Section 2 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2000 (Act No. 56 of 2000);(b)"Adoption" means taking permanent custody and responsibility of a juvenile or a child covered under this Act, who shall have pari passu rights of a natural born child;(c)"Controlling Officer" means the Director, Women Welfare, Uttar Pradesh;(d)"Director" means the Director, Women Welfare, Uttar Pradesh;(e)"Form" means the form annexed to these rules;(f)"Government" means the Government of Uttar Pradesh;(g)"Institution" for the purposes of these rules, means the homes established or notified as such by the Government from time to time under the provisions of the Act;(h)"Superintendent" means a person appointed for the control and management of the institution and includes Deputy, Superintendent and Assistant Superintendent also;(i)Words and expressions defined in the Act and used, but not defined in these rules, shall have the same meaning as assigned to them in the Act.
