Section 2 in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means The Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 (57 of 1994);(b)"employee" means a person working in or employed by a Genetic Counselling Centre, a Genetic Laboratory or a Genetic Clinic, and includes those working on part-time, contractual, consultancy, honorary or on any other basis;(c)"Form" means a Form appended to these rules;[* * *] [ Clause (d) omitted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).](e)"section" means a section of the Act;(f)words and expressions used herein and not defined in these rules but defined in the Act, shall have the meanings, respectively, assigned to them in the Act.(g)[ "Mobile Medical Unit" means a mobile vehicle which provides specialised facilities for the patients, requiring basic specialist services and provides improved access to health care facilities and equitable distribution of health services at the doorsteps, across the country especially in the underserved areas. [Inserted by Notification No. G.S.R. 80 (E) dated 7.2.2012 (w.e.f. 1.1.1996)](h)"Mobile Genetic Clinic" means a mobile medical unit where ultrasound machine or Imaging machine or scanner or other equipment capable of determining sex of the foetus or a portable equipment which has the potential for detection of sex during pregnancy or selection of sex before conception is used.]
