Section 2(a) in Delhi Medicare Service Personnel And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008
(a)"medicare service Institutions" mean institutions providing medicare to people in any recognized system of medicine, on out patient or inpatient basis, which are under the control of the Government of Delhi or the Central Government or local bodies medicare institutions run by autonomous bodies, clinics, private nursing homes/and hospitals run by individuals, trusts, societies, companies, etc. and having facilities for diagnosis and/or treatment of the sick, where persons are received and accommodated for the purpose of diagnosis and treatment of sickness, injury, or infirmity whether of body or mind, ante natal and/or post natal care, or anything connected therewith, and include a maternity home or convalescent home;
