Section 2 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
2. Definitions. In this Act, unless the context otherwise requires,--
(a)" Appropriate Authority" means the Appropriate Authority appointed under section 17;(b)" Board" means the Central Supervisory Board constituted under section 7;(c)" Genetic Counselling Centre" means an institute, hospital, nursing home or any place, by whatever name called, which provides for genetic counselling to patients;(d)" Genetic Clinic" means a clinic, institute, hospital, nursing home or any place, by whatever name called, which is used for conducting pre- natal diagnostic procedures;(e)" Genetic Laboratory" means a laboratory and includes a place where facilities are provided for conducting analysis or tests of samples received from Genetic Clinic for pre- natal diagnostic test;(f)" gynaecologist" means a person who possesses a post- graduate qualification in gynaecology and obstetrics;(g)" medical geneticist" means a person who possesses a degree or diploma or certificate in medical genetics in the field of pre- natal diagnostic techniques or has experience of not less than two years in such field after obtaining--(i)any one of the medical qualifications recognised under the Indian Medical Council Act, 1956 (102 of 1956 ); or(ii)a post- graduate degree in biological sciences;(h)" paediatrician" means a person who possesses a post- graduate qualification in paediatrics;(i)" pre- natal diagnostic procedures" means all gynaecological or obstetrical or medical procedures such as ultrasonography foetoscopy, taking or removing samples of amniotic fluid, chorionic villi, blood or any tissue of a pregnant woman for being sent to a Genetic Laboratory or Genetic Clinic for conducting pre- natal diagnostic test;(j)" pre- natal diagnostic techniques" includes all pre- natal diagnostic procedures and pre- natal diagnostic tests;(k)" pre- natal diagnostic test" means ultrasonography or any test or analysis of amniotic fluid, chorionic villi, blood or any tissue of a pregnant woman conducted to detect genetic or metabolic disorders or chrom somal abnormalities or congential anomalies or naemoglobinopathies or sex- linked diseases;(l)" prescribed" means prescribed by rules made under this Act;(m)" registered medical practitioner" means a medical practitioner who nossesses any recognised medical qualification as defined in clause(h)of section 2 of the Indian Medical Council Act, 1956 , (102 of 1956 .) and whose name has been entered in a State Medical Register;(n)" regulations" means regulations framed by the Board under this Act.
