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State of Madhya Pradesh - Section

Section 2 in The M.P. Hospital Supplies Rules, 1972

2.

In these rules, unless the context otherwise requires-
(a)'Appendix' means the appendix annexed to these rules;
(b)'Article' means and includes food-grains, vegetables, milk, butter, ghee, oil, spices, meat, eggs, fruits, fuel and such other articles as are required for use in the hospitals;
(c)'Hospital' means the hospitals attached to the Government Medical Colleges established in Madhya Pradesh, District Hospitals, Tehsil Hospitals, Primary Health Centres, T.B. Hospitals and clinics, Mental Hospitals, Leprosy Hospitals and Allopathic and Ayurvedic Dispensaries;
(d)'Director' means the Director of medical Services, Madhya Pradesh and includes any officer performing the duties of the Director;
(e)'Dean' means the Dean of Medical College and includes any officer performing the duties of the Dean;
(f)'Superintendent' means the Superintendent of the Hospitals attached to the Medical College and of the T.B. and Mental Hospitals and includes any other officer performing the duties of the Superintendent;
(g)'Civil Surgeon' means the Civil Surgeon of the District Hospitals and includes any officer performing the duties of the Civil Surgeon;
(h)'Purchase Committee' means the local purchase committee consisting of a Chairman and four members appointed by the Director;
(i)'Tehsildar' means the Tehsildar of a Tehsil and includes any officer performing the duties of Tehsildar.