Section 2(g) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(g)"State Government", in relation to a Union territory, means the Administrator of that Union territory appointed by the President under article 239 of the Constitution;(ga)[ "Voluntarily" shall have the same meaning as assigned to it in section 39 of the Indian Penal Code (45 of 1860).] [Inserted by Notification No. G.S.R. 588(E), dated 27.6.2018 (w.e.f. 31.3.1995).]
