Section 2 in Bihar Commission for Protection of Child Right Rules, 2010
2. Definition.
- In these Rules, unless the context otherwise requires:-(1)"Act" means the Commission for Protection of Child Right Act, 2005 (4 of 2006).(2)"Child" means a person who has not completed the age of 18 years.(3)"Commission" means the Bihar Commission for Protection of Child Rights constituted under Section 17 of the Act.(4)"Chairperson" means the chairperson of the State Commission(5)"Child Rights" means rights of the children adopted in the United Nations convention on the Rights of the Child, 1989 an ratified by the Government of India on the 11th December, 1992;(6)"Member" means the Members of the State Commission and includes the Chairperson.(7)"Secretary" means the Secretary to the Commission.(8)"Section" means a section of the Act.(9)Words and expression used and not defined in these Rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
