Section 2 in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"auxiliary nurse-midwife" means a person who holds a certificate in auxiliary nursing midwifery granted by any authority recognised in this behalf by the Council;(b)"Council" means the Rajasthan Nursing Council established under Section 3;(c)"health visitor" means a person who has obtained the health visitor's certificate from any Health School, institution or examining body recognised in this behalf by the Council;(d)"midwife" means a person who holds a certificate in midwifery granted by any authority recognised in this behalf by the Council;(e)"nurse" means a person who holds a certificate in nursing granted by any authority recognised in this behalf by the Council;(f)"prescribed" means prescribed by this Act or by rules or regulations made thereunder;(g)"register" means any of the registers maintained under Section 12;(h)"registered' means registered in accordance with the provisions of this Act and the rules and regulations made thereunder.
