Section 2(b) in The Punjab Protection Of Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
(b)“Medicare Service Person” in relation to a Medicare Service Institution, shall include,(i)Registered Medical Practitioner, Registered Practitioner and Practitioner, working in a Medicare Service Institution;(ii)Nurse;(iii)Auxiliary Nurse and Mid-wife;(iv)Nursedai;(v)trained dai;(vi)Medical Student;(vii)Nursing Student;(viii)Para Medical Worker; and(ix)other staff or workers directly or indirectly engaged by a Medicare Service Institution for providing the required services;
