Section 2 in Arunachal Pradesh Nursing Council Act, 2011
2. Definition.
- In this Act, unless the context otherwise requires :-(a)"Act" means the Arunachal Pradesh Nursing Council Act, 2011.(b)"Auxiliary Nurse-Cum-Midwives" means persons employed to perform the duties of Female Health Workers or Auxiliary Nurse-cum-Midwives in the Health Centre of the community having qualified for training in two years course of Auxiliary Nurse-cum-Midwife with basic qualification of All India Secondary School Examination (AISSE) or equivalent as constituted under this Act,(c)"Council" means the Arunachal Pradesh Nursing Council constituted under section 3 of this Act;(d)"Health Visitor" means a person employed as Lady Health Visitors after successful completion of two years Lady Health Visitors Course or Auxiliary Nurse-Cum-Midwives with Lady Health Visitor training with a minimum qualification of All India Secondary School Examination (AISSE) or equivalent. They shall be employed as Supervisors in the Main-Centre / Primary Health Centre and shall be responsible for supervision of Female Health Workers / Auxiliary Nurse-cum-Midwives of the Sub-Centre within the jurisdiction of the concerned Main-Centre;(e)"Health workers (Female)" means a person employed to perform the duties of Female Health Worker after successful completion of one and half year training course of Health Worker with minimum qualification of Secondary School Leaving Certificate or equivalent. They shall be employed as Female Health Workers in the Sub-Centre ;(f)"Nurses" means persons (male and female) appointed to perform the duties of a Nurse who have successfully completed Nursing Course of three years or above with minimum qualification of Higher Secondary School Leaving Certificate, All India Higher Secondary Certificate Examination or equivalent. They shall be eligible for employment to various nursing posts ;(g)"Nurse-Midwife" means a person appointed to perform the duties of a Nurse-Midwife who has successfully completed another six months duration of Midwifery course after successful completion of the prescribed Nursing Course. They shall be eligible for employment as Staff Nurse;(h)"Official Gazette" means the Arunachal Pradesh Gazette;(i)"Prescribed" means prescribed by rules or regulations made under this Act.(j)"President" means the president of the Nursing Council;(k)"Register" means a Register of Nurses, Nurse-Midwives, Lady Health Visitor, Auxiliary Nurse-cum-Midwives and Health Workers (Female) maintained under section 13 of this Act, and the words 'registered' and 'registration' shall be construed accordingly.(l)"Registrar" means the regulations made by the Council under this Act.(m)"Regulations" means the regulations made by the Council under this Act.(n)"Rules" means the rules made by the State Government under this Act.(o)"Section" means a section of the Act; and(p)"State Government" means the Government of Arunachal Pradesh.
