Section 2 in The M.P. Chechak Tika Adhiniyam, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"adult person" means a person who is not a child;(b)"appointed day" means the 19th day of August, 1968;(c)"Child" means a person who has not completed eighteen years of age;(d)"Chief Superintendent of Vaccination" means the Chief Superintendent of Vaccination as specified in Section 3;(e)"guardian" means any person to whom the care, nurture or custody of any child falls by law or by natural right or recognised usage, or who has accepted or assumed the care, nurture or custody of any child or to whom the care or custody of any child has been entrusted by any authority lawfully authorised in that behalf;(f)"parent" means in the case of a legitimate child, the father or the mother, and in the case of an illegitimate child, the mother only;(g)"public vaccinator" means any vaccinator appointed under Section 5;(h)"registered medical practitioner" means a medical practitioner registered or deemed to be registered under-(i)the Central Provinces and Berar Medical Registration Act 1916 (No. 1 of 1916);(ii)the Medical Practitioners Registration Act, 1935 (Bhopal State Act No. VII of 1935);(iii)the Medical Council Act, 1956 (No. 102 of 1956);(iv)the Madhya Bharat Indian Medicines Act, Samvat 2009 (No. 28 of 1952);(v)the Central Provinces and Berar Ayurvedic and Unani Practitioners' Act, 1947 (No. IV of 1948);(vi)the Madhya Pradesh Homoeophatic and Biochemic Practitioners Act, 1951 (No. XXVI of 1951);(i)"Registrar of Births" or "Registrar" means any officer or other person or authority whose duty it is-(i)under any law for the time being in force, or(ii)under any bye-law or rule having the force of law, to register births;(j)"register" and "registration" refer to register and registration in pursuance of any law, bye-law or rule referred to in clause (i);(k)"revaccination" means vaccination of a person who has been successfully vaccinated previously;(l)"Superintendent of Vaccination" or "Superintendent" means the officer appointed as such under Section 6 :Provided that if in a vaccination area no Superintendent has been appointed, reference to Superintendent in Sections 21 and 23 shall be construed as a reference to the Chief Superintendent for such vaccination area;(m)"unprotected child" or "unprotected adult person" means a child or an adult person, as the case may be-(i)who has not had smallpox, either naturally or by inoculation; or(ii)who has not been successfully vaccinated; or(iii)who has not been certified or deemed to be certified under this Act or any other law for the time being in force to be insusceptible to vaccination;(n)"vaccination area" means the area within the jurisdiction of the Chief Superintendent of vaccination;(o)"vaccinator" means-(i)a public vaccinator appointed under Section 5 by the Chief Superintendent of vaccination;(ii)a registered medical practitioner; or(iii)a medical practitioner to whom a vaccinator's licence is issued under Section 8.
