Section 2(d) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(d)"Non-Government Organisation" means a voluntary organisation engaged in the welfare activities relating to the Scheduled Castes and the Scheduled Tribes and registered under the Societies Registration Act, 1860 (21 of 1860) or under any law for the registration of documents or such organisation for the time being in force;
