Section 2 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
2. Definitions.
- In these Rules, unless the context otherwise requires -(a)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2000 (56 of 2000);(b)"adoption" means taking permanent custody and responsibility of a juvenile or a child covered under this Act, who shall have pari passu rights of a natural born child.(c)"Form" means the Form annexed to these Rules;(d)"Institution" tor the purposes of these rules, means an observation home, or a special home, or a children's home or a shelter home set up certified or recognized under Sections 8, 9, 34 and 37 of the Act respectively;(e)"Officer-in-Charge" (nomenclature as used by the State Government) means a person appointed for the control and management of the institution;(f)"State Government" in relation to a Union Territory, means the Administrator of that Union Territory appointed by the President under Article 239 of the Constitution;(g)all words and expressions defined in the Act and used, but not defined in these rules, shall have the same meaning as assigned to them in the Act.
