Section 2 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2000 (56 of 2000);(b)"adoption" means taking permanent custody and responsibility of a juvenile or a child covered under this Act, who shall have pari passu rights of a natural born child;(c)"Form" means the form annexed to these rules;(d)"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 certified or recognized under Sections 8, 9, 34 and 37 of the Act respectively;(e)"Officer-in-charge" means a person appointed for the control and management of the institution;(f)"State Government" means the Government of Rajasthan.(g)all words and expressions defined in the Act and used, but not defined in these rules, shall have the same meaning as assigned to them in the Act.
