Section 2 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
2. Definitions.
- In these Rules, unless the context otherwise requires -(1)'Act' means the Juvenile Justice (Care and Protection of Children) Act, 2000 (Central Act 56 of 2000).(2)'Adoption' means taking the child into the family of the adoptive parent/ parents as their child, for all purposes, with all the rights of a natural born child in the adoptive family.(3)'Co-management' means the joint management of the Institutions under the Act by the Government and the voluntary sector in all aspects, to achieve the objects of the Act.(4)'Commissioner' means the head of the department of Juvenile Welfare, Correctional Services and Welfare of Street Children.(5)'Form' means the form annexed to these Rules.(6)'Home Committee', 'Working Committee' and 'Executive Committee' are the various Committees constituted under Rule 38 for implementing co-management.(7)'Institution' for the purpose of these Rules, means an Observation Home or a Special Home or a Children's Home set up under Sections 8, 9 and 34 of the Act.(8)'NGO' means a Non Governmental Organisation.(9)'Principles' mean the principles shown in Schedule I, which are fundament-to the development of strategies, interpretation and implementation of the Act and the Rules.(10)'Secondary Victimisation' means and refers to behaviour and attitudes of persons in the Juvenile Justice System, which further traumatises victims who are within the Juvenile Justice System.(11)'Section' means a Section of the Act.(12)'Superintendent' means a person appointed for the control and management of an institution, certified or recognised as such under the Act.(13)All words and expressions defined In the Act, but not defined in these Rules, shall have the same meaning as assigned to them in the Act.
