Section 2 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
2. Definitions.
- In these rules, unless the context otherwise requires. -(a)"Act" means the Suppression of Immoral Traffic in Women and Girls Act, 1956;(b)"Association" means Rajasthan State Branch of the Association for Moral and Social Hygiene in India;(c)"Chief Inspector" means the Chief Inspector appointed by the Government for Protective Homes, Aftercare Homes, Children Homes, Approved and Certified Schools etc;(d)"Director" means the Director of Social Welfare Department, Rajasthan;(e)"Committee" means a Committee constituted under rule 28 for each Home/Shelter in the State of Rajasthan;(f)"District Probation officer" means the District Probation officer appointed under rule 2(6) of the Rajasthan Probation of offenders Rules, 1962;(g)"Government" means the Government of Rajasthan;(h)"Home" means and includes -(i)Home for rescued Women,(ii)Aftercare Home for Men and Women,(iii)Protective Home as established or declared by the State Government under section 21 of the Act.(i)"Shelter" means and includes any shelter or reception centre opened by the Government for the purposes of admitting men and women eligible for admission in the Home or Shelter, as per these rules or according to the provisions of the Act;(j)"Superintendent" means the principal officer incharge of a Home of Shelter and includes Assistant Superintendent or persons specially appointed to discharge the functions of a Superintendent.
