Section 2 in The Orissa Dowry Prohibition Rules, 2000
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Dowry Prohibition Act, 1961;(b)'Commission' means the State Commission for Women constituted under the Orissa State Commission for Women Act, 1993 (Orissa Act 19 of 1994);(c)'Complaint', 'District', 'District Magistrate' and 'Public Prosecutor' shall have the same meaning as respectively assigned to them under the Code of Criminal Procedure, 1973 (Act 2 of 1974);(d)'Director' means the Director of Social Welfare, Orissa, an Officer appointed as such by the Government;(e)'Dowry Prohibition Officer' means an Officer appointed as such by the State Government under Section 8-B;(f)'Family Counselling Centre' means those institutions or organisations which are recognised by the Government by notification or otherwise for the purpose;(g)'Form' means form appended to these Rules;(h)'Government' means the Government of Orissa;(i)'Section' means a section of the Act;(j)'Superintendent of Police' means the District Superintendent of Police and shall include any Additional District Superintendent of Police or other person appointed by general or special orders of the Government to perform all or any of the duties of a District Superintendent of Police under the Police Act, 1861 in any district; and(k)'Voluntary Organisation' means any institution or organisation registered under the Societies Registration Act (Act XXI of 1860) and recognised as such by the Government.(2)All other words and expressions used but not defined in these Rules shall have the same meaning as respectively assigned to them in the Act, the Code of Criminal Procedure, 1973, the Indian Penal Code, 1860 and the Indian Evidence Act, 1872.
