Section 2 in Andhra Pradesh Para Medical Board Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Andhra Pradesh Para Medical Board constituted under section 3;(b)"Equivalent qualification" means a qualification recognized as equivalent by any law for the time being in force in the State or any qualification declared as such and notified by the Government as equivalent qualification;(c)"Executive Committee" means the Executive Committee of the Board constituted under section 12;(d)"Government" means the State Government of Andhra Pradesh;(e)"hospital" means any premises having facilities for treatment of the sick and used for their reception or stay;(f)"Medical laboratory" means, an establishment where,-Microbiological, Pathological or Biochemical investigations, examinations, analysis; or the preparation of cultures, vaccines, sera or other biological products are usually carried on in connection with the diagnosis or treatment of any disease;(g)"Medical Laboratory Technician" means a person who has acquired a degree or a diploma in Medical Laboratory Science from a recognized institution or having the qualification recognized as equivalent qualification;(h)"Para medical course" means courses for the award of any degree, diploma or certificate as notified by Government from time to time.(i)"Para medical Technician" or "Para medical Professional" means persons as may be specified and notified by the Government as Para medical Technicians/Para medical Professionals from time to time;(j)"President" means the President of the Board;(k)"Prescribed" means prescribed by rules made under this Act;(l)"Recognized institution" means an institution recognized under section 24; and imparting training to anyone or more than one paramedical courses as notified by the Government from time to time under this Act;(m)"Recognized qualification" means in relation to medical laboratory technicians, the Bachelors degree or Masters degree in Laboratory Technology awarded by any University in the State or an equivalent qualification or diploma in Laboratory Technology/or an equivalent qualification;(n)"Register" means register maintained under section 15;(o)"Regulations" means regulations made by the Board with the approval of Government under this Act;(p)"Secretary" means the Secretary of the Board appointed under section 14;(q)"State" means the State of Andhra Pradesh;(r)"Radiographic Technician" means a person qualified for taking X-ray films from any recognized institution or having the qualification recognized as equivalent qualification.Chapter - II Andhra Pradesh Para Medical Board
