Section 2 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Rights of Persons with Disabilities Act, 2016 (central Act 49 of 2016);(ii)"certificate of disability" means a certificate of disability issued under Section 57 of the Act;(iii)"certificate of registration" means a certificate of registration issued by the competent authority under Section 50 of the Act;(iv)"Commissioner for Welfare of the Differently Abled" means the Head of the Department for Welfare of the Differently Abled persons;(v)"Form" means the Forms appended to the Schedules to these Rules;(vi)"Government" means the State Government;(vii)"Schedule" means the Schedules annexed to these Rules;(viii)"State commissioner" means State commissioner for Persons with Disabilities appointed under Section 79 of the Act;(ix)"UDID" means the Unique Disability Identity card issued by the central Government.(2)All words and expressions used in these Rules but not defined, but defined in the Act shall have the meanings, respectively, assigned to them in the Act.
