Section 2 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 (No. 47 of 1973);(b)"Form" means a form appended to these rules;(c)"Infectious Disease" means a disease which a Registered Medical Practitioner is required to notify to the Medical and Health Officer of his area under the law for the time being in force;(d)Keeper or Owner of Nursing Home or Clinical Establishment" means a person who has been duly registered by the supervising authority in respect of Nursing Home or a Clinical Establishment under sub-section (3) of Section 4 of the Act and whose registration has not been cancelled under Section 5 of the Act;(e)"Local area" means the area comprised within the local limits of Municipal Corporation or a Municipality or a Nagar Panchayat constituted under the Madhya Pradesh Municipal Corporations Act, 1956 or the Madhya Pradesh Municipalities Act, 1961, as the case may be or any other area declared to be a local area for the purposes of this Act by the State Government by notification in the Official Gazette;(f)"Section" means a section of the Act;(g)"Schedule" means a schedule appended to these rules.
