Section 2 in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
2. Definitions .-In this Act, unless the context otherwise requires,-
(a)"autism" means a condition of uneven skill development primarily affecting the communication and social abilities of a person, marked by repetitive and ritualistic behaviour;(b)"Board" means Board of trustees constituted under section 3;(c)"cerebral palsy" means a group of non-progressive conditions of a person characterised by abnormal motor control posture resulting from brain insult or injuries occurring in the pre-natal, peri-natal or infant period of development;(d)"Chairperson" means the Chairperson of the Board appointed under clause (a) of sub-section (4) of section 3;(e)"Chief Executive Officer" means the Chief Executive Officer appointed under sub-section (1) of section 8;(f)"Member" means a Member of the Board and includes the Chairperson;(g)"mental retardation" means a condition of arrested or incomplete development of mind of a person which is specially characterised by sub-normality of intelligence;(h)"multiple disabilities" means a combination of two or more disabilities as defined in clause (i) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996);(i)"notification" means a notification published in the Official Gazette;(j)"person with disability" means a person suffering from any of the conditions relating to autism, cerebral palsy, mental retardation or a combination of any two or more of such conditions and includes a person suffering from severe multiple disability;(k)"prescribed" means prescribed by rules made under this Act;(l)"professional" means a person who is having special expertise in a field which would promote the welfare of persons with disability;(m)"registered organisation" means an association of persons with disability or an association of parents of persons with disability or a voluntary organisation, as the case may be, registered under section 12;(n)"regulations" means the regulations made by the Board under this Act;(o)"severe disability" means disability with eighty per cent or more of one or more of multiple disabilities;(p)"Trust" means the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disability constituted under sub-section (1) of section 3.
