Section 2 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"child" means a boy or girl who has not completed the age of eighteen years;(b)"Collector" means the Collector of a district and includes any officer specially appointed by the Government to perform the functions of the Collector under this Act;(c)"Government" means the State Government;(d)"home for women and children" means an institution, by whatever name called, established or maintained or intended to be established or maintained for the reception, care, protection and welfare of women or children or both;(e)"hostel" or "lodging house" means a building in which accommodation is provided for women or children or both, either with boarding or not;(f)"licensee" means a licence holder of a hostel, lodging house or home for women and children under this Act;(g)"manager" means a person responsible for controlling or administering a hostel or lodging house or a home for women and children;(h)"person" includes a trust, society, association of individuals or company, whether incorporated or not;(i)"prescribed" means prescribed by rules;(j)"woman" means a female who has completed the age of eighteen years.Part-II Licensing of Hostels, Lodging Houses and Homes for Women and Children.
