Section 2 in The Jammu and Kashmir Protection of Human Rights Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the Commission;(b)"Commission" means the State Human Rights Commission constituted under section 3;(c)"Human Rights"means the rights relating to life, liberty, equality and dignity of the individual guaranteed by the Constitution or embodied in the International Covenants and enforceable by courts in India;(d)"Human Rights Court" means the Human Rights Court specified under section 21;(e)"Member" means a Member of the Commission and includes the Chairperson;(f)"Notification" means a notification published in the Government Gazette;(g)"Prescribed" means prescribed by rules made under this Act;(h)Public servant" shall have the meaning assigned to it in section 21 of the Ranbir Penal Code.Chapter-II The State Human Rights Commission
