Section 2 in The Mayo Hospital Acquisition Act, 1982
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the 27th day of August, 1982;(b)"the Hospital" means the Mayo Hospital at 67/1, Strand Road, Calcutta-6, together with the indoor, beds and provisions for outdoor services and its branches and dependent dispensaries, namely, the Chandney Dispensary at 4 and 5, Temple Street, Calcutta-13 and the Chitpur Dispensary and Haridas Saha Institute of Otolaryngology at 656, Rabindra Sarani, Calcutta-3, and includes all lands and buildings, equipments, stores, drugs and other articles used in connection therewith as accessories to or adjuncts of the said Mayo Hospital, Calcutta, run under the auspices of the "Mayo Hospital", a society registered under the Societies Registration Act, 1860;(b1)[ "Board of directors" has the same meaning as in clause (6) of section 2 of the Companies Act, 1956;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.](b2)[ "company" means a company as defined in section 3 of the Companies Act, 1956;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.](b3)[ "director" has the same meaning as in clause (13) of section 2 of the Companies Act, 1956;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.](b4)[ "existing joint sector company" means a joint sector company which is carrying on business on the date of coming into force of the Mayo Hospital Acquisition (Amendment) Act, 1991;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.](b5)[ "joint sector company" means a company in relation to which fifty per cent of directors of the Board of director is nominated by the State Government;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.](b6)[ "new joint sector company" means a joint sector company formed and registered on or after the date of coming into force of the Mayo Hospital Acquisition (Amendment) Act, 1991;] [Clauses (b1) to (b6) inserted by West Bengal Act 17 of 1991.](c)"notification" means a notification published in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act.
