Section 2(2) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996
(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.](a)“Act” means the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996);(b)“Chairperson” means a Chairperson appointed under the Act;(c)“Vice-Chairperson” means a Vice-Chairperson appointed under the Act;(d)“Member” means a Member appointed under the Act;(e)“Member-Secretary” means a Member-Secretary appointed under the Act;(f)“Special Employment Exchange” means Special Employment Exchange, Special cell in normal Employment Exchange and such Employment Exchanges which are notified Special Employment Exchanges by notification in the Official Gazette;(g)“Year” means the financial year commencing on the first day of April.'.
