Section 2 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Council" means the Chhattisgarh Council for Physiotherapy and Occupational Therapy constituted under Section 3;(b)"Government" means the Government of Chhattisgarh;(c)"Institution" means any institution recognised by the State Government or the Council, within or outside India, which grants Graduation Degree, Post Graduation Degree or Ph.D. in Physiotherapy or Occupational Therapy, as the case may be;(d)"Occupational Therapist" means a person who possess recognised Occupational Therapy qualification and whose name has been enrolled or deemed to have been enrolled in the Register of Occupational Therapists;(e)"Occupational Therapy" means a branch of health care system, which involves application of purposeful goal oriented activity through latest technology with computerised system and the like treatment of a person whose function is impaired due to acute and chronic physical illnesses or injury, psychological, dysfunction congenital or developmental disability or ageing process in order to achieve optimum functioning, to. prevent disability and to maintain health;(f)"Physiotherapist" means a person who possesses recognised Physiotherapy qualification and whose name has been enrolled or deemed to have been enrolled in the Register of Physiotherapists;(g)"Physiotherapy" means a branch of modern medical science which includes examination, assessment, interpretation, physical test, planning and execution of Physiotherapy treatment and to advice, instructions to any person preparatory to or for the purpose of or in connection with preventing, correcting, alleviating and limiting dysfunction, acute and chronic bodily malfunction including life saving measures via chest physiotherapy in the intensive care units, curing physical disorders or disability promoting physical fitness, facilitating healing and pain relief and treatment of physical and psychosomatic disorders through modulating physiological and physical responses using physical agents, activities and devices including exercises, mobilization, manipulation, therapeutic ultrasound, electrical, thermal agents and electrotherapy and to facilitate similar other techniques for physiotherapy treatment and prevention;(h)"Prescribed" means prescribed by rule made under this Act;(i)"President" means the President of the Council;(j)"Profession" means the Profession of Physiotherapy or Occupational Therapy, as the case may be;(k)"Recognised Physiotherapy qualification" or "Recognised Occupational Therapy qualification" means qualification in Physiotherapy or Occupational Therapy, as a regular student,.as the case may be, obtained from an institution of Physiotherapy or Occupational Therapy recognised by The Council, as mentioned in the Schedules.(l)"Register" means the Register of Physiotherapists and Occupational Therapists, as the case may be, prepared under sub-section (2) of Section 21 of this Act and maintained by the Council under this Act;(m)"Registered practitioner" means a Physiotherapist or Occupational Therapists, as the case may be, whose name is entered and continues to remain in the Register of the Council;(n)"Registrar" means the Registrar of the Council, appointed under subsection (1) of Section 6;(o)"Regulation" means a regulation made by the Council under this Act;(p)"Rule" means a rule made under this Act;(q)"Specific Occupational Therapy Services" means and include but are not limited to education and training in Activities of Daily Living, the design, fabrication and application of or splints, guidance in the selection and use of adaptive equipments, therapeutic activities to enhance functional performances, prevocational evaluation and training and consultation concerning the adaptation of physical environments, which may be provided to individuals or groups, and to both indoor and outdoor patients;(r)"Schedule" means the Schedule appended to this Act;(s)"Section" means a section of this Act;(t)"State" means the State of Chhattisgarh;(u)"University" means any University recognised by the University Grant Commission or a University recognised by the Government or any such institution of national importance as declared by the Parliament by law.Chapter-II Constitution of the council
