Section 2 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
2. Definitions.
(1)In these rules, unless the context otherwise requires:(a)"Act" means the Orphanages and other Charitable Homes (Supervision and Control) Act, 1960:(b)"Cell" means a cell established by Government to assist the Board of Control in discharging its duties by rendering the duties and functions prescribed by the Board of Control subject to overall supervision of Government;(c)"Destitute Women" means a female who has completed the age of 18 years and who was divorced, abandoned or separated from her husband or the where abouts of her husband are not known to her for the last seven years.(d)"Educational institution" means an institution established or controlled by Government or University or any Organisation recognised by Government:(e)"Government" means the Government of Andhra Pradesh or any other officer delegated with the powers by a General or Special order in writing.(f)"Inmate" means a boy or a girl or a women who is admitted in any recognised home under these rules:(g)"orphan" means a boy or a girl whose parents were died or abandoned the child or whose parentage is not known;(2)All words and expressions used but not defined in these rules shall have the same meaning assigned to them in the Orphanages and other Charitable Homes (Supervision and Control) Act, 1960.CHAPTER-II Constitution of Members of the Board and its Powers and Functions
