Section 2 in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968
2. Definitions -
In this Act, unless the context otherwise requires;-(a)‘Andhra Area’ means the territories of the State of Andhra Pradesh other than the Telangana area;(b)‘approved institution’ means a hospital, asylum, infirmary, dispensary, lying-in-hospital, health centre or other such institution in which the methods of treatment approved by the Council are carried on;(c)‘Council’ means the Andhra Pradesh Medical Council established under section 3 [(cc) ‘CME’ means a continued medical education programme or recognized medical conference or seminar or workshop as may be approved or conducted by the Council in the State headquarters or regional headquarters or district headquarters or teaching hospitals or medical colleges or any institution run by the Andhra Pradesh Vaidya Vidhana Parishad.](d)‘Government’ means the State Government;(dd)‘Junior Resident’ means a candidate after completion of rotating internship and posted for rural medical service in any ‘Public Health Centre or community health centre’ either independently or under the supervision of a Senior Medical Officer in rural area or tribal area.](e)‘Medical college’ means a college approved by a University in the State imparting education for the full University course in modern scientific medicine in all its branches excluding veterinary medicine and veterinary surgery;(f)‘notification’ means a notification published in the Andhra Pradesh Gazette;(g)‘prescribed’ means prescribed by rules made under this Act;(gg)‘Public Health Centre’ means a primary health centre, community health centre or any such other Government institution in which the methods of treatment approved by the Council within the meaning of clause(f)of section 2 of Indian Medical Council Act, 1956 are carried on and such institution situated in rural area or tribal area, but excluding an institution situated in any municipal or other urban area;](h)‘register’ means the register maintained under section 15;(i)‘registered practitioner’ means a practitioner of the modern scientific medicine whose name is for the time being borne on the register;(ii)‘Rural Medical Service’ means service rendered in any ‘public health centre’ or ‘community health centre’ either independently or under the supervision of a Senior Medical Officer in rural area or tribal area;](j)‘State’ means the State of Andhra Pradesh;(k)‘Telangana area’ means the territories specified in sub-section (1) of section 3 of the State Reorganisation Act, 1956.
