Section 2 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
2. Definitions.
- In these rules unless the context otherwise requires, the following expressions have the respective meanings hereby assigned them:-(1)"Act" means the Employees' State Insurance Act 1948 (XXXIV of 1948);(2)"Corporation" means the Employees' State Insurance Corporation set up under the Act;(3)"Drug" includes all medicines for internal or external use of human beings and all substances intended to be used for or in the treatment, mitigation or prevention of disease in human beings;(4)"Medical practitioner" means a person holding a qualification granted by an authority specified in the schedule to the Indian Medical Degrees Act, 1916 (VII of 1916), or in the schedule to the Indian Medical Council Act, 1933 (XXVII of 1933) and is borne on the Punjab Medical Register maintained under the Punjab Medical Registration Act, 1916;(5)"Medical Referee" means a medical officer appointed as such by the Corporation;(6)"Quarter" means any one of the periods from the 1st day of January to the 31st day of March, the 1st day of April to the 30th day of June, the 1st day of July to the 30th day of September and the 1st day of October to the 31st day of December;(7)"Regulations" means the Employees' State Insurance (General) Regulations, 1950, framed under Section 97 of the Act;(8)"State Government" means the Government of the State of Punjab;(9)"State Insurance medical formulary" means a list of prescriptions and injections laid down by the Corporation from time to time;(10)All other words and expressions used herein but not defined, shall have the same meaning as is assigned to them in the Act, the Rules made under Section 95 or the Regulations under Section 97 of the Act, as the case may be.
