Section 2(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Rights of Persons with Disabilities Act, 2016 (central Act 49 of 2016);(ii)"certificate of disability" means a certificate of disability issued under Section 57 of the Act;(iii)"certificate of registration" means a certificate of registration issued by the competent authority under Section 50 of the Act;(iv)"Commissioner for Welfare of the Differently Abled" means the Head of the Department for Welfare of the Differently Abled persons;(v)"Form" means the Forms appended to the Schedules to these Rules;(vi)"Government" means the State Government;(vii)"Schedule" means the Schedules annexed to these Rules;(viii)"State commissioner" means State commissioner for Persons with Disabilities appointed under Section 79 of the Act;(ix)"UDID" means the Unique Disability Identity card issued by the central Government.
