Section 2 in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (33 of 1989);(b)[ "dependent" means the spouse, children, parents, brother and sister of the victim, who are dependent wholly or mainly on such victim for support and maintenance;] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).](c)"identified area" means such area where State Government has reason to believe that atrocity may take place or there is an apprehension of reoccurrence of an offence under the Act or an area prone to [* * *] [ The words " victim of" deleted by G.S.R. 604(E), dated 29.8.1995.] atrocities;(d)"Non-Government Organisation" means a voluntary organisation engaged in the welfare activities relating to the Scheduled Castes and the Scheduled Tribes and registered under the Societies Registration Act, 1860 (21 of 1860) or under any law for the registration of documents or such organisation for the time being in force;(e)"schedule" means the Schedule annexed to these rules;(f)"section" means section of the Act;(g)"State Government", in relation to a Union territory, means the Administrator of that Union territory appointed by the President under article 239 of the Constitution;(ga)[ "Voluntarily" shall have the same meaning as assigned to it in section 39 of the Indian Penal Code (45 of 1860).] [Inserted by Notification No. G.S.R. 588(E), dated 27.6.2018 (w.e.f. 31.3.1995).](h)words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
