Section 2 in The Family Courts (Jharkhand High Court) Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Family Courts Act, 1984;(b)"Centre" means a counselling centre;(c)"Counsellor" means a person referred to in Section 6 of the Act;(d)"Court" means the Family Court established under Section 3 of the Act;(e)"High Court" means the High Court of Jharkhand;(f)"Institution" means any institution or organisation engaged in social welfare;(g)"Petition" shall include an application under Chapter IX of the Criminal Procedure Code, unless the subject matter or context requires otherwise;(h)All other words and expressions used but not defined in these rules and defined in the Act, or in the Code of Civil Procedure, 1908 or in the Code of Criminal Procedure, 1973, shall have the meaning respectively assigned to them in the Act, or, as the case may be, in the Code of Civil Procedure, 1908 or in the Code of Criminal Procedure, 1973.
