Section 2 in Himachal Pradesh State Commission For Women Act, 1996
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the Himachal Pradesh State Commission for Women constituted under section 3 ;(b)"Director General of Police" means the Director General of Police, Himachal Pradesh State;(c)"Member" means a Member of the Commission and includes the Chairperson and the Member-Secretary ;(d)"National Commission for Women" means the National Commission for Women constituted under section 3 of the National Commission for Women Act, 1990 (20 of 1990) ;(e)"prescribed" means prescribed by rules made under this Act ; and(f)"Women" includes female-child or adolescent girl.
