Section 2 in Tamil Nadu State Commission for Women Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the Tamil Nadu State Commission for Women constituted under section 3;(b)"Government" means the State Government;(c)"member" means a member of the Commission and Includes the Chairperson and the Member-Secretary;(d)"person" includes a firm, company, corporation or any public undertaking, association of persons, or the Government and its agencies including agencies receiving aid from the Government;(e)"prescribed" means prescribed by rules;(f)"Woman" denotes a female human being of any age.Chapter-II The Tamil Nadu State Commission For Women
