Section 2 in Delhi Medicare Service Personnel And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
2. Definitions
In this Act, unless the context otherwise requires.-(a)"medicare service Institutions" mean institutions providing medicare to people in any recognized system of medicine, on out patient or inpatient basis, which are under the control of the Government of Delhi or the Central Government or local bodies medicare institutions run by autonomous bodies, clinics, private nursing homes/and hospitals run by individuals, trusts, societies, companies, etc. and having facilities for diagnosis and/or treatment of the sick, where persons are received and accommodated for the purpose of diagnosis and treatment of sickness, injury, or infirmity whether of body or mind, ante natal and/or post natal care, or anything connected therewith, and include a maternity home or convalescent home;(b)"Delhi" means the National Capital Territory of Delhi;(c)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under Article 239 and designated as such under Article 239AA of Constitution;(d)"medicare service personnel" in relation to a medicare service institution shall include,-(i)registered medical practitioners;(ii)registered nurses; nursing aids, midwives;(iii)para medical workers, ambulance service providers, and diagnostic services providers;(iv)any other personnel who are working in the premises for the purpose of training, studies etc.;(e)"offender" means any person who either by himself or as a member or as a leader of a group of persons or organization commits or attempts to commit or abets or incites the commission of violence under this Act;(f)"violence" means activities of causing any harm or injury or endangering life, or intimidation, obstruction or hindrance to any medicare service personnel in discharge of duty in the medicare service institution or damage to property in such institution.
