Section 2 in Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Rules, 2018
2. Definitions.
(1)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 (16 of 2017);(b)"appropriate authority" means;(i)the National AIDS Control Organisation in case of Central Government; and(ii)the State AIDS Control Society in case of State Government;(c)"high burden district" means a district which has-(i)more than one percent prevalence among antenatal care in Sentinel Surveillance; or(ii)more than five percent prevalence among high-risk population in Sentinel Surveillance; or(iii)HIV positivity of more than national average among general clients in Integrated Counselling and Testing Centre notified by the appropriate authority under the Central Government from time to time;(2)Words and expressions used herein and not defined in these rules but defined in the Act shall have the meanings assigned to them in the Act.Chapter - II Manner of Notifying HIV and AIDS Policy for Establishments
