Section 2 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"affiliated institution" means an institution for the nursing of the sick, maternity or child welfare, which may be affiliated to the Council in accordance with the bye-laws;(b)"auxiliary nurse-midwife" means a person who has passed the examination prescribed in this behalf;(c)"bye-law" means a bye-law made by the Council under section 30;(d)"Council" means the [Karnataka Nursing Council] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] constituted under section 3;(e)"health visitor" means a person who has obtained the Health Visitors' Certificate from any Health School, institution and examining body recognised in this behalf by the Council;(f)"institution" includes any association, which maintains or controls a nurses establishment;(g)"licensing authority" in the case of a municipal area means the municipal corporation or the municipal council or other municipal authority established for such area and in the case of any other area, taluk development board established for such area:Provided that the State Government may by notification in respect of any area specify any other authority as the licensing authority for such area;(h)"list" means a list of nurses, midwives, auxiliary nurse-midwives and health visitors prepared and kept under section 17;(i)"midwife" means a person who holds a certificate in midwifery from any institution recognised in this behalf by the Council;(j)"notification" means a notification published in the official gazette;(k)"nurse" means a person who holds a certificate in nursing from any institution recognised in this behalf by the Council;(l)"nurses establishment" means any establishment, whether carried on for gain or not, which provides for or is intended to provide the services of persons to act as nurses, midwives, auxiliary nurse-midwives or health visitors to those requiring such services;(m)"prescribed" means prescribed by rules;(n)"register" means a register maintained under section 12 and the expressions "registered" and "registration" shall be construed accordingly;(o)"registered medical practitioner" means a person registered under any law in force in the State regulating the registration of practitioners in the ayurvedic, unani, homeopathic or modern system of medicine;(p)"rule" means a rule made by State Government under section 29.
