Section 2 in The Punjab Dowry Prohibition Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Dowry Prohibition Act, 1961 (Central Act 28 of 1961);(b)"Advisory Board" means a Board appointed by the State Government under sub-section (4) of Section 8B to advise and assist the Dowry Prohibition Officers;(c)"Director" means the Director of the Department of Social Security and Development of Women and Children, Punjab;(d)"District Magistrate" and "Complaints" shall have the same meaning as respectively assigned to them in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(e)"Dowry Prohibition Officer" means an officer appointed as such by the State Government under sub-section (1) of Section 8B;(f)"Form" means a form appended to these rule;(g)"Police officer" shall have the same meaning as assigned in the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974);(h)"Probation Officer" means an officer defined and appointed as such under the Probation of Offenders Act, 1958 (Central Act 20 of 1958);(i)"Recognised Welfare Institution or Organisation" means an institution or organisation recognized as such under sub-clause (ii) of clause (b) of sub-section (1) of Section 7;(j)"section" means a section of the Act;(k)"State Government" means the Government of the State of Punjab in the Department of Social Security and Development of Women and Children; and(l)the words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in this Act.
