Section 2 in The Orissa Medical Registration Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires-(i)"Council" means the Council established under Section 3;(ii)"Hospital" "Asylum", "Infirmaries", "Dispensaries", "Lying in hospitals" mean institutions where the methods of treatment carried on are approved by the Council established under this Act;(iii)"medicine" means the modern scientific medicine and includes surgery and obstetrics, but does not include Veterinary medicine or Veterinary surgery or the Homoeopathic, the Ayurvedic or the Unani system of medicine; and the expression "Medical" shall be construed accordingly;(iv)"register" means the register prepared and maintained under Section 18;(v)"Registrar" means a Registrar appointed under Section 17;(vi)"Registered Practitioner" means any person registered under the provisions of this Act; and(vii)"President" and "Vice-President" mean respectively the President and the Vice-President of the Council.
