(1) In these rules, unless the context otherwise requires,
(a) Act means the Passports Act, 1967 (15 of 1967);
2[(b) Passport Seva Laghu Kendra means a small passport application processing centre under the Passport Seva Project;]
(c) Passport Seva Kendra means a passport application processing centre under the Passport Seva Project;
(d) Passport Seva Project means the public private partnership model project to accept and process passport applications, issue of passport, maintain data thereto and all other works connected therewith;
3[(da) Post Office Passport Seva Kendra means a passport application processing centre within the premises of Post Offices under the Passport Seva Project;]
(e) Schedule means the Schedule annexed to these rules;
(f) Section means section of the Act;
(g) Service Provider means a person or entity which is awarded the contract for implementing a Passport Seva Project.
(2) Words and expressions used herein and not defined, but defined in the Act shall have the meaning respectively assigned to them in the Act.