Section 2 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)'Act' means the Suppression of Immoral Traffic in Women and Girls Act, 1956;(b)'Board' means the Board of visitors appointed by the State Government under rule 41;(c)'Chief Inspector' means the person appointed as such by the State Government to discharge the functions of the Chief Inspector under these rules;(d)'Form' means a form appended to these rules;(e)'Licence' means a licence granted under Section 21;(f)'Section' means a section of the Act; and(g)'Superintendent' means the Principal officer incharge of a protective home and includes any person specially appointed to discharge the functions of a Superintendent under these rules.
