Section 2 in The Punjab Nurses Registration Act, 1932
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context :-(a)[ "Council" means the Nurses Registration Council established under this Act] [Substituted vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.].(b)"dai" means any person whether following a hereditary occupation or not, who ordinarily practices midwifery for gain and who has not passed any of the examinations in midwifery recognized by the Council;(c)[ "health visitor" means a person who has obtained the Health Visitor's Certificate from any Health School, institution or examining body recognised in this behalf by the Council or one who has been registered under sub-section (2) of section 14; [Clauses (c), (d), (e) and (f) substituted by Punjab Act No. 16 of 1953, Section 3.](d)"midwife" means any person who has obtained a certificate or diploma of midwifery from any institution or examining body recognised by the Council in this behalf or one who has been registered under sub-section (2) of section 14;(e)"nurse" means a person who holds a certificate in nursing from any institution recognised in this behalf by the Council or one who has been registered under sub-section (2) of section 14;(f)"auxiliary nurse and midwife" means a person who has passed an examination prescribed in this behalf by the Council];(g)"Nurse-dai" means a trained dai who has passed the examination in nursing prescribed by the Council for nurse-dais;(h)"prescribed" means prescribed by this Act by rules, regulations or bye-laws made under the Act;(i)"register" means a register maintained under section 15;(j)"registered" means registered in accordance with the provisions of section 14;(k)"registered medical practitioner" means a person registered under the Punjab Medical Registration Act, 1916 [or any other corresponding law for the time being in force] [Inserted vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.];(l)"trained dai" means a dai who has been granted a training certificate under the bye-laws made by the Council, or one who has been registered in accordance with the provisions of clause (d) of sub-section (1) of section 14;(m)"unregistered" means not registered in accordance with the provisions of section 14.(n)[ 'transferred territory' means the territory forming part of the State of Himachal Pradesh by virtue of section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966), read with section 3 of the State of Himachal Pradesh Act, 1970 (53 of 1970).] [Added vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.][2A. Construction of certain references in the Act.] [Inseted vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.] - In the application of the provisions of this Act, -(1)to the State of Haryana, any reference therein to the expression "State Government" or "Government" shall be construed as a reference to the Government of the State of Haryana; and any reference to the "Director of Health Services, Punjab" in sections 3 and 8 shall be construed as a reference to the Director of Health Services, Haryana;(2)to the transferred territory, any reference therein to the expression "State Government" or "Government" shall be construed as a reference to the Government of Himachal Pradesh;(3)to the Union territory of Chandigarh, any reference therein to the expression "State Government" or "Government" shall be construed as reference to the Administrator of the Union Territory of Chandigarh.
