- In these Rules unless there is anything repugnant in the subject or context-(1)"Act" means the Assam Children Act, 1970.(2)"Section" means a section of the Act.(3)"Court" means a Children's Court constituted under Section 5 the Assam Children Act, 1970.(4)"Form" means a form appended to these Rules.(5)"Home" means a Children's Home or an Observation Home.(6)"Institution" means and includes a Children's Home Special School and an Observation Home.(7)"Manager" means the Head of the Institution.(8)"School" means a Special School.(9)"Superintendent" means a person appointed for the control and management of a home or school under sub-rule (3) of Rule 3 of these Rules.(10)"Non-official members" means members who are not officials.(11)"Director" means Director of Social Welfare.(12)All words and expressions used and but not defined in these Rules shall have the same meanings as assigned to them in the Act.
