Section 2 in The Indira Gandhi Matritva Sahyog Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the National Food Security Act, 2013 (20 of 2013);(b)"Indira Gandhi Matritva Sahyog Yojana" means the scheme of the Central Government made under clause (b) of Section 4 of the said Act under which maternity benefit of six thousand rupees shall be provided to pregnant women and lactating mothers who are not less than nineteen years of age for first two live births, which presently extended to fifty three pilot districts across the country.(c)"Integrated Child Development Services Scheme" means the scheme of the Central Government:(i)to improve the nutritional and health status of children in the age-group of 0-6 years;(ii)to lay the foundation for proper psychological, physical and social development of the child;(iii)to reduce the incidence of mortality, morbidity, malnutrition and school dropouts;(iv)to achieve effective co-ordination of policy and implementation among the various departments to promote child development; and(v)to enhance the capability of the mothers to look after the normal health and nutritional needs of the children through proper nutrition and health education.(d)"Mother Child Protection Card" means a joint card of the Ministry of Women and Child Development and Ministry of Health and Family Welfare which is a comprehensive multipurpose card which provides information on utilization of health and nutrition services for children and women provided by aforesaid Ministries;(e)"section" means section of the Act;(f)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
