Section 2 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires.(a)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2002;(b)"Adoption" means taking custody and responsibility permanently of a child/juvenile covered by this Act, who will have all the rights and privileges of a natural born child;(c)"Government" means the State Government of Orissa;(d)"Form" means the form annexed to these rules;(e)"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;(f)"Officer-in-charge" means a person appointed for the control and management of institution certified or recognised as such under the Act;(g)"Section" means a Section of the Act; and(h)"Words and expressions" used in these rules but not defined, unless the context otherwise requires, shall have the same meaning as assigned to them in the Act.Chapter-II Juvenile in Conflict with Law
