Section 2(1) in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
(1)In this Act, unless the context otherwise requires, -(a)"Appellate Authority" means an officer or Authority authorized by the State Government to hear appeal under Chapter-Ill of this Act;(b)"Controlling Authority" means the Controlling Authority appointed under Section 3;(c)"Domestic Worker" means a person engaged, through Private Placement Agency, to do domestic work;(d)"Government" means the Government of Chhattisgarh;(e)"Licence" means a lincence granted under Section 5;(f)"Notification" means a notification published in the Official Gazette;(g)"Prescribed" means prescribed by rules made under this Act;(h)"Private Placement Agency" means a person or body of persons other than a Government Agency, Department or Organization engaged in the business of providing work to any woman as domestic worker beyond the boundaries of Chhattisgarh;(i)"Woman" means a woman as defined under Section 10 of Indian Penal Code, 1860 (No. 45 of 1860).
