Section 2 in The Child Labour (Prohibition And Regulation) Rules, 1988
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)[ "Act" means the Child and Adolescent Labour (Prohibition and Regulation) Act, 1986 (61 of 1986);(b)"Committee" means the Technical Advisory Committee constituted under sub-section (1) of section 5 of the Act;](c)"Chairman" means the Chairman of the Committee appointed under sub-section (2) of section 5 of the Act;(d)"Form" means a Form appended to these rules;(da)[ "Fund" means the Child and Adolescent Rehabilitation Fund constituted under sub-section (1) of section 14B of the Act; [Inserted by Notificatio No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)](db)"Inspector" means the Inspector appointed by the Central Government under section 17;(dc)"Municipality" means an institution of self-Government constituted under article 243Q of the Constitution;](e)"register" means the register required to be maintained under section 11 of the Act;(ea)[ "Panchayat" means a Panchayat constituted under article 243B of the Constitution;] [Inserted by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)](f)"Schedule" means the Schedule appended to the Act;(g)"section" means a section of the Act.(h)[ words and expressions used in these rules, but not defined therein and defined in the Act, shall have the meanings as assigned to them in the Act.] [Inserted by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)]
