Section 2 in Bihar Medical Service Institution and Person Protection Act, 2011
2. Definitions.—In this Act, unless the context otherwise requires:-
(i)“Medical Service Institutions” means all Institutions providing Medicare to people which are under the control of State or Central Government or local bodies etc including any private hospital having facilities for treatment of the sick and any private nursing home used or intended to be used for the reception or accommodation for persons suffering from any sickness, injury or infirmity whether of body or mind and providing of treatment or nursing or both of them and include the maternity home or convulsion home etc.(ii)Medical service person means the following persons working in Medicare service institutions:-(a)Registered Medical Practitioners, working in Medical Service Institutions (including those having provisional registration);(b)Registered Nurses;(c)Medical Students;(d)Nursing Nurses;(e)Para Medical workers employed and working in Medical Service Institutions;(f)Other Staff;(g)Other establishments within the premises of the Medical Service Institutions supporting its working(iii) “Offender” means all such person who either by himself commits or attempts to commit or abets or, incites the commission of violence under this Act.(iv)“State Government” shall mean Government of Bihar,(v)“Violence” means activities of causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any Medical service person in discharge of duty or activities causing damage to any property in Medical Service Institutions.
