Section 2 in The Family Courts (Orissa) Rules, 1990
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Family Courts Act, 1984;(b)"Centre" means a counselling centre;(c)"Court" means the Family Court established under Section 3 of the Act;(d)"Principal Counsellor" means the Principal Counsellors appointed by the High Court and includes Counsellor or Counsellors, as the case may be, where Principal Counsellor is not appointed;(e)"Prescribed" means prescribed by rules made under the Family Courts Act, 1984 (Act 66/84);(f)"State Government" means the Government of Orissa;(g)"High Court" means the High Court of Orissa;(h)"Service" means the Orissa Superior Judicial Service of selection grade;(i)all other words and expressions used herein but not defined in the Act shall have the meanings respectively assigned to them in the Act.
