Section 3 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
3. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Clinical Establishments (Registration and Regulation) Act. 2010 (Act no 23 of 2010);(b)"Rules" means the Clinical Establishments (Central Government) Rules 2016;(c)"State Council" means the State Council of Clinical Establishment; Uttar Pradesh Established under rule (4).(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
