Section 2 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"advertisement" means any notice, circular, label, wrapper, printed matter or other document on display and also includes any announcement or visible representation made with the help of light, sound, smoke, gas, cinematograph films or video taps;(b)"Authority" means the Authority constituted by the State Government under section 6;(c)"District Vigilance Committee" means a Committee appointed as such under Section 16;(d)"genetic clinic" means a place registered as such under this Act for the purpose of carrying out the activities of a genetic counselling centre or as a genetic laboratory;(e)"genetic counselling centre" means an institute, hospital, nursing home or any other place by whatever name called and registered as such under this Act for the purpose of, -(i)providing genetic counselling;(ii)performing obstetrical or gynaecological procedures; and(iii)taking samples of amniotic fluid, chorionic villi, blood or any tissue of a pregnant woman for being sent to a genetic clinic or genetic laboratory for pre-natal diagnostic test;(f)"genetic laboratory" means a place registered as such under this Act for the purpose of carrying out the analysis or tests of samples received from genetic clinics or genetic counselling centres for pre-natal diagnostic tests;(g)"gynaecologist" means a person having a post-graduate qualification in gynaecology after obtaining the MBBS degree or any other degree equivalent thereto;(h)"medical geneticist" means a person who has obtained a degree or diploma or certificate in medical genetics in the field of pre-natal diagnostic techniques or has at least two years working experience in that field after obtaining any of the following degrees, namely :-(i)the MBBS degree or any other degree equivalent thereto;or(ii)the M.Sc. or Ph.D. in Biological Sciences or any other degree equivalent thereto;(i)"medical institution" means a hospital, dispensary or health centre by whatever name called and includes a clinic, laboratory or any other place used for carrying out sex determination tests;(j)"pre-natal diagnostic procedures" means all gynaecological or obstetrical or medical procedures such as foetoscopy, taking or removing samples of amniotic fluid, chorionic villi, blood or any tissue of a pregnant woman for being sent to a genetic clinic or genetic laboratory for pre-natal diagnostic testing;(k)"Pre-natal diagnostic technique" includes pre-natal diagnostic procedures and pre-natal diagnostic tests;(l)"pre-natal diagnostic test" means a test or analysis of amniotic fluid, chorionic villi, blood or any tissue of a pregnant woman carried out in a genetic clinic or genetic laboratory in order to detect genetic or metabolic disorders or chromosomal abnormalities or certain cogenital anomalies or haemoglobinopathies or sex-linked diseases;(m)"prescribed" means prescribed by rules made under this Act;(n)"registered medical practitioner" means a medical practitioner who possesses any of the recognised medical qualifications as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (Central Act 102 of 1956) and whose name has been entered in the Punjab Medical Register prepared or deemed to be prepared and maintained under the Punjab Medical Registration Act, 1916 (Punjab Act 2 of 1916);(o)"Section" means a section of this Act;(p)"State Vigilance Committee" means the Committee appointed as such by the State Government under section 13;(q)"voluntary organisation" means any voluntary organisation working in the field of health or women welfare or human rights and has been recognised as such by the State Government for the purpose of this Act.
