Section 2 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context; -(a)"Act" means the Bombay Children Act, 1948;(b)"Chief Inspector of Certified Schools" or "Chief Inspector" means the Chief Inspector of Certified Schools appointed under section 37 of the Act;(c)"District Association" means the District Probation and After-Care Association or its subsidiary body affiliated to the Bombay State Probation and After-Care Association referred to in sub-section (1) of section 92 of the Act and recognised by the latter for providing probation and after-care services in the district and which maintains a remand home;(d)"Educational Inspector" means the seniormost inspecting officer appointed by the Government, for the local area in which the remand home is situated, under sub-section (1) of section 48 of the Bombay Primary Education Act, 1947;(e)"Managing Committee" means a Committee appointed by the District Association for the day-to-day management of the institutions maintained by the District Association;(f)"Probation Officer" means a Probation Officer appointed under section 37 of the Act;(g)"remand home" means a place which has been declared by Government as a remand home under section 26 of the Act;(h)"Superintendent" means a person in charge of a remand home;(i)"year" means the year commencing on the 1st day of April.
