Section 2 in The West Bengal Clinical Establishments Act, 1950
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)[ "clinical establishment" means any nursing home, physical therapy establishment, clinical laboratory, hospital, dispensary (with bed), medical camp, medical clinic,] [Clause (a) substituted by West Bengal Act 30 of 1992.][or] [Word inserted by West Bengal Act 19 of 1998.] medical institution of analogous establishment,[ by whatever name called.] [Words substituted by West Bengal Act 19 of 1998.][Explanation. - "Medical clinic" shall mean a place where a registered medical practitioner treats a patient and is available for consultation and treatment;] ['Explanation' added by West Bengal Act 19 of 1998.](b)"clinical laboratory" means an establishment where-(i)biological,[pathological,] [Word inserted by West Bengal Act 24 of 1976.] bacteriological, radiological, microscopic, chemical or other tests, examinations or analysis, or(ii)the preparation of cultures, vaccines, serums or other biological or bacteriological products,in connection with the diagnosis or treatment of diseases, are or is usually carried on;(bb)[ "District Health Committee" means the District Health Committee constituted under section 5B;] [Clause (bb) inserted by West Bengal Act 19 of 1998.](c)"maternity home" means an establishment where women are usually [received or accommodated or both] [Words substituted by West Bengal Act 24 of 1976.] for the purpose of confinement and ante-natal and post-natal care in connection with child-birth [,and includes an establishment where women are received or accommodated for the purpose of sterilization or medical termination of pregnancy] [Words inserted by West Bengal Act 30 of 1992.];(d)"nursing home" means an establishment where persons suffering from illness, injury or infirmity whether of body or mind are usually [ received or accommodated or both] [Words substituted by West Bengal Act 24 of 1976.] for the purpose of [observation] [Word inserted by West Bengal Act 30 of 1992.], nursing and treatment and includes a maternity home;(e)[ "physical therapy establishment" means an establishment where massaging, electrotherapy, hydrotherapy, remedial gymnastics or similar work is usually carried on, for the purpose of treatment of diseases or of infirmity or for improvement of health, or for the purpose of relaxation or for any other purpose whatsoever, whether or not analogous to the purposes hereinbefore mentioned in this clause;] [Clause (e) substituted by West Bengal Act 12 of 1954.](f)"prescribed" means prescribed by rules made under this Act;(g)"registered medical practitioner" means a medical practitioner registered under the Bengal Medical Act, 1914[or the West Bengal Homoeopathic System of Medicine Act, 1963, or the Paschim Banga Unani System of Medicine Act, 1979, or the West Bengal Acupuncture System of Therapy Act, 1996] [Words and figures inserted by West Bengal Act 19 of 1998.];(h)"registered nurse" or "registered midwife" means a nurse or midwife registered under the Bengal Nurses Act, 1934.
