Section 2 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
2. Definitions.
- In this order, unless the context otherwise requires:(a)"Act" means the Foreigners Act, 1946 (Central Act 31 of 1946).(b)"Conditions" means the conditions prescribed for detention of Pakistani nationals under clause (g) of sub-section (2) of section 3 of the Foreigners Act, 1946.(c)"Detenu" means Pakistani nationals detained under section 3(2)(g) of the Foreigners Act, 1946.(d)[Inspector General] [Now 'Director General'] means the [Inspector General] [Now 'Director General'] of Police in Rajasthan.(e)"Prisoner" means a person other than a detenu, duly committed to confuted or detained in a Jail.(f)"Pakistani National" means any person who has acquired the Citizenship of Pakistan.(g)"Jail" means any prison as defined in section 3 of the Prisons Act, 1894 (Central Act 9 of 1894) of the Central Legislature as adopted to or in force in any area of Rajasthan.(h)"Superintendent" means the Superintendent of any Jail or Prison of any District of Rajasthan.
