Section 2 in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Chhattisgarh Private Placement Agencies (Regulation) Act, 2013 (No. 23 of 2013);(b)"Agency" means a Private Placement Agency as defined under clause (h) of Section 2 of the Act;(c)"Appellate Authority" means the Principal Secretary, Department of Home, Government of Chhattisgarh;(d)"Authorized Officer" means any officer authorized by the Controlling Authority;(e)"Controlling Authority" means the District Magistrate of the concerned district;(f)"Form" means Forms appended to these rules;(g)"Licensing Authority" means an officer or authority empowered to grant or renew licenses under these rules;(h)"Licensee" means the agency to which license has been granted under the Act.(2)Words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
