- In this Act, unless there is anything repugnant in the subject or context,-(a)"adult" means a person who is not less than eighteen years of age;(b)"borstal school" means a borstal school established or certified by the State Government under section 7, intended for the reception of juvenile delinquents of and above the age of fourteen years;(c)"certified school" means a reformatory, industrial or borstal school, certified under section 7;(d)"child" means a person who has not attained the age of eighteen years;(e)"guardian" in relation to a child includes a person who, in the opinion of the Court having cognizance of any proceeding in relation to the child has for the time being the actual charge of, or control over, that child;(f)"industrial school" means an industrial school established or certified by the State Government under section 7, intended for the reception of children of and above the age of fourteen years, who are not juvenile delinquents;(g)"Juvenile court" means a court established under section 4;(h)"juvenile delinquent" means a child who has been found to have committed an offence;(i)"neglected child" means a child who--(i)is found in any street or place of public resort begging or receiving aims; or(ii)has no home or settled place of abode or is found wandering without any ostensible means of subsistence, or is found destitute, whether he is an orphan or not; or(iii)has a parent or guardian who is unfit tq exercise or does not exercise proper care and control over the child or forces, persuades, encourages or abets the child to lead an immoral or depraved life; or(iv)lives in a brothel or with a prostitute or frequents a place used for the purpose of prostitution, or is found to associate with any prostitute or any other person who leads an immoral, drunken, depraved or criminal life;(j)"prescribed" means prescribed by rules made by the State Government under this Act;(k)"reception home" means any institution or place established or recognised by the Slate Government under section 18 for the temporary reception qf a child;(l)"reformatory school" means a reformatory school established or certified by the State Government under section 7, intended for the reception of juvenile delinquents or of children other than juvenile delinquents, who have not attained the age of fourteen years.
