(2)in relation to any other area, the Chief Judicial Magistrate, Sub-Divisional Judicial Magistrate or such other Judicial Magistrate of the first class as the State Government may, by notification, empower to perform the functions of a Magistrate under this Act;(i)medical officer means a gazetted medical officer in the service of Government and includes a medical practitioner declared, by a general or special order of the State Government, to be a medical officer for the purposes of this Act;(j)medical officer in charge, in relation to any psychiatric hospital or psychiatric nursing home, means the medical officer who, for the time being, is in charge of that hospital or nursing home;(k)medical practitioner means a person who possesses a recognised medical qualification as defined(i)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, as defined in clause (k) of that section;(ii)in clause (h) of sub-section (1) of section 2 of the Indian Medicine Central Council Act, 1970(48 of 1970), and whose name has been entered in a State Register of Indian Medicine, as defined in clause (j) of sub-section (1) of that section; and(iii)in clause (g) of sub-section (1) of section 2 of the Homoeopathy Central Council Act, 1973 (59of 1973), and whose name has been entered in a State Register of Homoeopathy, as defined in clause (i) of sub-section (1) of that section;(l)mentally ill person means a person who is in need of treatment by reason of any mental disorder other than mental retardation;(m)mentally ill prisoner means a mentally ill person for whose detention in, or removal to, a psychiatric hospital, psychiatric nursing home, jail or other place of safe custody, an order referred to in section 27has been made;(n)minor means a person who has not completed the age of eighteen years;(o)notification means a notification published in the Official Gazette;(p)prescribed means prescribed by rules made under this Act;(q)psychiatric hospital or psychiatric nursing home means a hospital or, as the case may be, a nursing home established or maintained by the Government or any other person for the treatment and care of mentally ill persons and includes a convalescent home established or maintained by the Government or any other person for such mentally ill persons; but does not include any general hospital or general nursing home established or maintained by the Government and which provides also for psychiatric services;(r)psychiatrist means a medical practitioner possessing a Post-graduate degree or diploma in psychiatry, recognised by the Medical Council of India, constituted under the Indian Medical Council Act, 1956 (102of 1956), and includes, in relation to any State, any medical officer who, having regard to his knowledge and experience in psychiatry, has been declared by the Government of that State to be a psychiatrist for the purposes of this Act;(s)reception order means an order made under the provisions of this Act for the admission and detention of a mentally ill person in a psychiatric hospital or psychiatric nursing home;(t)relative includes any person related to the mentally ill person by blood, marriage or adoption;(u)State Government, in relation to a Union territory, means the Administrator thereof.
