Section 2 in The Tripura Clinical Establishments Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"clinical establishment" means a nursing home, a physical therapy establishment, a clinical laboratory or an establishment analogous to any of them, by whatever name called ;(b)"clinical laboratory" means an establishment where-(i)biological, pathological, bacteriological, radiological, micro-scope, chemical or other tests ; examination or analysis, or(ii)the preparation of cultures, vaccines, serums or other biological or bacteriological products,in connection with the diagnosis of treatment of disease, are or is usually carried on;(c)"maternity home" means an establishment where women are usually received or accommodated or both for the purpose of confinement and ante-natal and post-natal care in connection with child birth ;(d)"nursing home" means an establishment where person suffering from illness, injury or infirmity whether of body or mind are usually received or accommodated or both for the purpose of nursing and treatment and includes a maternity home ;(e)"physical therapy establishment" means an establishment where persons are usually treated by physical means such as massage, electrotherapy, hydrotherapy, remedical gymnastics or the like ;(f)"prescribed" means prescribed by rules made under this Act;(g)"qualified medical practitioner" means a medical practitioner registered in any State in India under a law for the registration of medical practitioner;(h)"qualified midwife" means a midwife registered in any State in India under a law for the registration of midwives ;(i)"qualified nurse" means a nurse registered in any State in India under a law for the registration of nurses ;(j)"qualified pathologist" means a medical practitioner with required qualification in pathology registered in any State in India under a law for the registration of medical practitioners ;(k)"qualified radiologist" means a medical practitioner with requirement qualification in Radiology registered in any State in India under a law for the registration of medical practitioners;(l)"register" means a register under Section 5 of this Act and the expression "registered" and "registration" shall be construed accordingly;(m)"rules" means rules made under this Act ;(n)"supervising authority" means the person or authority appointed by the State Government by notification in the Official Gazette, to perform all or any of the functions of the supervising authority under this Act.
