Section 2 in The Gujarat Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage Or Loss Of Property) Act, 2012
2. Definitions
In this Act, unless the context otherwise requires,(a)"damage" means impairment of the usefulness or value of the property or causing harm to such property;(b)"hospital and medical records" means all such documents or records accumulated or maintained by hospital authority or any medical authority ranging from records of historic interest to any acknowledgments;(c)"medicare service institution" means all institutions providing medicare services to people under any recognise system of medicine which are under the control of the State Government, Central Government or local bodies, etc. including any private hospital having facilities for treatment of sick and used for their reception or stay; any private maternity home where women are usually received and accommodated for the purpose of confinement and ante¬natal and post¬natal care in connection with the child birth or anything connected therewith; and any private nursing home used or intended to be used for the reception and accommodation of persons suffering from any sickness, injury or infirmity whether of body or mind, and providing of treatment or nursing or both of them and includes a maternity home or convalescent home or mobile medicare unit;(d)"medicare service persons" in relation to a medicare service institution Shall include,(i)Registered Medical Practitioners (including a person having provisional registration) working in a medicare service institution;(ii)Nurses registered under the Gujarat Nurses, Midwives and Health Visitors Act, 1968 (Guj. 24 of 1968);(iii)Auxiliary Nurse and Mid¬wife;(iv)Trained Dai;(v)Medical student;(vi)Nursing student;(vii)para medical staff and other staff or employee directly or indirectly employed by a medicare service institution for providing required services;(e)"medical student" means a student who is undergoing training or studies in medical profession;(f)"mobile medical unit" means an ambulance or any vehicle equipped with medical equipment, used for providing medicare service;(g)"nursing student" means a student who is undergoing training or studies in nursing profession;(h)"offender" means any person who either by himself or as a member or as a leader of a group of persons or organisation commits or attempts to commit or abets or incites the commission of violence under this Act;(i)"para medical staff means a person who assists the medicare service person in providing medicare service;(j)"property" means any property, movable or immovable including tangible or intangible (subject to the provisions of Information Technology Act, 2000) (21 of 2000), or hospital and medical records or medical equipment or medical machinery or any such property as owned by or in possession of, or under the control of any medicare personnel or medicare service institution;(k)"violence" means an act or activity causing harm or which may cause any harm, injury or endangering the life or intimidation, obstruction or hindrance to any medicare service person in discharge of duty in a medicare service institution or patient or causing damage or loss to the property in a medicare service institution.
