Section 2 in Chhattisgarh State Ex-Gratia Compensation Payment for Officials/Employees died or injured during Electioneering Duty, Rules, 2009
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Death" means the death which is occurred during electioneering duty or due to electioneering duty period as specified in these rules;(b)"Permanent Disability" means the impairment of hearing or the permanent disability as defined under Workmen's Compensation Act, 1923 (No. 8 of 1923) and The Persons with Disabilities (Equal Opportunities and Full Participation) Act, 1995 (No. 1 of 1996);(c)"Partial Disablement" means the meaning as assigned to it under Workmen's Compensation Act, 1923 (No. 8 of 1923) and The Persons with Disabilities (Equal Opportunities and Full Participation) Act, 1995 (No. 1 of 1996);(d)"Officials/Employees" means the Officers/Employees those who are employed on duty by Chief Electoral Officer, District Election Officer or with their due approval. The Non-Government person if employed on election duty shall also be entitled for Ex-Gratia compensation payment. Central Police Force, State Police Force engaged for security purposes shall also be treated as employed for the purpose of this rule. Micro Observer related to Central Government Undertaking shall also be treated as officials under these rules.
