Section 2 in Arunachal Pradesh Protection of Medical Service Personnel and Medical Service Institutions (Prevention of Violence and Damage Or Loss of Property) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires :(a)"Medical Service" means the act of providing medical treatment and care including ante-natal and post-natal care relating to child birth or anything connected therewith, or nursing care in any form to persons suffering from any sickness, injury or infirmities whether of body or mind ;(b)"Medical Service Institutions" means any and all institutions, used or intended to be used, for providing Medical services to people, Which are under the control of State or Central Government or Local Bodies etc., including any private hospital having facilities for treatment of the sick and used for their reception or stay, any private maternity home where women are usually received and accommodated for the purpose of confinement and ante-natal and post-natal care in connection with child birth or anything connected therewith; and any private nursing home used or intended to be used for the reception and accommodation of persons suffering from any sickness, injury or infirmity whether of body or mind, and providing of treatment for nursing or both of them and includes a maternity home or any other establishments within the premises of the Medical Service Institutions supporting its working, etc.(c)"Medical service personnel in relation to a Medical service institution" shall include; but not limited to :(i)Registered Medical Practitioners, working in Medical Institutions (including those having provisional registration);(ii)Registered nurses ;(iii)Medical students ;(iv)Nursing students ;(v)Para medical staff;(vi)Ancillary supportive staff like ambulance drivers, attendant, peon, chowkidar, sanitary staff etc.(vii)Any other personnel who are working in the premises for the purpose of training, studies, etc.(d)"Offender" means any person who either by himself or as a member or as a leader of a group of persons or organization commits or attempts to commit or abets or incites the commission of violence under this Act ;(e)"Property" means any property, movable or immovable or medical equipment or medical machinery owned by or in possession of, or under the control of any Medical Service Personnel or Medical service institution ;(f)"Violence" means any act which causes or may cause any harm (physically or mentally), injury, endanger the life, intimidation, obstruction or hindrance to any Medical service personnel in discharge of duty in the Medical service institution or damage to property in Medical service institution;
