Section 2 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"clinical establishment" means,-(i)a hospital, maternity home, nursing home, dispensary, clinic, sanatorium or an institution, by whatever name called, that offers services and facilities providing diagnosis, treatment or care for illness, injury, deformity, abnormality or pregnancy in any recognized system of medicine established and administered or maintained by any person or body of persons, whether incorporated or not; or(ii)a place established as an independent entity or part of a clinical establishment referred to in sub-clause (i), in connection with the diagnosis or treatment of diseases where pathological, bacteriological, genetic, radiological, chemical, biological investigations or other diagnostic or investigative services with the aid of laboratory or other medical equipment, are usually carried on, established and administered or maintained by any person or body of persons, whether incorporated or not, and shall include a clinical establishment owned, controlled or managed by,-(a)the Government or a department of the Government;(b)a trust, whether public or private;(c)a corporation (including a society) registered under a Central, Provincial or State Act, whether or not owned by the Government;(d)a local authority; and(e)a single doctor, but does not include the clinical establishments owned, controlled or managed by the Armed Forces.Explanation. - For the purpose of this clause, "Armed Forces" means the forces constituted under the Army Act, 1950, the Air Force Act, 1950 and the Navy Act, 1957;(b)"District Register of Clinical Establishments" means the register maintained by the concerned District Registration Authority;(c)"District Registration Authority" means the District Registration Authority for Clinical Establishments established under section 9 of this Act;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)"Punjab State Appellate Authority " means the Punjab State Appellate Authority for Clinical Establishments established under section 34 of this Act;(g)"Punjab State Council" means the Punjab State Council for Clinical Establishments established under section 3 of this Act;(h)"Punjab State Master Register" means the Punjab State Master Register of Clinical Establishments maintained by the Punjab State Council, and compiled and updated by the State Registrar of Clinical Establishments on behalf of the said Council;(i)"qualified medical practitioner" means a medical practitioner registered in the State of Punjab with the statutory State Council or the statutory National Council constituted or established for the registration of medical practitioners in any recognised system of medicine;(j)"qualified nurse" means a nurse registered in the State of Punjab with the statutory State Council or the statutory National Council constituted or established for the registration of nurses;(k)"qualified para-medical person" means a person holding a qualification recognised by the State Government from a recognised institution wherein there is no statutory State or National Council or body for the registration of such manpower;(l)"recognised system of medicine" means Allopathy, Yoga, Naturopathy, Ayurveda, Homoeopathy, Siddha and Unani System of medicines or any other system of medicine as may be recognised by the State Government;(m)"registration" means registration of clinical establishments under this Act by the State Registration Authority or the concerned District Registration Authority, as the case may be, and the expression registration or registered shall be construed accordingly;(n)"service provider" means a qualified medical practitioner, qualified nurse, qualified para-medical person, social worker or other appropriately trained and qualified person with specific skills relevant to particular health care services, including the management of clinical establishment, and any reference to service provider shall mean the same unless specifically stated otherwise;(o)"service recipient" means a person who seeks, accesses or receives any treatment or health care, as an outpatient or inpatient, from any clinical establishment or service provider;(p)"standards" means such conditions, as the State Government may prescribe for the registration and regulation of clinical establishments;(q)"State Government" means the Government of the State of Punjab in the Department of Health and Family Welfare;(r)"State Register of Clinical Establishments" means the register maintained by the State Registration Authority; and(s)"State Registration Authority" means the State Registration Authority for Clinical Establishments established under section 7 of this Act.
