Section 2 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013
2. Definitions :
- In this Act, unless the context otherwise requires,-(1)'Anganwadi worker' means the person appointed for running an Anganwadi centre;(2)'Beneficiary' means the girl child or her mother till the girl child attains the age of 7 years; or her father in case mother is not alive; or the guardian if both parents are not alive; or head of the institution giving shelter in case of orphans and abandoned children; or as notified from time to time; and shall be identified through the Unique ID issued by the Unique Identification Authority of India;(3)'Central Registry' means the central database of the girl child maintained by the State Implementing Authority (Rural) which allows online updation by the implementing authorities;(4)'Economically backward household' means any household having annual income below the limits notified by the State Government;(5)'Girl child' means a girl child born in an economically backward household on or after 1st May, 2013;(6)'Government' means the State Government of Andhra Pradesh;(7)'Head master' means the head of any Primary or Secondary or High School either Government or Private in which the girl child is admitted;(8)'Household' means a family in which the girl child is born;(9)'Implementing Authority' means an Officer or an institution notified to implement the provisions of the Act;(10)'Institutional delivery' means delivery of the child in any health care institution;(11)'Milestones' means the age-specific and essential actions or activities required for healthy mental and physical growth of the Girl Child, as specified from time to time;(12)'Nodal Authority' means the Department of Women, Children, Disabled and Senior Citizens, in the Government;(13)'Notification' means, notification published in the Andhra Pradesh Gazette and word 'notified' shall be construed accordingly;(14)'Prescribed' means prescribed by the Government by rules under this Act;(15)'Principal' means the head of any college either Government or Private in which the girl child is admitted;(16)'Registrar' means the person designated as such as per the Andhra Pradesh Registration of Births and Deaths Rules, 1999;(17)'Slum Level Federation' means the Federation of Women Self-Help Groups at the slum level in urban areas facilitated/promoted by the Mission for Elimination of Poverty in Municipal Areas (MEPMA);(18)'Village Organisation of SHGs' means the Federation of Women Self-Help Groups at the village level formed by the Society for Elimination of Rural Poverty (SERP).
