(1)In this Act, unless the subject or context requires otherwise,-(i)"guardian" includes any person who has accepted or assumed the care or custody of any child;(ii)"parent" means the father of a legitimate child and the mother of an illegitimate child;(iii)"unprotected child" means a child who has not been protected from small-pox by having had that disease naturally or by having been successfully vaccinated and who has not been certified under this Act to be insusceptible to vaccination;(iv)"State" or "State of Rajasthan" means the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956);(v)"vaccination circle" means any area demarcated as such under section 4 for the performance of vaccination;(vi)"vaccinator" means any person appointed or authorised under this Act to perform the operation of vaccination and includes a Superintendent of vaccination; and(vii)"vaccination season" means the period from time to time fixed by the State Government during which alone vaccination may be performed.(2)The provisions of the Rajasthan Central Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall, as far as may be, apply mutatis mutandis to this Act.
