Section 2 in The Goa Change of Name and Surname Act, 1990
2. Definitions.
- In this Act, unless the context otherwise requires. -(a)"Chief Registrar" means an officer authorised by the Government to exercise the powers and perform the duties of the Chief Registrar under this Act;(b)"Government" means the Government of Goa;(c)"guardian" means a person having the care of a minor or of his property, or of both his person and property;(d)"minor" means a person who, under the provisions of the Indian Majority Act, 1875 (Central Act 9 of 1975), is to be deemed not to have attained his majority;(e)"Official Gazette" means the Goa Government Gazette;(f)"prescribed" means prescribed by rules made under this Act;(g)"register" means a register of change of name and surname maintained under this Act;(h)"Registrar" means an officer authorised by the Government to exercise the powers and perform the duties of the Registrar under this Act and includes the Civil Registrar exercising the powers under the Codigo do Registo Civil do Estado da India approved by Decree dated 9-11-1912.
