Section 2 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2000;(b)"Adoption" means taking into custody and responsibility permanently of child covered under Act and the child shall have all the rights and privileges of a natural born child;(c)"Child with special needs" child with special needs is a child for whom specialized services or interventions are necessary to facilitate proper care and rehabilitation;(d)"Place of safety" means any place or institution (not being a police lock-up or jail) the person in charge of which is willing to temporarily receive and take care of the child and which, in the opinion of the competent authority, may be a place of safety for the child;(e)"Foster Care" means placement of a child with a nuclear family or group foster home;(f)"Pre-adoptive foster Care" means placement of a child in a family temporarily till the child can be rehabilitated in a permanent home;(g)"Foster Child" means a child placed with a foster parent or foster family;(h)"Foster Parent/s" means the person/s who is not the parents of the child, but is willing to undertake the responsibility for care and maintenance of the child as his or her parents without necessarily legal rights of property etc;(i)"Extended family" means relatives of the child with whom he/she can be placed in foster care;(j)"Group Foster Care" means care of a group of children in one family or a group foster home run by a Non-Government Organisation;(k)"Social Workers" means social workers duly recognized and impanelled by the competent authority, who are professionals or specially trained to provide Special Work expertise in areas such as counseling, adoption, Community Service, foster care, sponsorship and any other such service;(l)"Form" means the form annexed to these rules;(m)"Institution " for the purpose of these rules, means an observation home or a special home or a children's home or a shelter home set up under Sections 8, 9, 34 and 37 of the Act;(n)"Officer-in-Charge" means a person appointed for the control and management of institution certified or recognized as such under the Act;(o)"Government" means the Government of Madhya Pradesh;(p)"Secondary Victimization" means and refers to behaviours and attitudes of authorities and personnel in the child justice system towards children within the system, which further traumatizes victims;(q)"Sexual abuse" occurs when any adult uses a child for sexual pleasure. Sexual abuse can be physical, verbal or emotional and includes;(i)Sexual touching and fondling;(ii)Exposing children to adult sexual activity or pornographic movies and photographs;(iii)Having children pose, undress or perform in a sexual fashion on film or in person;(iv)Rape or attempted rape;(v)Forcing, tricking, bribing, threatening or pressuring a child into sexual awareness or activity;(t)"lake responsibility" means being responsible for the physical, mental, emotional and over all health and safety of the child;(u)"CARA Guidelines" means the Guidelines issued by the Central Adoption Resource Agency from time to time to regulate matters relating to adoption of Indian children.
