Section 2 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Child Labour (Prohibition and Regulation) Act, 1986 (61 of 1986);(b)"Committee" means the Child Labour Technical Advisory Committee constituted under Sub-section (1) of Section 5;(c)"Chairman" means the Chairman of the Committee appointed under Sub-section (2) of Section 5;(d)"Form" means a form specified under these rules;(e)"Register" means the register required to be maintained under Section 11;(f)"Schedule" means the Schedule to the Act;(g)"Section" means a section of the Act.(2)All other words and expressions used in these rules but not define shall, have the same meaning as respectively assigned to them in the Act.
