- In this Act, unless there is anything repugnant in the subject or context-(a)"Begging" means begging as defined in the Assam Prevention of Begging Act, 1964 (Assam Act XVIII of 1964);(b)"Board" means a Child Welfare Board constituted under Section 4;(c)"Brothel", "prostitute", "prostitution" and "public place" shall have the meaning respectively assigned to them in the Suppression of Immoral Traffic in Women and Girls Act, 1956 (Central Act 104 of 1956);(d)"Child" means a boy who has not attained the age of sixteen years or a girl who has not attained the age of eighteen years;(e)"Children's Court" means a Court constituted under Section 5;(f)"Children's Home" means an institution established or certified by the State Government under Section 9 as a Children's Home;(g)"Competent authority" means in relating to neglected children, a Board constituted under Section 4 and in relation to delinquent children a Children's Court constituted under Section 5, and where no such Board or Children's Court has been constituted, includes any Court empowered under sub-section (2) of Section 7 to exercise the powers conferred on a Board or Children's Court;(h)"Dangerous drug" shall have the meaning assigned to it in the Dangerous Drugs Act, 1930 (2 of 1930);(i)"Delinquent child" means a child who has been found to have committed an offence;(j)"Guardian" in relation to a child, includes any person who, in the opinion of the competent authority having cognizance of any proceeding in relation to a child has, for the time being, the actual charge of, or control over, that child;(k)"Neglected child" means a child who-(i)is found begging; or(ii)is found without having any home or settled place of abode or any ostensible means of subsistence or is found destitute, whether he is an orphan or not; or(iii)has a parent or guardian who is unfit to exercise or does not exercise proper care and control over the child; or(iv)lives in a brothel or with a prostitute or frequently goes to any place used for the purpose of prostitution, or is found to associate with an prostitute or any other person who leads an immoral, drunken or deprived life;(l)"Observation Home" means any institution or place established or recognised by the State Government under Section 11 as an Observation Home;(m)"Offence" means an offence punishable under may law for the time being in force;(n)"Prescribed" means prescribed by rules made under this Act;(o)"Prohibition Officer" means an Officer appointed as a Prohibition Officer under this Act or under the Prohibition of Offenders Act, 1958 (20 of 1958);(p)"Special School" means an institution established or certified by the State Government under Section 10;(q)"Supervision", in relation to a child placed under the care of any parent guardian or other fit person under this Act, means the supervision of that child by a Prohibition Officer for the purpose of ensuring that the child is properly looked after and that the conditions imposed by the competent authority are complied with;(r)all words and expressions used but not defined in this Act and defined in the Code of Criminal Procedure, 1898 (Act V of 1898) shall have the meanings assigned to them in that Code.
