Section 2 in Tamil Nadu Commission for Protection of Child Rights Rules, 2012
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Commissions for Protection of Child Rights Act, 2005 (Central Act 4 of 2006);(b)"Child" means a person who has not completed the age of eighteen years ;(c)"Commission" means the Tamil Nadu Commission for Protection of Child Rights constituted under Section 17 of the Act;(d)"Secretary" means the Secretary of the Commission;(e)"Section" means the section of the Act;(f)"State Government" means the Government of Tamil Nadu;(g)Words and expressions used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.
