Section 2 in 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 &legation 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.
