Section 2 in The Gujarat Physically Handicapped Persons (Employment in Factories) Act, 1982
2. Definitions.
- In This Act, unless the context otherwise requires,-(a)"Certifying Surgeon" means a Certifying Surgeon appointed under Section 10 of the Factories Act, 1948 (63 of 1948);(b)"existing factory" means a factory existing on the commencement of this Act;(c)"Inspector" means an Inspector appointed under Section 8 of the Factories Act, 1948 (63 of 1948);(d)"new factory" means a factory in which the manufacturing process is commenced at any time after the commencement of this Act;(e)"person registered as physically handicapped" means a physically handicapped person whose name is registered with an employment exchange;(f)"physically handicapped person" means a person who, on account of any deficiency, injury, disease or congenital deformity, is substantially handicapped in obtaining or keeping employment, or in undertaking work on his own account, of a kind which but for such deficiency, injury, disease or deformity would be suited to his age, experience and qualifications;(g)"Prescribed" means prescribed by rules made under this Act;(h)(i)the word "employment exchange" shall have the meaning assigned to it in the Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 (31 of 1959);(ii)other words and expressions used but not defined in this Act shall have meanings respectively assigned to them in the Factories Act, 1948 (63 of 1948).
