Section 2 in Maharashtra Paramedical Council Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Council" means the Maharashtra Paramedical Council established under section 3;(b)"Government" or "State Government" means the Government of Maharashtra;(c)"member" means a member of the Council;(d)"paramedical qualification" means any degree, diploma, certificate or course, by whatever name called, specified in the Schedule and any recognized qualification designed to train a person in providing services ancillary to, or required as assistance in the teaching or practice of modern scientific medicine, Ayurvedic System, Unani System and Homoeopathic System of Medicine and such other qualifications, as may be notified by the Government, as recognized paramedical qualifications, from time to time;(e)"prescribed" means prescribed by rules;(f)"President" means the President of the Council;(g)"recognized paramedical institution" means any medical college or hospital or other institution recognized for the purposes of this Act, for conducting paramedical practices;(h)"recognized paramedical qualification" means a degree, diploma, certificate or course in any paramedical qualification, by whatever name called, granted by the Maharashtra University of Health Sciences, Nashik or any other University established by law or any other institution recognized by the State Government in this behalf;(i)"registered paramedical practitioner " means a person registered under section 26;(j)"regulations" means the regulations made by the Council under section 41;(k)"rules" means the rules made under section 40;(l)"Schedule" means the Schedule appended to this Act;(m)"State Register" means a Register maintained under section 26 and the expressions "registered" and "registration" shall be construed accordingly;(n)"Vice-President" means the Vice-President of the Council.
