Section 2 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 (44 of 1999);(b)"Form" means the form annexed to these rules;(c)"State level agency" means any State authority or committee constituted by the Board under section 13 of the Act;(d)"year" means the financial year commencing from the 1st day of April and ending on the 31st day of March following;(e)all other words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
