Section 1 in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996
1. Short title and commencement
.-(1) These rules may be called The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996.(2)They shall come into force on date of their publication in the Official Gazette.[2. Definitions.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.][CHAPTER II] [Substituted by Notification No. G.S.R. 2 (E) dated 30.12.2009 (w.e.f. 31.12.1996)] Disability Certificate
