Section 2 in Rajasthan Conditions of Detention Order, 1971
2. Definitions.
- In this Order, unless the context otherwise requires.-(a)"Act" means Maintenance of Internal Security Act, 1971 (Act No. 26 of 1971);(b)"detenu" means any person detained in Rajasthan by an order under Section 3 of the Act;(c)"Government" means the Government of the State of Rajasthan;(d)"[Inspector] [Now [Director]] General" means the [Inspector] [Now [Director]] General of Prisons, Rajasthan;(e)"Jail" means any prison as defined in Section 3 of the Prison Act, 1894 (Central Act 9 of 1894) of the Central Legislature as adapted to, or in force, in any area of Rajasthan;(f)"Prisoner" means a person. other than a detenu, duly Committed to be confined or detained in a Jail;(g)"Superintendent" means the officer appointed to be the Superintendent of Jail and includes any person who for the time being is acting as Superintendent.
