Section 2 in The Medical Termination Of Pregnancy Rules, 2003
2. Definitions
.In these rules, unless the context otherwise requires,(a)Act means the Medical Termination of Pregnancy Act, 1971 (34 of 1971);(b)Chief Medical Officer means the Chief Medical Officer of a District, by whatever name called;(c)Form means a form appended to these rules;(d)owner, in relation to a place means any person who is the administrative head or otherwise responsible for the working or maintenance of a hospital or place, by whatever name called, where the pregnancy may be terminated under this Act;(e)Committee means a committee constituted at the district level under the proviso to clause (b) of section 4 read with rule 3.
