Section 2(1) in The Rajasthan Vaccination Act, 1957
(1)In this Act, unless the subject or context requires otherwise,-(i)"guardian" includes any person who has accepted or assumed the care or custody of any child;(ii)"parent" means the father of a legitimate child and the mother of an illegitimate child;(iii)"unprotected child" means a child who has not been protected from small-pox by having had that disease naturally or by having been successfully vaccinated and who has not been certified under this Act to be insusceptible to vaccination;(iv)"State" or "State of Rajasthan" means the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956);(v)"vaccination circle" means any area demarcated as such under section 4 for the performance of vaccination;(vi)"vaccinator" means any person appointed or authorised under this Act to perform the operation of vaccination and includes a Superintendent of vaccination; and(vii)"vaccination season" means the period from time to time fixed by the State Government during which alone vaccination may be performed.
