Section 2(z) in The Rights of Persons with Disabilities Act, 2016
(z)"registered organization" means an association of persons with disabilities or a disabled person organization, association of parents of persons with disabilities, association of persons with disabilities and family members, or a voluntary or non-governmental or charitable organization or trust, society, or non-profit company working for the welfare of the persons with disabilities, duly registered under an Act of Parliament or a State Legislature;(za)"rehabilitation" refers to a process aimed at enabling persons with disabilities to attain and maintain optimal, physical, sensory, intellectual, psychological environmental or social function levels;(i)persons who seek to engage employees from amongst the persons with disabilities;(ii)persons with benchmark disability who seek employment;(iii)vacancies to which persons with benchmark disabilities seeking employment may be appointed;(zc)"specified disability" means the disabilities as specified in the Schedule;(zd)"transportation systems" includes road transport, rail transport, air transport, water transport, para transit systems for the last mile connectivity, road and street infrastructure, etc.;(ze)"universal design" means the design of products, environments, programmes and services to be usable by all people to the greatest extent possible, without the need for adaptation or specialized design and shall apply to assistive devices including advanced technologies for particular group of persons with disabilities.(zb)"Special Employment Exchange" means any office or place established and maintained by the Government for the collection and furnishing of information, either by keeping of registers or otherwise, regarding-
