Section 2 in The Maharashtra Nursing Home Registration Act, 1949
2. Definitions. —
(1)“by-laws” means by-laws made by the local supervising authority;(1a)“district local board” in relation to any area other than a municipal area, means a district local board, district board, district panchayat or Janapada Sabha or similar local authority established under any law for the time being in force relating to the constitution of such authorities and having jurisdiction over such area;(2)“local supervising authority” means, —(i)in the areas falling within the jurisdiction of the Municipal Corporation-the Health Officer of the concerned Municipal Corporation;(ii)in the areas falling within the jurisdiction of the Municipal Council- the Civil Surgeon of the District in which such Council is situated;(iii)in the areas falling within the jurisdiction of a Cantonment- the Health Officer of the concerned Cantonment;(iv)in the areas not falling in sub-clauses (i), (ii) and (iii) above-the District Health Officer of the concerned Zilla Parishad;(3)“maternity home” means any premises used or intended to be used, for the reception of pregnant women or of women in or immediately after child birth;(3-a) “Municipality” means a municipal corporation, municipality, municipal committee, town committee or similar local authority established under any law for the time being in force relating to the constitution of such authorities and “municipal area” means the local area within the jurisdiction of a municipality;(4)“nursing home” means any premises used or intended to be used, for the reception of persons suffering from any sickness, injury or infirmity and the providing of treatment and nursing for them and includes a maternity home; and the expression “to carry on a nursing home” means to receive persons in a nursing home for any of the aforesaid purposes and to provide treatment or nursing for them;(5)“prescribed” means prescribed by rules made under this Act;(6)“qualified medical practitioner” means a medical practitioner registered under the Bombay Medical Act, 1912 (Bom. VI of 1912) or any other law for the time being in force;(7)“qualified midwife” means a midwife registered or deemed to be registered under the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bom. XIV of 1954) or any other corresponding law for the time being in force;(8)“qualified nurse” means a nurse registered or deemed to be registered under the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bom. XIV of 1954) or any other corresponding law for the time being in force;(9)“register” means to register under section 5 of this Act and the expressions “registered” and “registration” shall be construed accordingly;(10)“rules” means rules made under this Act.
