Section 2 in The Karnataka Private Medical Establishments Act, 2007
2. Definitions.
In this Act, unless the context otherwise requires,-(a)“Appellate Authority” means the Appellate Authority referred to in section 16;(b)“Appointed day” means the date appointed under sub-section (2) of section 1;(c)‘Clinical Laboratory’ means an establishment where,-(i)biological (pathological), bacteriological, radiological, microscopic, chemical 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 out;(d)“Clinical record” means any paper, film print out, slide, solution or medium which can be deciphered or used to indicate and diagnose condition of the human body or a part of it or any material taken out of it and the course of treatment administered to, or undergone by, the person;(e)"Department" means the Department of Health and Family Welfare or the Department of Indian Systems of Medicine and Homeopathy, Government of Karnataka, as the case may be;(f)“Family member” means husband or wife or any son, daughter or any other legal heir or legal guardian irrespective of their age;(g)“Hygienic” means a condition congenial for good health;(h)“Local Inspection Committee” means Local Inspection Committee constituted under section 8;(i)“Manager” in relation to a Private Medical Establishment means the person, by whatever name or designation called, who is in charge of, or is entrusted with, the management or running of the Private Medical Establishment;(j)“Maternity Home” means an Establishment where women are usually received or accommodated or both, for the purpose of confinement and antenatal or post-natal care in connection with child-birth and includes an establishment where women are received or accommodated for the purpose of sterilization or medical termination of pregnancy;(k)“Medical Practitioner” means a medical practitioner registered under the Homeopathic Practitioners Act, 1961 (Karnataka Act 35 of 1961), Ayurvedic, Naturopathy, Sidda, Unani or Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 (Karnataka Act 9 of 1962), Medical Registration Act, 1961 (Karnataka Act 34 of 1961), Indian Medicine Central Council Act, 1970 (Central Act 48 of 1970), Homeopathy Central Council Act, 1978 (Central Act 59 of 1973) and Medical Council Act, 1956 (Central Act 102 of 1956) to practice the system of medicine which he has studied, qualified and registered and includes a Dentist registered under the Dentists Act, 1948 (Central Act 16 of 1948);(l)“Medical treatment” means systematic diagnosis and treatment for prevention or cure of any disease, or to improve the condition of health of any person through allopathic or any other recognised systems of medicine such as Ayurveda, Unani, Homeopathy, Yoga, Integrated medicine, Naturopathy and Siddha; and includes Acupuncture and Acupressure treatments;(m)“Nursing Home” means an establishment where persons suffering from illness, injury or infirmity (whether of body or mind) are usually received or accommodated or both for the purpose of treatment of diseases or infirmity or for improvement of health or for the purposes of relaxation or for any other purpose whatsoever, whether or not analogous to the purposes mentioned in clause (l) of this section;(n)“Private Medical Establishment” means a hospital or dispensary with beds or without beds, a Nursing Home, Clinical Laboratory, Diagnostic Centre, Maternity Home, Blood Bank, Radiological Centre, Scanning Centre, Physiotherapy Centre, Clinic, Polyclinic, Consultation Centre and such other establishments by whatever name called where investigation, diagnosis and preventive or curative or rehabilitative medical treatment facilities are provided to the public and includes Voluntary or Private Establishments but does not include Medical Establishments run or maintained or sponsored by,-(i)the State Government or a Local Authority or other Statutory body;(ii)the Public Sector undertakings owned or controlled by the State or Central Government;(iii)autonomous institutions owned or controlled by the State or Central Government;(iv)a Co-operative Society registered under the Karnataka Co-operative Societies Act, 1959 in which more than fifty per cent of shares are held by the State or Central Government or both;(v)a Society registered under the Karnataka Societies Registration Act, 1960 and which is owned or controlled by the State or Central Government;(vi)a trust owned or managed by the State or Central Government or any Local Authority.(o)“Physiotherapy establishment” includes an establishment where massaging, hydro-therapy, remedial gymnastics or similar work is usually carried on, for the purpose of treatment of diseases or infirmity or for improvement of health or for the purposes of relaxation or for any other purpose whatsoever, whether or not analogous to the purposes mentioned in clause (l) of this section;(p)“Public Authority” means an Authority established by or under any law.(q)“Registration” means registration granted under section 7;(r)“Registration Authority” means the Registration Authority referred to in section 4.
