2. Definitions.-Inthis Act, unless the context otherwise requires,-
(a) "Autonomous Board" means any of the Autonomous Boards constituted under section 16;
(b) "Chairperson" means the Chairperson of the National Medical Commission appointed under section 5;
(c) "Commission" means the National Medical Commission constituted under section 3;
(d) "Council" means the Medical Advisory Council constituted under section 11;
(e) "Ethics and Medical Registration Board" means the Board constituted under section 16;
(f) "health University" means a Universityspecialisedin affiliating institutions engaged in teaching medicine, medical and health sciences and includes a medical University and University of health sciences;
(g) "licence" means alicenceto practice medicine granted under sub-section (1) of section 33;
(h) "Medical Assessment and Rating Board" means the Board constituted under section 16;
1. 2nd September, 2019-Sections 3, 4, 5, 6, 8, 11, 16, 17, 18, 19, 56 and 57,videnotificationNo. S.O. 3162(E), dated 2nd September, 2019,seeGazette of India, Extraordinary, Part II, sec. 3(ii).
(i) "medical institution" means any institution within or outside India which grants degrees, diplomas orlicencesin medicine and include affiliated colleges and deemed to be Universities;
(j) "medicine" means modern scientific medicine in all its branches and includes surgery and obstetrics, but does not include veterinary medicine and surgery;
(k) "Member" means a Member of the Commission appointed under section 5 and includes the Chairperson thereof;
(l) "National Board of Examination" means the body registered as such under the Societies Registration Act, 1860 (21 of 1860) which grants broad-specialityand super-specialityqualifications referred to in the Schedule;
(m) "National Register" means a National Medical Register maintained by the Ethics and Medical Registration Board under section 31;
(n) "notification" means notification published in the Official Gazette and the expression "notify" shall be construed accordingly; (o) "Post-Graduate Medical Education Board" means the Board constituted under section 16;
(p) "prescribed" means prescribed by rules made under this Act;
(q) "President" means the President of an Autonomous Board appointed under section 18;
(r) "recognisedmedical qualification" means a medical qualificationrecognisedunder section 35 or section 36 or section 37 or section 40, as the case may be;
(s) "regulations" means the regulations made by the Commission under this Act;
(t) "Schedule" means the Schedule to this Act;
(u) "State Medical Council" means a medical council constituted under any law for the time being in force in any State or Union territory for regulating the practice and registration of practitioners of medicine in that State or Union territory;
(v) "State Register" means a register maintained under any law for the time being in force in any State or Union territory for registration of practitioners of medicine;
(w) "Under-Graduate Medical Education Board" means the Board constituted under section 16;
(x) "University" shall have the same meaning as assigned to it in clause (f) of section 2 of the University Grants Commission Act, 1956 (3 of 1956) and includes a health University.
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