Section 2(g) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(g)'Institution' means an organization or a body whether it is called an orphanage or hostel or a home for neglected women or children, widows home, working women's hostel or by any other name, maintained or intended to be maintained for reception or care or protection or welfare of women or children; or service providers providing services as helpline/counselling/for tracing missing children etc., or with such facility, even if for a single child or woman who is not excluded under the exemption clause of the Act, including such institutions run by NGOs/CSOs/Trusts/Individuals/private persons/ organizations etc., for commercial gain or otherwise.(ii)Words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Act.
