The Medical Termination of Pregnancy Rules, 2003
2. Definitions-
In this rules, unless the context otherwise requires,
(a) "Act" means the Medical Termination of Pregnancy Act, 1971 (34 of 1971) and the Medical Termination of Pregnancy (Amendment) Act, 2002 (64 of 2002).
(b) "Chief Medical Officer of the District" means the Chief Medical Officer of a District, by whatever name called
(c) "Form" means a form appended to these rules;
(d) "owner" in relation to a place means any person who is the administrative head or otherwise responsible for the working or maintenance of a hospital or place, by whatever name called, where the pregnancy may be terminated under this Act.
(e) "Committee" means a committee constituted at the district level under the proviso to clause (b) of section 4 read Rule 3.
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