Section 2 in The Gujarat Medical Practitioners' Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"appointed day" means the date on which this Act comes into force;(b)"Ayurvedic system of medicine" or "Ayurvedic system" means the Ashtang Ayurvedic system of medicine, whether supplemented or not by such modem advances as are consistent with the fundamental principles of Ayurveda [***] [The words 'as the Faculty may from time to time have determined' deleted by Gujarat 40 of 1965, dated 31st December, 1965.](c)"Board" means the Gujarat Board of Ayurvedic and Unani Systems of Medicine established and constituted under this Act;[***] [Clauses (d) and (e) deleted by Gujarat 40 of 1965, dated 31st December, 1965.](f)"enlisted practitioner" means a practitioner whose name is for the time being entered in the list;[***] [Clause (g) deleted by Gujarat 40 of 1965, dated 31st December, 1965.](h)"Homoeopathy" means the system of medicine founded by Dr. Samual Hahnemann which includes the Biochemic therapy as propounded by Dr. Schussler and the expression "Homoeopathic" shall be construed accordingly;[***] [Clause (i) deleted by Gujarat 40 of 1965, dated 31st December, 1965.](j)"list", except in the expression "periodical list", means the list of practitioners prepared and maintained under section 18;(k)"member" means a member of the Board [***] [The words 'or the Faculty, as the case may be' deleted by Gujarat 40 of 1965, dated 31st December, 1965.];(l)"prescribed" means prescribed by rules made under this Act;(m)"President" means the President of the Board;[***] [Clause (n) deleted by Gujarat 40 of 1965, dated 31st December, 1965.](o)"recognised qualification" means any of the qualifications specified in the Schedule;(p)"register", means the register of practitioners prepared and maintained under section 17;(q)"registered practitioner" means a practitioner whose name is for the time being entered in the register;(r)"Registrar" means the Registrar appointed under section 16;(s)"rules" means rules made under section 37;(t)"Schedule" means the Schedule appended to this Act;(u)"State" means the State of Gujarat;(v)"Unani system of medicine" or "Unani system" means the "Unani system" of medicine;[***] [Clause (w) deleted by Gujarat 40 of 1965, dated 31st December, 1965.](2)The expression "to practise any system of medicine" with all its grammatical variations and cognate expressions means to hold oneself out as being able to diagnose, treat, operate or prescribe medicine or any other remedy or to give medicine for any ailment, disease, injury, pain, deformity or physical condition or by any advertisement, demonstration, exhibition or teaching to offer or under-take by any means or method whatsoever to diagnose, treat, operate or prescribe medicine or any other remedy or to give medicine for any ailment, disease, injury, pain, deformity or physical condition:Provided that, a person who,(i)mechanically fits or sells lenses, artificial eyes, limbs or other apparatus or. appliances; or(ii)is engaged in the mechanical examination of eyes for the purpose of constructing or adjusting spectacles, eye-glasses or lenses; or(iii)practises physio-therapy or electro-therapy or chiropody or naturopathy or hydropathy or yogic healing; or(iv)without personal gain furnishes medical treatment or does domestic administration of family remedies; or(v)being registered under the Dentists Act, 1948, limits his practice to the art of dentistry; or(vi)being a nurse, midwife or health visitor .registered or enlisted under the Bombay Nurses, Midwives and Health Visitors Act, 1954, or any other corresponding law for the time being in force in the State, or a Dai, attends on a case of labour, shall not be deemed on that account only to practise any system of medicine.Explanation. - In this sub-section-(i)"advertisement" includes any word, letter, notice, circular, picture, illustration, model, sign, placard, board or other document and any announcement made orally or by any means of producing or transmitting light, sound, smoke, or other audible or visible representation; and(ii)"physio-therapy" means treatment of any ailment, disease, injury, pain, deformity or physical condition by massage or other physical means, but does not include bone-setting.
