Section 2(1) in Telangana Devadasis (Prohibition of Dedication) Rules, 2016
(1)In these rules, unless the context otherwise requires:-(a)"Act" means the Telangana Devadasis (Prohibition of Dedication) Act, 1988 (Telangana adaptation) Order, 2016.(b)"Dedication" means the performance of any act or ceremony by whatever name called by which a woman is dedicated to the service of a Hindu deity, Idol, object of worship, temple or other religious institution or place of worship and includes tying "Tali with Jakini" to a woman or tying by a garland to a Garuda Khambaham, Dhaarana and Deeksha;(c)"Devadasi" means any woman so dedicated by whatever name called and includes Basavi, Jogini, Parvathi and Mathamma and Thayamma;(d)"Government" means the State Government of Telangana;(e)"Notification" means a notification published in the Telangana Gazetted and the word "notified" shall be construed accordingly;(f)"Temple" means a place by whatever designation known, dedicated to, or used as a place of worship;(g)"Woman" means a female human being of any age;(h)"Commissioner/Director" means the Commissioner/Director of Scheduled Castes Development Department, Telangana State;(i)"Section" means the section of the Act;
