Section 2 in THE TELANGANA DISASTER AND PUBLIC HEALTH EMERGENCY (SPECIAL PROVISIONS) ACT, 2020
2. Definitions.
In this Act, unless the context otherwise requires,-(a)“Disaster” means a catastrophe, mishap, calamity or grave occurrence in any area, arising from natural or manmade causes, or by accident or negligence which results in substantial loss of life or human suffering or damage to, and destruction of, property, or damage to, or degradation of, environment, and is of such a nature or magnitude as to be beyond the coping capacity of the community of the affected area and includes National or State notified Disasters under the Disaster Management Act, 2005 ;(b)“Employee” means and includes any person or teacher employed by the Government or other employees or teachers of institutions covered under section 5 of this Act and includes for the purpose of this Act Contract and Outsourcing personnel;(c)“Government” means the Government of Telangana;(d)“Notification” means any notification issued under this Act, published in the official Gazette;(e)“Pay” means pay as defined under the Fundamental Rules, 1922, and includes all salaries, allowances, remunerations, benefits, and other emoluments payable or due to any person mentioned in sections 4 and 5;(f)“pension” means pension as defined under Telangana Revised Pension Rules, 1980 and any other rules governing payment of pensions to Government Servants and includes family pension and pension received by those who are included under section 5 of this Act;(g)“Pensioner” means a Government Servant who is receiving pension under the Telangana Revised pension Rules, 1980 and any other rules governing payment of pensions to Government Servants and includes family pensioner and those who are covered by section 5 of this Act;(h)“Public Health Emergency” means any health situation or emergency in the State of Telangana arising out of threat or outbreak of any contagious disease or epidemic or pandemic which has hit the whole or any part of the State, as declared by the Government.
