Section 2 in Travancore-Cochin Medical Practitioners Act, 1953
2. Definitions.
- In this Act. unless there is anything repugnant in the subject or context.-(a)"Council" means, in relation to matters pertaining to modem medicine, the Council of Modern Medicine, in relation to matters pertaining to homeopathic medicine, the Council of homeopathic Medicine, and in relation to matters pertaining to indigenous medicine, the Council of Indigenous Medicine, established under Section 3:(b)"homeopathy" means the system of medicine founded by Dr. Hahcn-mann and the expression "homeopathic" shall be construed accordingly;(c)"hospitals" , "asylums" , "infirmaries" , "dispensaries" , "clinics" "surgeries" , "lying-in-hospitals" , "sanatoria" , "nursing homes", "vaidyasalas" , "dharmasalas" , and other cognate expressions means institutions where the methods of treatment carried on are those which are approved by the appropriate council:(d)"indigenous medicine" means the ayurvedic medicine, the siddha medicine and the unani tibbi medicine whether supplemented or not by such modem advances as the Council of Indigenous Medicine may. from time to time, recognize;(e)"medical school or college" means any institution where teaching or training in the art and science of healing for human ailments according to modem medicine, homeopathic medicine or indigenous medicine is imparted;(f)"modem medicine" means the allopathic system of medicine;(g)"practitioner" means any person ordinarily engaged in the practice of modem medicine or homeopathic medicine or indigenous medicine, as the case may be;(h)"president" means the president of the appropriate council:(i)"qualified practitioner" means a practitioner holding a recognized qualification;(j)"recognized qualifications" means a qualification enumerated in the Schedule;(k)"register" means a register of practitioners maintained under this Act;(l)"registered practitioner" means a practitioner whose name is for the time being entered in a register;(m)"Registrar" means the Registrar of the appropriate council appointed under Section 19:(n)"regulations" means regulations made by the appropriate council under this Act;(o)"rules" means the rules made by the Government under this Act;(p)"Schedule" means the Schedule to this Act.
