Section 2 in The M.P. Dowry Prohibition Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Dowry Prohibition Act, 1961 (No. 28 of 1961);(b)"Advisory board" means an advisory board constituted in accordance with sub-section (4) of Section 8-B of the Act, to advise and assist Dowry Prohibition Officers;(c)"Chief Dowry Prohibition Officer" means an officer of the State Government entrusted with the duties and responsibilities under these rules;(d)"Dowry Prohibition Officer" means an officer appointed as such by the State Government under Section 8-B of the Act;(e)"Probation Officer" means a Probation Officer appointed under the Probation of Offenders Act, 1958 (No. 20 of 1958);(f)"Police Officer" means an officer in the State Police Department;(g)"Recognised Welfare Institution or Organization" means an institution or organization recognised as such under explanation to subsection (1) of Section 7 of the Act;(h)"District Magistrate" and "complaint" shall have the same meaning as respectively assigned to them and defined under the Code of Criminal Procedure, 1973 (2 of 1974);(i)The words and expressions used in these rules but not defined shall have the same meanings as respectively assigned to them in the Act.
