Section 3 in The Rehabilitation Council Of India (Amendment) Act, 2000
3. Amendment of section 2.-
In section 2 of the principal Act,-(1) in sub- section (1),-(i)for clause (c), the following clause shall be substituted, namely:-(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 );(ii)clauses (d) and (e) shall be omitted;(iii)after clause (m), the following clause shall be inserted, namely:-(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.(iv)clause (o) shall be omitted;(2)after sub- section (1), the following sub- section shall be inserted, namely:-(1A)Words and expressions used and not defined in this Act but defined in the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996 ) shall have the meanings respectively assigned to them in that Act.
