Section 2 in The Goa State Commission for Women Act, 1996
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the Goa State Commission for Women constituted under section 4;(b)"Member" means a member of the Commission and includes the Chairperson and the Member-Secretary;(c)"National Commission for Women" means the National Commission for Women constituted under section 3 of the National Commission for Women Act, 1990 (Central Act 20 of 1990);(d)"Official Gazette" means the Official Gazette of the Government of Goa;(e)"Person" shall include a firm, company, corporation, association of persons or the Government and its agencies including agencies receiving aid from the Government;(f)"Prescribed" means prescribed by rules made under this Act;(g)"Public servant" means any person as defined in section 21 of the Indian Penal Code, 1860 (45 of 1860);(h)"Registered" means registered under the Societies Registration Act, 1860 (Central Act 21 of 1860);(i)"State" means the State of Goa;(j)"State Government" means the State Government of Goa;(k)"Women" includes female children and/or adolescent girls.
