Section 2(1) in The Rehabilitation Council Of India Act, 1992
(1)In this Act, unless the context otherwise requires,--(a)"Chairperson" means the Chairperson of the Council appointed under sub-section (3) of section 3;(b)"Council" means the Rehabilitation Council of India constituted under section 3;(c)[ "handicapped" means a person suffering from any disability referred to in clause (i) of section 2 of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996)] [Substituted by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ](d)[------] [Omitted by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ](e)[------] [Omitted by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ](f)"member" means a member appointed under sub-section (3) of section 3 and includes the Chairperson;(g)"Member-Secretary" means the Member-Secretary appointed under sub-section (1) of section 8;(h)"mental retardation" means a condition of arrested or incomplete development of mind of a person which is specially characterised by sub-normality of intelligence;(i)"notification" means a notification published in the Official Gazette;(j)"prescribed" means prescribed by regulations;(k)"recognised rehabilitation qualifications" means any of the qualifications included in the Schedule;(l)"Register" means the Central Rehabilitation Register maintained under sub-section (1) of section 23;(m)"regulations" means regulations made under this Act;(ma)"rehabilitation" refers to a process aimed at enabling persons with disabilities to reach and maintain their optimal physical, sensory, intellectual, psychiatric or social functional levels; [New clause added by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ](n)"rehabilitation professionals" means--(i)audiologists and speech therapists;(ii)clinical psychologists;(iii)hearing aid and ear mould technicians;(iv)rehabilitation engineers and technicians;(v)special teachers for educating and training the handicaped;(vi)vocational counsellors, employment officers and placement officers dealing with handicapped;(vii)multi-purpose rehabilitation therapists, technicians; or(viii)such other category of professionals as the Central Government may, in consultation with the Council, notify from time to time;(o)[-----] [Omitted by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ]
