Section 2 in M.P. Rights of Persons with Disabilities Rules, 2017
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act means the Rights of Persons with Disabilities Act, 2016 (No. 49 of 2016);(b)"Benchmark Disabilities" means a person with forty percent or more disability;(c)"Certificate of Registration" means a certificate of registration issued by the competent authority under section 51 of the Act;(d)"Commissioner" means Certifying authority under section 57 of the Act;(e)"Disability Certificate" means a certificate of disability issued by certifying authority under section 57 of the Act;(f)"Form" means a form appended to these Rules;(g)"Section" means the section of the Act.Words and expressions used but not defined in these Rules shall have the same meanings as assigned to them in the Act.
