Section 2 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(1)"The Act" means the Employees' State Insurance Act, 1948 (XXXIV of 1948);(2)"Administrative Medical Officer" [x x x] [Omitted by Notification No. 3986-28-46-XIV, Published in M.P. Rajpatra, Part IV (Ga), dated 28-6-1963.](3)"Drug" includes all medicines for internal or external use of human being and all substances intended to be used for or in the treatment, mitigation or prevention of disease in human beings;(4)"Medical practitioner" means a person holding a qualification granted by an authority specified or notified under Section 3 of the Indian Medical Degrees Act, 1916 (VII of 1916) or specified in the Schedules to the Indian Medical Council Act, 1933 (XXVII of 1933) or a person registered in a medical register of the State of Madhya Pradesh meant for the registration of persons Practising the allopathic system of medicine.(5)"Miscarriage" means expulsion of the contents of a pregnant uterus at any period prior to or during the twenty-sixth week of pregnancy;(6)"State Insurance Dispensary" means a dispensary established in a separate building or part of an existing dispensary, hospital or any other building set apart for the exclusive use of insured persons either during all hours or during certain specified hours; provided that in the later case drugs are maintained and dispensed separately in accordance with those rules;(7)"State Insurance Medical Formulary" means a list of prescriptions and injections laid down by the Corporation from time to time;(8)"State Government" means the Government of Madhya Pradesh;(9)All other words and expressions used herein and not defined shall have the meanings assigned to them in the Act, the rules made under Section 95 or the regulations under Section 97, as the case may be.
