Section 2 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Appellate Authority for Clinical Establishment" means the authority referred in section 10, to hear appeals against the orders of the State Authority for Clinical Establishment;(b)"clinical establishment" means-(i)a hospital, maternity home, nursing home, dispensary, clinic, sanatorium or an institution by whatever name called, that offers services, facilities for diagnosis, treatment or care for illness, injury, deformity, abnormality, pregnancy or dental care in any recognized system of medicine established, administered or maintained by any person or body of persons, whether incorporated or not; or(ii)a place established as an independent entity or part of an establishment referred to in sub-clause (i), in connection with the diagnosis or treatment of a disease, where pathological, bacteriological, genetic, radiological, chemical, biological investigations or other diagnostic or investigative services with the aid of laboratory or other medical equipment, are usually carried on and which is established, administered or maintained by a person or body of persons, whether incorporated or not, and shall include a clinical establishment owned, controlled or managed by -(I)the State Government;(II)a trust, whether public or private;(III)a company/corporation (including a society) registered under a Central or State Act, whether or not owned by the Central or State Government;(IV)a local authority; or(V)single or more doctors.but shall not include clinical establishments owned, controlled or managed by the Armed Forces.Explanation. - For the purpose of this clause "Armed Forces" means the forces constituted under the Army Act, 1950 (Central Act 46 of 1950), the Air Force Act, 1950 (Central Act 45 of 1950) and the Navy Act, 1957 (Central Act 62 of 1957);(c)"certificate" means a provisional registration certificate issued under section 17 or a permanent certificate issued under section 26, as the case may be;(d)"District Authority for Clinical Establishment" means an authority constituted under section 13;(e)"emergency medical condition" means a medical condition manifesting itself by acute symptoms of sufficient severity (including severe pain) of such magnitude wherein the absence of immediate medical attention could reasonably be expected to result in-(i)placing the health of an individual or, with respect to a pregnant woman, the health of the woman or her unborn child, in serious jeopardy; or(ii)serious impairment of bodily functions; or(iii)serious dysfunction of any organ or part of the body;(f)"Indian Medicine" means the system of Indian Medicine commonly known as Ayurvedic System and Unani System supplemented or not by such modern advancements, as may be declared under the Punjab Ayurvedic and Unani Practitioners Act, 1963 (Punjab Act 42 of 1963);(g)"prescribed" means prescribed by the rules made under this Act;(h)"recognized system of medicine" means Allopathy, Yoga, Naturopathy, Homeopathy or Indian Medicine or any other system of medicine, as may be notified by the Central Government;(i)"register" means a register maintained under this Act containing the number of different kinds of clinical establishments under different recognized systems of medicines;(j)"registration" means to register under section 17 or 26 and the expression registration or registered shall be construed accordingly;(k)"State Authority for Clinical Establishments" means an authority constituted under section 11;(l)"State Council" means the State Council for Clinical Establishments constituted under section 3;(m)"State Government" means the Government of the State of Haryana;(n)"standards" means such conditions, as may be prescribed for the registration and regulation of various kinds of clinical establishments;(o)"to stabilize" (with its grammatical variations and cognate expressions) with respect to an emergency medical condition specified in clause (e) means to provide such medical treatment/ First-Aid as per the best available resources in a clinical establishment with indoor facility and if so required, refer the individual to a suitable clinical establishment.
