Section 2 in Himachal Pradesh Nurses Registration Act, 1977
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"auxiliary nurse midwife" means a person who has passed an examination prescribed in this behalf by the Council;(b)"bye-laws" means bye-laws made under section 22 or section 23;(c)"Council" means the Himachal Pradesh Nurses Registration Council established under section 3;(d)"dai" means any person, whether following a hereditary occupation or not, who ordinarily practises midwifery for gain and who has not passed any of the examinations in midwifery recognised by the Council;(e)"health visitor" means a person who has obtained health visitor's certificate from any health school, institution or examining body registered under sub-section (2) of section 18;(f)"nurse" means a person who holds a certificate in nursing from any institution recognised in this behalf by the council or one who has been registered under sub-section (2) of section 18 ;(g)"nurse dai" means a trained dai who has passed the examination in nursing prescribed by the Punjab Nurses Registration Council or one ho has been registered with the said Council and has been taken over from the said Council in transferred territories merged in Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966);(h)"register" means a register maintained under the Act ;(i)"registered" means registered in accordance with the provisions of section 18;(j)"Registrar" means the Registrar appointed under section 15;(k)"registered medical practitioner" means a person who holds a qualification granted by an authority specified and notified under section 3 of Indian Medical Degrees Act, 1916 (7 of 1916) or specified in the Schedule to the Indian Medical Council Act, 1956 (102 of 1956) or specified in any other law for the time being in force in any State or who practises in any system of medicines and is registered in any State medical register by whatever name may be called;(l)"regulations" means regulations made under section 17;(m)"rules" means rules made under section 33 ;(n)"trained dai" means a person who has been granted a training certificate under the bye-laws made by the Council or one who has been registered under sub-section (2) of section 18 ;(o)"un-registered" means not registered in accordance with the provisions of section 18.
