Section 2 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
2. Definitions.
- (l)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 (Central Act No. 1 of 1996);(b)"Certificate" or "Disability Certificate" means a certificate issued in pursuance of clause (t) of section 2 of the Act;(c)"Chairperson" means a Chairperson appointed under the Act;(d)"Form" means a form appended to these rules;(e)"Medical Authority" means Medical Authority specified by the Government;(f)"Member" means a Member appointed under the Act;(g)"Member-Secretary" means a Member-Secretary appointed under the Act;(h)"Multiple Disabilities" means a combination of two or more disabilities as defined in clause (i) of section (2) of the Act;(i)"Section" means a section of the Act;(j)"Special Employment Exchange" means employment exchange which is notified by the State Government as Special Employment Exchange;(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."(2)The words and expressions defined in the Act but not defined in these rules, shall have the same meaning as assigned to them in the Act.Chapter - II Disability Certificate
