- In this Act, unless the context otherwise requires,-(a)"Council" means the [Kerala Nurses and Midwives Council] [Substituted by Act 14 of 1964] established under Section 3;(b)"Institution" means any association which maintains or controls an establishment for training nurses or midwives or both and which is recognized by the Council;(c)"Medical Council" means the Council of Modern Medicine, established under the Travancore - Cochin Medical Practitioners Act, 1953;(d)"Nurse" includes a male nurse;(e)"President" means the President of the Council;(f)["Register" means the register of nurses or the register of midwives or the register of auxiliary nurse-midwives or the register of health visitors or the register of dhais maintained under this Act and "registered" means registered or deemed to be registered under this Act] [Substituted by Act 14 of 1964](g)"Registered practitioner" means a practitioner who is [registered or deemed to be registered in the register of practitioners] [Substituted by Act 15 of 1961] for Modern Medicine maintained under the Travancore-Cochin Medical Practitioners Act, 1953;(h)"Registrar means the Registrar appointed under Section 17(i)"Regulations" means Regulations made by the Council under this Act;(j)"Rules" means rules made by the Government under this Act.
