Section 2 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Council" means the Chhattisgarh Sah Chikitsa Parishad established under Section 3;(b)"Paramedical" means any personnel qualified in paramedical subject and who helps in teaching or practice of-(i)Medicine within the meaning of clause (i) of Section 2 of the Indian Medical Council Act, 1956 (No. 102 of 1956); or(ii)Medicine in Homeopathy and Biochemistry within the meaning of clause (d) of Section 2 of the Chhattisgarh Homeopathy Parishad Adhiniyam, 1976 (No. 19 of 1976); or(iii)Medicine in Ayurvedic System, Naturopathy and Unani System within the meaning of clauses (b), (e) and (i) respectively of Section 2 of the Chhattisgarh Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavsayi Adhiniyam, 1970 (No. 5 of 1970); or(iv)Medicine within the meaning of sub-section (c) of Section 2 of Chhattisgarh Chikitsa Mandal Adhiniyam, 2001 (No. 7 of 2001);(c)"Paramedical Subject" means the subject mentioned in the Schedule;(d)"Recognized Paramedical qualification" means a degree, diploma or certificate in any paramedical subject granted by any University established by law or any other institution recognized by the State Government in this behalf;(e)"Registered Paramedical Practitioner" means a person registered under this Act;(f)"State Register" means a register maintained under this Act and expression "Registered" and "Registration" shall be construed accordingly.
