Section 2(b) in Chhattisgarh State Ex-Gratia Compensation Payment for Officials/Employees died or injured during Electioneering Duty, Rules, 2009
(b)"Permanent Disability" means the impairment of hearing or the permanent disability as defined under Workmen's Compensation Act, 1923 (No. 8 of 1923) and The Persons with Disabilities (Equal Opportunities and Full Participation) Act, 1995 (No. 1 of 1996);
