Section 2 in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Control established under section 5;(b)"certificate" means the certificate of recognition granted under section 15;(c)"child" means a boy or girl who has not completed the age of eighteen years;(d)"home" means an institution, whether called an orphanage, a home for neglected women or children, a widows' home, or by any other name, maintained or intended to be maintained for the reception, care, protection and welfare of women or children;(e)"manager" means a member of the managing committee appointed as such by the committee under section 20;(f)"managing committee" means the committee of management referred to in section 20;(g)"recognised home" means a home in respect of which a certificate has been granted;(h)"prescribed" means prescribed by rules made under this Act;(i)"woman" means a female who has completed the age of eighteen years.
