Section 2 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
2. Definitions.
(1)In this Act, unless the context otherwise requires, -(a)"Appellate Authority" means an officer or Authority authorized by the State Government to hear appeal under Chapter-Ill of this Act;(b)"Controlling Authority" means the Controlling Authority appointed under Section 3;(c)"Domestic Worker" means a person engaged, through Private Placement Agency, to do domestic work;(d)"Government" means the Government of Chhattisgarh;(e)"Licence" means a lincence granted under Section 5;(f)"Notification" means a notification published in the Official Gazette;(g)"Prescribed" means prescribed by rules made under this Act;(h)"Private Placement Agency" means a person or body of persons other than a Government Agency, Department or Organization engaged in the business of providing work to any woman as domestic worker beyond the boundaries of Chhattisgarh;(i)"Woman" means a woman as defined under Section 10 of Indian Penal Code, 1860 (No. 45 of 1860).(2)Words and expressions not defined in this Act shall have the same meaning as defined under any other corresponding law for the time being in force.
