Section 2 in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017 (Central Act 16 of 2017);(b)"Appropriate authority" means, unless otherwise notified, the National AIDS Control Organisation in the case of the Central Government and Punjab State AIDS Control Society in the case of Government of Punjab;(c)"High burden districts" means districts notified as such by the appropriate authority from time to time;(d)"Ombudsman" means an Officer appointed or designated by the State Government, as the case may be, under section 23 of the Act;(e)"State Government" means the Government of Punjab in the Department of Health and Family Welfare; and(f)The words and expressions used and not defined in these rules but defined in the Act, shall have the meanings assigned to them in the Act.
