Section 2 in The Maharashtra Dowry Prohibition Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Dowry Prohibition Act, 1961 (28 of 1961);(b)"Advisory Board" means a Board constituted under sub-section (4) of section 8B of the Act;(c)"Chief Dowry Prohibition Officer" means an officer of the State Government entrusted with the duties and responsibilities under these rules;(d)"District Magistrate" and "Complaints" shall have the same meaning as respectively assigned to them and defined under the Code of Criminal Procedure, 1973 (2 of 1974);(e)"Dowry Prohibition Officer" means a person appointed by the State Government under sub-section (1) of section 8B of the Act;(f)"Police Officer" means an officer in the State Police Department;(g)"Probation Officer" means a District Probation Officer or Additional District Probation Officer or City Probation Officer appointed as such under the Probation of Offenders Act, 1958 (Act 20 of 1958);(h)"Recognised Welfare Institution or Organisation" means an institution or organisation recognised as such under sub-clause (ii) of clause (b) of sub-section (1) of section 7 of the Act;(i)"State Government" means Government of Maharashtra;(j)Words and expressions used in these rules, but not defined, shall have the meanings, respectively assigned to them in the Act.
