Section 2 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014;(b)"Certificate of Registration" means registration order issued by the competent authority under rule 4;(c)"Competent Authority" means the respective District collector;(d)"Form" means a form appended to these Rules;(e)"Inmates" means women and children residing in the licensed or registered institutions like homes, hostels and lodging houses run by Government or Non-Governmental Organizations or Private or Religious Institutions or Factories or Enterprises etc.,;(f)"Licence" means a licence granted under-section 5 of the Act;(g)"Non-Governmental Organisation" means an institution which is registered either under the Indian Trusts Act, 1882 (CA 2 of 1882) or the Tamil Nadu Societies Registration Act, 1975 (TN Act 27 of 1975) or the Companies Act, 2013 (CA 18 of 2013) or the Juvenile Justice (Care and Protection of Children) Act, 2000 (CA 56 of 2000) or any other Act.
