Section 2 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(1)"the Act" means the Employees' State Insurance Act, 1948 (34 of 1948);(2)"Director of Health Service" means the Principal Medical Officer appointed by the State Government to administer medical benefit in the State;(3)"Drugs" includes all medicines for internal or external use of human beings and all substances intended to be used for or in the treatment, mitigation or prevention of disease in human beings;(4)"medical practitioner" means a person holding a qualification granted by any authority specified or notified under Section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916), or specified in the Schedule to the Indian Medical Council Act, 1933 (32 of 1933), or a person registered or eligible for registration in a medical register of the statement for the registration of persons practicing allopathic, modern or scientific system of medicine;(5)"miscarriage" means expulsion of the contents of a pregnant uterus at any period prior to or during the twenty-sixth week of pregnancy;(6)"State Insurance dispensary" means a dispensary established in a separate building or part of an existing dispensary, hospital or any other building set apart for the exclusive use of insured persons either during all hours or during certain specified hours; provided that in the latter case drugs are maintained and dispensed separately in accordance with these Rules;(7)"State Insurance Medical Formulary" means a list of prescriptions and injections laid down by the Corporation from time to time;(8)"State Government" means the Government of the State of Assam;(9)All other words and expressions used herein and not defined shall have the meanings assigned to them in the Act, the rule made under Section 95 or the regulations under Section 97 as the case may be.
