Section 2 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
2. Definitions.
- 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 [1 of 1996].(b)"State Government" means the Government of Bihar.(c)"Chairperson" means a Chairperson appointed under the Act.(d)"Member" means a Member appointed under the Act.(e)"Member-Secretary" means a Member-Secretary appointed under the Act.(f)"State Co-ordination Committee" means a State Co-ordination Committee constituted under the Act.(g)"State Executive Committee" means a State Executive Committee constituted under the Act.(h)"Notification" means a notification published in the Official Gazette.(i)"Commissioner" means a Commissioner appointed under the Act.(j)"Competent Authority" means a Competent Authority appointed under the Act.(k)"Year" means the financial year commencing on the first day of April.(l)"Legislative Assembly" means the Bihar Legislative Assembly.(m)"Non-Official Member" means a Member not in employment under Government or Government Undertaking Establishment.CHAPTER-II
