Section 2 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
2. Definitions.
- (i) In these rules unless the context otherwise requires:(a)'Act' means the Women's and Children's institutions (Licensing) Act, 1956 (Central Act No. 105 of 1956);(b)'Licensing Authority' means the authority headed by District Collector at district level, for the institutions functioning within the district and the committee headed by Director, WD & CW for those functioning in more than one district or as may be declared by Government from time to time.(c)'Form' means the form appended to the rules; and as placed on the web-site:(d)'Orphan' means a boy or a girl whose parents have died or an abandoned child whose parentage is not known.(e)Registration for issue of License: 'License' means the certificate of recognition/certification granted under Rule 3.(f)'Child' means a boy or girl who has not completed the age of 18 years;(g)'Institution' means an organization or a body whether it is called an orphanage or hostel or a home for neglected women or children, widows home, working women's hostel or by any other name, maintained or intended to be maintained for reception or care or protection or welfare of women or children; or service providers providing services as helpline/counselling/for tracing missing children etc., or with such facility, even if for a single child or woman who is not excluded under the exemption clause of the Act, including such institutions run by NGOs/CSOs/Trusts/Individuals/private persons/ organizations etc., for commercial gain or otherwise.(ii)Words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Act.
