Section 2 in The Rajasthan State Commission for Women Act, 1999
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Chairperson" means Chairperson of the Commission appointed under section 3;(b)"Commission" means the Rajasthan State Commission for Women constituted under section 3;(c)"member" means a member of the Commission;(d)"unfair practice" means any distinction, exclusion or restriction made on the basis of sex for the purpose of or which has the effect of impairing or nullifying the recognition, enjoyment or exercise by women of Constitutional rights or of fundamental, freedom in the political, economic, social, cultural, civil or any other field, or the infringement of any right or benefit conferred on women by or under the provisions of any law for the time being in force, or the mental of physical torture or sexual harassment or excesses on women.
