means a register maintained under this Act and registered means registered or deemed to be registered under this Act.] [Substituted for original clause (e) by section 4 of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).]
