Section 2 in Telangana Medical Practitioners Registration Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires;-(a)[XXX] [Omitted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.](b)"approved institution" means a hospital, asylum, infirmary, dispensary, lying-in-hospital, health centre or other such institution in which the methods of treatment approved by the Council are carried on;(c)"Council" means the [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.] Medical Council established under section 3.(cc)[ "CME" means a continued medical education programme or recognized medical conference or seminar or workshop as may be approved or conducted by the Council in the State headquarters or regional headquarters or district headquarters or teaching hospitals or medical colleges or any institution run by the Telangana Vaidya Vidhana-Parishad;] [Inserted by Act No. 10 of 2013 (Clause (cc)).](d)"Government" means the State Government;(dd)[ [XXX]] [Inserted by Act No. 10 of 2013 (Clause (dd)) and omitted by Act No. 6 of 2018.](e)"Medical college" means a college approved by a University in the State imparting education for the full University course in modern scientific medicine in all its branches excluding veterinary medicine and veterinary surgery;(f)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.];(g)"prescribed" means prescribed by rules made under this Act;(gg)[ [XXX]] [Inserted by Act No. 10 of 2013 (Clause (gg)) and omitted by Act No.6 of 2018.](h)"register" means the register maintained under section 15;(i)"registered practitioner" means a practitioner of the modern scientific medicine whose name is for the time being borne on the register;(ii)[ [XXX] [Clause (ii) added by Act No.10 of 2013 and omitted by Act No.6 of 2018.]](j)"State" means the State of [Telangana] [Substituted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.];(k)[XXX] [Omitted by G.O.Ms.No.68, HM&FW (C1) Department, dated 03.08.2015.]
