Section 2 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
2. Definitions.
- In this Act, unless there is something repugnant in the subject or context-(a)"the Council" means the Council under section 3 of this Act;(b)"notification" means a notification published in the Official Gazette ;(c)"prescribed" means prescribed by the rules and regulations made under this Act;(d)"registered medical practitioner" means a person registered under the United Provinces Medical Act, 1917;(e)"the Registrar" means a person appointed under section 16 (1) (a) or (b) to perform the duties of the Registrar under this Act;(f)"registers" means the registers maintained under section 17 of this Act;(g)subject to the provisions of section 2 (d) "registered" means registered under the provisions of this Act, and "unregistered" means not registered under the provisions of this Act;(h)"nurse" means a person who holds a certificate in nursing from any institution notified by the [State Government] [Substituted by A. O. 1950 (Provincial Government).] in this behalf or who has been registered under clause (b) of section 23 and shall include a male nurse ;(i)"midwife" means a person who holds a diploma in midwifery from any institution recognized by the Council in this behalf, or who has been registered under clause (b) of section 23 ;(j)"assistant midwife" means a person who holds a diploma as an assistant midwife from any institution recognized by the Council in this behalf or who has been registered under clause (b) of section 23 ; [***] [The word 'and' delete by s, 5(i) of U. P. Act XIV of 1960.](k)"health visitor" means a person who hold s a health visitor's certificate of [Uttar Pradesh]5 Health School or of any other institution notified by the [State Government] [Substituted by A. O. 1950 (Provincial Government).] in this behalf, [and] [Added by section 5 (ii) of U. P. Act XIV of 1960.](l)[ "auxiliary nurse-midwife" means a person who holds a certificate in auxiliary nurse-midwifery from any institution recognized by the Council in this behalf.] [Added by section 5 (iii) of U. P. Act XIV of 1960.]
