Section 2(1) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013
(1)In these rules unless there is anything repugnant in the subject or content :-(a)'Act' means the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995;(b)'annexure' means an annexure appended to these rules;(c)'employee' means any person with disability working under the 'employer', 'establishment' and 'institution' as defined in clause (j), (k) and (n) of section (2) of the Act.(d)'disabilities' means the disabilities as defined in the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (No.1 of 1996) and the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 (No.44 of 1999);(e)National Handicapped Finance and Development Corporation (NHFDC) means a Corporation set up by the Ministry of Social Justice and Empowerment under section 25 of the Companies Act, 1956;
