In this Act, unless the context otherwise requires,-(a)"affiliated institution" means an institution for the nursing of the sick, maternity or child welfare, which is or which is deemed to be affiliated to the Council in accordance with this Act and the by-laws;(b)"appointed day" means the date on which the remaining provisions come into force under clause (b) of sub-section (3) of section 1;(c)"by-law" means a by-law made or continued in force under this Act;(c)"Council" means the Maharashtra Nursing Council constituted or deemed to be constituted under this Act;(d)"Examination Board" means the Examination Board of the Council constituted under section 12;(e)"Executive Committee" means the Executive Committee of the Council constituted under section 11;(f)"institution" includes any association, which maintains or controls nurses establishment;(g)"licensing authority" in the case of a municipal area means the municipal corporation or municipal council established for such area, and in the case of any other area, the Zilla Parishad established therefor :Provided that, the State Government may, by notification in the Official Gazette, in respect of any area, specify any other authority as the licensing authority for such area;(i)"List" means a List of nurses prepared or deemed to be prepared and maintained under this Act;(j)"member" means a Member of the Council;(k)"nurse" includes male nurse, auxiliary nurse, public health nurse, midwife, auxiliary nurse-midwife and health visitor;(l)"nurses establishment" means any establishment, whether carried on for gain or not which provides for or is intended to provide the services of persons to act as nurses to those requiring such services;(m)"prescribed" means prescribed by rules;(n)"President" means the President of the Council;(o)"recognised institution" means any institution recognised or deemed to be recognised for training of nurses in accordance with this Act and the by-laws;(p)"Region" means the areas comprised in each of the five Regions in the State specified in the Schedule to this Act;(q)"Register" means a Register of nurses prepared or deemed to be prepared and maintained under this Act, and the expressions "registered" and "registration" shall be construed accordingly;(r)"Registrar" means the Registrar of the Council;(s)"Rule" means the rule made or continued in force under this Act;(t)"State" means the State of Maharashtra;(u)"Vice-President" means the Vice-President of the Council.
