Section 2 in The Protection Of Women From Domestic Violence Rules, 2006
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the Protection of Women from Domestic Violence Act, 2005 (43 of 2005);(b)"complaint" means any allegation made orally or in writing by any person to the Protection Officer;(c)"Counsellor" means a member of a service provider competent to give counselling under sub-section (1) of section 14;(d)"Form" means a form appended to these rules;(e)"section" means a section of the Act;(f)words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
