- In these rules, unless the context otherwise requires -(a)"Act" means the Haryana Children Act, 1974;(b)"Court" means a Children's Court;(c)"form" means a form appended to these rules;(d)"Government' means the Government of the State of Haryana.(e)"institution" means a children's home or special school or an observation home;(f)"Section" means a Section of the Act;(g)"Superintendent" means the principal officer-in-charge of an institution and includes a person specially appointed to discharge functions of a superintendent under these rules.
