Section 2(1) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Chhattisgarh Private Placement Agencies (Regulation) Act, 2013 (No. 23 of 2013);(b)"Agency" means a Private Placement Agency as defined under clause (h) of Section 2 of the Act;(c)"Appellate Authority" means the Principal Secretary, Department of Home, Government of Chhattisgarh;(d)"Authorized Officer" means any officer authorized by the Controlling Authority;(e)"Controlling Authority" means the District Magistrate of the concerned district;(f)"Form" means Forms appended to these rules;(g)"Licensing Authority" means an officer or authority empowered to grant or renew licenses under these rules;(h)"Licensee" means the agency to which license has been granted under the Act.
