Section 2 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
2. Definitions. —
(1)In these rules, unless the context otherwise requires,—(a)“Act” means the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996);(b)“certificate” or “disability certificate” means a certificate issued in pursuance of clause (t) of section 2 of the Act;(c)“multiple disabilities” means a combination of two or more disabilities as defined in clause (i) of section 2 of the Act;(d)“Form” means a form appended to these rules.(2)Words and expressions defined in the Act but not defined in these rules, shall have the meanings respectively assigned to them in the Act.](a)“Act” means the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996);(b)“Chairperson” means a Chairperson appointed under the Act;(c)“Vice-Chairperson” means a Vice-Chairperson appointed under the Act;(d)“Member” means a Member appointed under the Act;(e)“Member-Secretary” means a Member-Secretary appointed under the Act;(f)“Special Employment Exchange” means Special Employment Exchange, Special cell in normal Employment Exchange and such Employment Exchanges which are notified Special Employment Exchanges by notification in the Official Gazette;(g)“Year” means the financial year commencing on the first day of April.'.
