Section 2 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"certificate of registration" means a certificate of registration issued under Section 5;(b)"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 and include a maternity home, a blood bank, a private hospital, a dispensary, a place used for medical termination of pregnancy as approved under the Medical Termination of Pregnancy Act, 34 of 1971, an X-Ray institution or establishment and such other institutions or establishments as the Director of Health Services may, with the approval of the State Government, by Notification from time to time, specify;(c)"clinical laboratory" means an establishment where-(i)biological, pathological, bacteriological, radiological, chemical, biochemical or other tests, examinations or analysis; or(ii)the preparation of cultures, vaccines, serums or other biological or bacteriological products, in connection with the diagnosis or treatment of diseases; are or is usually carried on;(d)"hospital" means any premises used for the reception of the sick and their treatment as indoor patient;(e)"maternity home" means an establishment where women are usually received or accommodated for the purpose of antenatal and postnatal care in connection with child-birth;(f)"nursing home" means an establishment or premises used or intended to be used for the reception of, and providing medical care including nursing care in any form to persons suffering from sickness, injury or infirmity;(g)"physical therapy establishment" means a centre where persons are usually treated by physical means, such as, massage, electrotherapy, hydrotherapy, remedial gymnastics or the like;(h)"prescribed" means prescribed by Rules;(i)"qualified medical practitioner" means a medical practitioner registered in any State in India under a law for the registration of medical practitioners;(j)"qualified midwife" means a midwife registered in any State in India under a law for the registration of midwives;(k)"qualified nurse" means a nurse registered in any State in India under a law for the registration of nurses;(l)"registered clinical establishment" means a clinical establishment registered or deemed to be registered under this Act;(m)"Rules" means Rules made under this Act;(n)"supervising authority" means the Director of Medical Education and Training or any other officer as the State Government may, by Notification, specify in that behalf.
