Section 2 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir State Commissions for Protection of Women and Child Rights Act, 2018 ;(b)"Chairperson" means the Chairperson of the Commission ;(c)"child rights" includes the children's rights adopted in the United Nations Convention on the Rights of the Child on the 20th November, 1989 and ratified by the Government of India on the 11th December, 1992 ;(d)"Commission" means the Jammu and Kashmir State Commission for Protection of Women and Child Rights constituted under section 3 ;(e)"Government" means the Government of Jammu and Kashmir ;(f)"Member" means the member of the Commission and includes the Chairperson ;(g)"notification" means the notification issued under this Act and published in the Government Gazette ;(h)"Prescribed" means prescribed by rules made under this Act ;(i)"State" means the State of Jammu and Kashmir.
