(u)"prescribed" means prescribed by rules under this Act;(uu)[ "principle of best interest of child" means the principle which seeks to ensure the physical, emotional, intellectual, social and moral development of the child, and to provide him safe environment from all kinds of child abuse;" [Clause 'uu' and 'uv' inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].](uv)"rape" means rape as defined in section 375 of the Indian Penal Code, 1860 ( Act V of 1860);](v)"registered children's home" means a children's home which has been registered under this Act;
