Section 2 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
2. Definitions.
- In these rules, unless the context otherwise requires-(a)'Act' means the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Now see Immoral Traffic (Prevention) Act, 1956.];(b)'Board' means the Board visitors appointed by the Government under Rule 41;(c)'Chief Inspector' means the person appointed by the Government to discharge the functions of the Chief Inspector under these rules;(d)'Licence' means a licence granted under Section 21;(e)'Form' means a form appended to these rules or prescribed under Rule 44;(f)'Section' means a section of the Act;(g)'Superintendent' means the principal officer in-charge of protective home and includes any person specially appointed to discharge the functions of a Superintendent under these rules;(h)'Director' means the Director of Social Welfare Department of Government of Rajasthan; and(i)'Government' means the Government of Rajasthan.
