Section 2 in The National Commission For Protection Of Child Rights Rules, 2006
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Commissions for Protection of Child Rights Act, 2005 (4 of 2006);(aa)[ "Audit Officer" means the Comptroller and Auditor General of India or any person appointed by him in connection with the audit of the accounts of the Commission;](b)"Commission" means the National Commission for Protection of Child Rights constituted under section 3;(c)"Chairperson" means the Chairperson of the Commission;(ca)[ "Form" means a form annexed to these rules.] [Inserted by Notification No. G.S.R. 517 (E) dated 29.6.2012 (w.e.f. 31.7.2006)](d)"Member" means the Member of the Commission;(e)"Member Secretary" means the Member-Secretary of the Commission;(f)"section" means a section of the Act;(g)words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
