Section 2 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
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)"Child Welfare Officer" means a person appointed by the State Government to perform the duties and functions of the Child Welfare Officer as assigned under the rules and conferred with the powers of a probation officer and includes the probation officer;(d)"Commissioner" means the Commissioner of Women and Child Development for the State of Maharashtra;(e)"Competent Authority" means in relation to children in need of care and protection, a Child Welfare Committee and in relation to a child in conflict with law, a Juvenile Justice Board. It also includes the Commissioner, Women and Child Development in both the cases :(f)"Form" means, the forms annexed to these rules ;(g)"Government" means, the Government of Maharashtra ;(h)"Institution" means an observation home, a special home, a children's home, or shelter home, set up, certified or recongnised as such under the Act;(i)"officer-in-charge" means a Superintendent appointed for the control and management of institution certified or recognized as such under the Act;(j)"section" means a section of the Act;(k)Words and expressions used in these rules, but not defined, shall have the meanings, respectively assigned to them in the Act.
