Section 2 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"authority" means the District Registering Authority appointed under section 7 of this Act;(b)"certificate" means certificate of registration issued under section 27 of this Act;(c)"clinical establishment" means, (i)a hospital, maternity home, nursing home, dispensary, clinic, sanatorium or an institution, by whatever name called, that offers services, facilities requiring diagnosis, treatment or care for illness, injury, deformity, abnormality or pregnancy in any recognized system of medicine established and administered or maintained by any person or body of persons, whether incorporated or not;or(ii)a place established as an independent entity or part of an establishment referred to in sub-clause (i), in connection with the diagnosis or treatment of diseases where pathological, bacteriological, genetic, radiological, chemical, biological investigations or other diagnostic or investigative services with the aid of laboratory or other medical equipment, are usually carried on, established and administered or maintained by any person or body of persons, whether incorporated or not and shall include a clinical establishment owned, controlled or managed by-(a)the Government or a Department of the Government;(b)a trust, whether public or private;(c)a corporation (including a society) registered under a Central, Provincial or State Act, whether or not owned by the Government;(d)a local authority; and(e)a single doctor/group of doctors, but does not include the clinical establishments owned, controlled or managed by the Armed Forces.Explanation. - For the purpose of this clause, "Armed Forces" means the forces constituted under the Army Act, 1950 (Central Act 46 of 1950), the Air Force Act, 1950 (Central Act 45 of 1950) and the Navy Act, 1957 (Central Act 62 of 1957);(d)"Council" means the Council constituted under section 3 of this Act;(e)"emergency medical condition" means a medical condition manifesting itself by acute symptoms of sufficient severity (including severe pain) of such a nature that the absence of immediate medical attention could reasonably be expected to result in,-(i)placing the health of the individual or with respect to a pregnant woman, the health of the woman or her unborn child, in serious jeopardy; or(ii)serious impairment to bodily functions; or(iii)serious dysfunction of any organ or part of a body;(f)"Government" means the Government of Goa;(g)"Grievance Redressal Officer" means person appointed by every clinical establishment under the provisions of section 9 of this Act;(h)"National Council" means the National Council for clinical establishments established under section 3 of the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act 23 of 2010);(i)"National register" means the register maintained by the Central Government under section 39 of the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act 23 of 2010);(j)"notification" means a notification published in the Official Gazette;(k)"Official Gazette" means the Official Gazette of the Government;(l)"prescribed" means prescribed by rules made under this Act;(m)"recognized system of medicine" means allopathy, yoga, naturopathy, Ayurveda, homoeopathy, siddha and unani system of medicines or any other system of medicine as may be recognized by the Central Government;(n)"registration" means registration of the Clinical Establishments under this Act;(o)"rules" means rules made under this Act;(p)"standards" means the conditions that are specified in section 9 for the registration of clinical establishments;(q)"State" means the State of Goa;(r)"state register" means the register maintained by the authority and the Government under sections 34 and 35 respectively of this Act containing the number of clinical establishments registered;(s)"to stabilize" (with its grammatical variations and cognate expressions)" means, with respect to an emergency medical condition specified in clause (e), to provide such medical treatment of the condition as may be necessary to assure, within reasonable medical probability; that no material deterioration of the condition is likely to result from or occur during the transfer of the individual from a clinical establishment.
