Section 2(1) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003
(1)In these rules unless the context otherwise requires,(a)"Act" means the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995;(b)"Chairperson" means a Chairperson appointed under the Act;(c)"Form" means a form appended to these rules;(d)"Government" means the State Government of Orissa;(e)"Member" means a Member of the State Co-ordination Committee appointed under the Act;(f)"Member-Secretary" means a Member-Secretary appointed under the Act;(g)"Notification" means notification published in the official gazette;(h)"Rules" means rules made under the Act;(i)"Section" means a section of the Act;(j)"Special Employment Exchange" means Special Employment Exchange, Special Cell in normal employment exchange and such employment exchange which are notified as special employment exchanges;(k)"Vice-Chairperson" means a Vice-Chairperson appointed under the Act; and(l)"Year" means the financial year commencing on the first day of April.
