Section 2 in National Security (Rajasthan Condition of Detention) Order, 1980
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Detenu" means any person detained in Rajasthan by an order under Section 3 of the Act;(b)"Government" means the Government of the State of Rajasthan;(c)"Inspector General" means the Inspector General of Prisons, Rajasthan;(d)"Act" means the National Security Act, 1980 (No. 65 of 1980);(e)"Jail" means any prison as defined in Section 3 of the Prisons Act, 1894 (Central Act 9 of 1894) of the Central Legislature as adopted to, or in force in, any area of Rajasthan;(f)"Prisoner" means a person, other than a detenu, duly committed to be confined or detained in a Jail;(g)"Superintendent" means the officer appointed to be the Superintendent of Jail and includes any person who for the time being is acting as Superintendent.
