Section 2 in Assam Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Act, 2011
2. Definition.
- In the Act, unless the context otherwise requires,-(a)"Medicare Service" means the act of providing medical treatment and care including antenatal and postnatal care in connection with child birth or anything connected therewith, or nursing care in any form to, persons suffering from any sickness, injury or infirmities whether of body or mind;(b)"Medicare Service Institutions" means a medical college, or a hospital by whatever name called or such other institution providing Medicare Service to the people, which is established and managed by or under the control of the State Government or Central Government or any local authority or any private person or persons, and includes a maternity home or convalescent home;(c)"Medicare Service Persons" in relation to Medicare Service Institution shall include,-(i)Registered Medical Practitioners, working in Medicare Institutions (including those having provisional Registration);(ii)Registered nurses;(iii)Medical students;(iv)Nursing students;(v)Any Para-medical or any other worker employed and working in Medicare Service Institutions;(d)"Property of Medicare Service Institution" means the building and equipments of the Medicare Service Institution. It also includes personal vehicles and other equipments etc. brought to the premises or to the vicinity of the premises by the Medicare Service Person in connection with his/her duties;(e)"Violence" means activity of causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any Medicare Service Person in discharge of duty in a Medicare Service Institution or damage to property of the Medicare Service Institution.
