Section 2 in The Chemical Weapons Convention Rules, 2016
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(i)"Act" means the Chemical Weapons Convention Act of 2000 (34 of 2000);(ii)"Authority" means the National Authority for Chemical Weapons Convention established under sub-section (1) of section 6 of the Act;(iii)"Chairperson" means the chairperson of the Authority appointed under sub section (1) of section 6 of the Act;(iv)"concerned agency" means and includes a Ministry, Department of Central Government or State Government or any autonomous organization, Board, Public Sector Undertaking, university, research organization fully or partly funded by the Central Government or the State Government or any association whether receiving grants from the Central Government or the State Government which may have received or is entitled to receive any information relating to the Convention or the Act and their implementation thereof;(v)"concerned foreign agency" includes a university or a research organization located outside the territory of India which is directly or indirectly involved in any matter connected with the Convention but does not include the Organization;(vi)"declarable facility" means either a scheduled chemical facility or a DOC facility of sufficient quantities so as to make it liable to make declaration as specified by the Convention;(vii)"Director" means the Director of the Authority appointed under sub-section (1) of section 6 of the Act;(viii)"DOC facility" means a facility which is engaged in the production of any Discrete Organic Chemical including Discrete Organic Chemical containing elements of phosphorous, sulphur or fluorine;(ix)"form" means form annexed to these rules;(x)"Scheduled Chemical Facility" means a facility which is engaged in the production, processing, acquisition, consumption, transfer, import, export or use of any Toxic Chemical or Precursor listed in any of the Schedules 1 to 3 in the Annex on Chemicals to the Convention;(xi)"State Government" in relation to a Union Territory, means the Administrator thereof;(xii)"Steering Committee" means the Committee constituted by the Central Government under section 11 of the Act.(2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
