Section 2 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Appellate Authority" means a body consisting of the following:-(1)[ Secretary, Health - Chairman [Substituted by Bihar Act 5, 2008.](2)Two Doctors nominated by the State Government - Member](b)"Appropriate Authority" means the Civil Surgeon of the concerned District.(c)"Category" means any of the seven categories of "Clinical Establishments" according to the accreditation standard fixed by the Government under section-3(4) of this Act.(d)"Certificate" means a certificate of registration issued under this Act;(e)"Clinical Establishment" means a Nursing Home, Physiotherapy Establishment, A Clinical Laboratory or an Establishment analogous to any of these by whatever name called, and includes a Maternity Home, a Blood Bank, a Private Hospital, a Dental Clinic/Hospital/Poly clinic/Consultation Chamber a place used for Medical Termination of Pregnancy as approved under the Medical Termination of Pregnancy Act, 1971, an X-ray and Imaging Centre or any Establishment as the Director-in-Chief of Health Services, Bihar with the approval of the Government, notifies for the specified period. Clinical Establishment would not include Government Establishments and Hospitals.(f)"Clinical Laboratory" means an Establishment where-(i)Biological, Pathological, Bacteriological, Radiological, Chemical, Biochemical or other tests, examinations or analysis; or(ii)The preparation of cultures, vaccines, serums or other biological or bacteriological products, in connection with the diagnosis or treatment of diseases, are or is usually carried on;(g)"Government" means the Government of Bihar;(h)"Hospital" means any premises used for the reception of the sick and their treatment as indoor patient;(i)"Maternity Home" means an establishment where women are usually received or accommodated for the purpose of antenatal, intranatal and postnatal care in connection with child-birth;(j)"Nursing Home" means, an establishment or premises used or intended to be used for the reception of and providing medical care; including Nursing Care Centre for treatment in any form to persons suffering from sickness, injury or infirmity;*(k) "other paramedical staff" means a staff trained in a licensed hospital, nursing home, maternity home for at least two years and duly certified to have been properly trained by the Doctor/Director/Superintendent of that institution;(l)"Physiotherapy Establishment" means a centre where persons are usually treated by physical means such as massage, electrotherapy, hydrotherapy, remedial gymnastics or the like;(m)"Prescribed" means prescribed by the Rules, Regulations and Notifications;(n)"Qualified Medical Practitioner" means a Medical Practitioner registered in any State of India under a law for the registration of Medical Practitioners;*(o) "Qualified Midwife" means a midwife registered under the law for the time being in force, for the registration of midwife or trained in a licensed hospital, nursing home, maternity home for at least two years and duly certified to have been properly trained by the Doctor/ Director/Superintendent of that institution;*(p) "Qualified Nurse" means a nurse registered under Indian Nursing Council Act, 1947 or trained in a licensed hospital, nursing home, maternity home for at least two years and duly certified to have been properly trained by the Doctor/Director/Superintendent of that institution;(q)"Registered clinical establishment" means a clinical establishment registered or deemed to be registered under this Act;(r)"Registration" means registration done under this Act;(s)"Rules" means rules made under this Act;(t)"Registration No." means registration no. issued under the Bihar Clinical Establishment (Control & Regulation) Act, 2007 in relation of the Clinical Establishment and issued by the Bihar Medical Council of Registration for doctors and for para-medics, registration no. issued by appropriate authority.* These will not be applicable for an initial period of three years from the commencement of this Act.
