Section 2 in Punjab Rights of Persons with Disabilities Rules, 2019
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rights of Persons with Disabilities Act, 2016 (Central Act No. 49 of 2016);(b)"certificate" means a certificate of disability issued by a certifying authority referred to in sub-section (1) of section 57 of the Act;(c)"certificate of registration" means a certificate of registration issued by the competent authority under section 50 of the Act;(d)"Form" means a form appended to these rules;(e)"section" means the section of the Act; and(f)"State Government" means the Government of the State of Punjab in the Department of Social Security and Women and Child Development.(2)The words and expressions used herein and not defined but defined in the Act shall have the meanings respectively as assigned to them in the Act.CHAPTER-II Rights and Entitlements
