Section 2 in The Orissa Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Medicare Service" means the act of providing medical treatment and care including antenatal and postnatal care in connection with child birth or anything connected therewith, or nursing care in any form to, persons suffering from sickness, injury or infirmities whether of body or mind;(b)"Medicare Service Institutions" means medical college, a hospital by whatever name called or such other institution providing medicare Service to the people, which is established and managed by, or under the control of, the State Government or Central Government or any local authority;(c)"Medicare Service Person" in relation to Medicare Service Institutions, means a registered Medical Practitioner (including provisional registration holder), a registered Nurse, a Medical Student, a Nursing Student and a Para-medical Worker and includes any person employed and working in such institution; and(d)"Violence" means activities of causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any medicare service person in discharge of duty in the medicare service institution.
