Section 2 in Punjab State Human Rights Commission (Annual Statement of Accounts) Rules, 2004
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Protection of Human Rights Act, 1993 (Central Act 10 of 1994);(b)"Audit Officer" means the Comptroller and Auditor General of India or any other person appointed by him in connection with the audit of accounts;(c)"State Commission" means the Punjab State Human Rights Commission, constituted under section 21 of the aforesaid Act;(d)"Form" means the Form appended to these rules and includes the Schedules annexed thereto;(e)"State Government" means the Government of the State of Punjab in the Department of Home Affairs and Justice; and(f)"Secretary" means the officer made available by the State Government under Section 27 of the Act.
