Section 2(g) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(g)"Non-Governmental Organisation" means an institution which is registered either under the Indian Trusts Act, 1882 (CA 2 of 1882) or the Tamil Nadu Societies Registration Act, 1975 (TN Act 27 of 1975) or the Companies Act, 2013 (CA 18 of 2013) or the Juvenile Justice (Care and Protection of Children) Act, 2000 (CA 56 of 2000) or any other Act.
