Section 2 in Tamil Nadu Juvenile Justice Fund Rules, 2017
2. Definition.
(1)In these rules, unless the context otherwise requires,- (i) "Act" means the Juvenile Justice (Care and Protection of Children) Act, 2015 (Central Act No 2 of 2016);(ii)"Board" means the Governing Board constituted to administer the Juvenile Justice Fund in the State of Tamil Nadu;(iii)"Beneficiary" means any person or group of persons who had been dealt with under the provision of the Juvenile Justice (Care and Protection of Children) Act, 2015 (Central Act No. 2 of 2016) and to whom either financial assistance or any kind of material assistance is given from the Juvenile Justice Fund;(iv)"Director" means the Director of Social Defence;(v)"Fund" means the Tamil Nadu Juvenile Justice Fund created under Section 105 of the Act;(vi)"Government" means the State Government;(vii)"Probation Officer" means an officer defined under clause (48) of Section 2 of the Act.(2)All words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
