Section 2 in The Rajasthan 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,-(1)"Medicare Service Institutions" means all institutions providing medicare to people which are under the control of State or Central Government or Local Bodies etc., including any private hospital having facilities for treatment of the sick and used for their reception or stay; any private maternity home where women are usually received and accommodated for the purpose of confinement and ante-natal and post-natal care in connection with child birth or anything connected therewith; and any private nursing home used or intended to be used for the reception and accommodation of persons suffering any sickness, injury or infirmity whether of body or mind, and providing of treatment or nursing or both of them and includes a maternity home of convalescent home, etc:(2)"Medicare Service Persons" in relation to a Medicare Service Institutions shall include,-(a)Registered Medical Practitioners, working in Medicare Institutions (including those having provisional registration);(b)Registered nurses;(c)Medical students;(d)Nursing students; and(e)Para medical and other auxiliary workers employed and working in Medicare Service Institutions.(3)"Offender" means any person who either by himself or as a member or as a leader of a group of persons or organization commits or attempts to commit or abets or incites the commission of violence under this Act.(4)"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 or patient or damage to property in the Medicare Service Institution.
