Section 2 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Council" means the Madhya Pradesh Sah Chikitsiy Parishad established under Section 3;(b)"Paramedical" means any personnel qualified in paramedical subject and who helps in teaching or practice of-(i)medicine within the meaning of clause (i) of Section 2 of the Indian Medical Council Act, 1056 (No. 102 of 1956); or(ii)medicine in Homoepathy and Biochemistry within the meaning of clause (d) of Section 2 of the Madhya Pradesh Homoeopathy Parishad Adhiniyam, 1976 (No. 19 of 1976); or(iii)medicine in Ayurvedic System, Naturopathy and Unani system within the meaning of clauses (b), (e) and (i) respectively of Section 2 of the Madhya Pradesh Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970 (No. 5 of 1971);(c)"Paramedical subject" means the subject mentioned in the Schedule;(d)"Recognised paramedical qualification" means a degree, diploma or certificate in any Paramedical subject, granted by any University established by law or any other institution recognised by the State Government in this behalf;(e)"Registered Paramedical Practitioner" means a person registered under this Act;(f)"State Register" means a register maintained under this Act and expression "Registered" and "Registration" shall be construed accordingly.
