- In these rules, unless the context otherwise requires,-(a)"Act" means the Dowry Prohibition Act, 1961 (28 of 1961);(b)"Advisory Board" means a board constituted in accordance with sub-section (4) of Section 8-B of the Act to advise and assist the dowry prohibition officers;(c)"Department" means the Department of Social Welfare of the Government;(d)"Dowry" has the meaning assigned to it in the Act;(e)"Dowry" prohibition officer" means the officers appointed as such by the Government under Section 8-B of the Act;(f)"Form" means a form appended to these rules ;(g)"Government" means the Lieutenant Governor as referred in Article 239AA of the Constitution ;(h)"Lieutenant Governor" means the Administrator of the National Capital Territory of Delhi appointed by the President under Article 239 of the Constitution ;(i)"police officer" means any member of the Delhi Police;(j)"probation officer" has the meaning assigned to it in the Probation of Offenders Act, 1958 (20 of 1958);(k)"recognized welfare institution or organization" means an institution or organization recognized as such under sub-clause (ii) of clause (b) of sub-section (1) of Section 7 ;(l)"section" means a section of the Act.
