Section 2 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
2. Definitions
(1) In these rules unless the context otherwise requires, -(a)"Act" means the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010;(b)"complaint" means any allegation, oral or written, made by any person to the Protection Officer under section 4 of the Act;(c)"Counsellor" means a person appointed as such under sub-section (1) of section 13 of the Act;(d)"Form" means a form appended to these rules;(e)"Government" means the Government of Jammu and Kashmir;(f)"Nodal Agency" means the Social Welfare Department of the Government responsible for implementation of the provisions of the Act and these rules;(g)"section" means a section of the Act.(2)Words and expressions used and not defined in these rules shall have the same meanings as assigned to them in the Act.
