Section 2 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
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)'Counsellor' means a person referred to in Section 6 of the Act.(d)'Court' means the Family Court established under Section 3 of the Act.(e)'High Court' means the High Court of Andhra Pradesh.(f)'Institution' means any institution or organization engaged in social welfare, registered and recognized by the Government or recognized by the High Court.(g)'Petition' shall include an application under Chapter IX of the Criminal Procedure Code, 1973 unless the subject matter or context requires otherwise.(h)All other words and expressions used but not defined in these rules shall have meaning respectively assigned to them in the retrospective Acts mentioned in Rule 5(d) as well as in the Code of Civil Procedure and Criminal Procedure Code.(i)'Service' means Higher Judicial Service of the State.(j)'Judge' includes Principal/Additional Judge and Judge of Family Court.
