Section 2 in Tamil Nadu Clinical Establishments (Regulations) Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Clinical Establishments (Regulation ) Act, 1997 (Tamil Nadu Act 4 of 1997);(b)"Advisory Committee" means the Committee constituted at State Level under clause (1) of section 2-A of the Act;(c)"clinic" means a place where treatment for illness is offered without or with injections, minor operations, dressing etc., to the patients for observation. It may include endoscopic clinic, AYUSH Clinic or any other establishment offering treatment for illnesses by use of Medicines or any therapy under Allopathy, Siddha,Unani, Ayurveda, Yoga and Naturopathy or Homeopathy (AYUSH) or any other Government recognised systems of Medicine;(d)"clinical laboratory" means a place where bio-medical or bio-chemical or clinical pathology or biopsy or bacteriological or genetic investigations or any diagnostic tests or investigative services are carried out;(e)"consulting room" means a place where consultation, which includes examination of the patients and issue of prescription is done and advice is given;(f)"Dental clinic" means a clinic where treatment for dental ailments is given;(g)"Dental hospital" means a place where patients are treated as inpatient and treatment is given for dental ailments;(h)"District Committee" means the Committee constituted in each district under clause (1) of section 2-D of the Act;(i)"Doctor" means and includes a Registered Medical Practitioner offering consultations or treatment under Allopathy or AYUSH;(j)"Form" means a Form specified in Annexure-II to these rules;(k)"hospital" means and includes a Nursing Home or Health Centre or Treatment Centre or any other place where facilities for admission as in-patients for treatment of illness with or without surgery or conduct of delivery etc., with or without out-patient facilities and diagnostic facilities like laboratory etc., in any recognised system of medicine;(l)"maternity hospital" means a hospital where delivery and other maternity services with or without surgeries and Gynaecological services including surgeries like Hysterectomy, Cesarean operations are undertaken.(m)"patient" means a person who reports himself or brought to any hospital including a dental hospital for treatment or consultation or seeking any other services rendered by the hospital;(n)"polyclinic" means a clinic where more than one doctor offers consultation with or without treatment for illness in any recognised system of medicine;(o)"Registered Medical Practitioner" means a person who possess any of the Government recognised medical qualification and who has been enrolled in the register of the respective Council viz., Medical, Dental, Siddha, Ayurveda, Unani or Homeopathic Councils or the Board of Indian Medicine or any such Council, Board or any other statutory body recognised by the Government of Tamil Nadu;(p)"Staff Nurse" means a person who possess the required qualification from any of the Nursing Teaching Institutions, recognised by the Government of Tamil Nadu and that person must have enrolled in the Tamil Nadu Nurses and Midwives Council under the Indian Nursing Council Act, 1947 (Central Act XLVIII of 1947) or any of the State Nursing Council in India recognised by the Indian Nursing Council and those who have completed the Diploma in Integrated Nursing in Indian System of Medicine Colleges and registered in the Directorate of Indian Medicine for Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homoeopathy establishments.(2)Words and expressions used in these rules and not defined shall have the same meaning assigned to them in the Act.
