Section 2 in The Juvenile Justice (Punjab) Rules, 1987
2. Definitions.
- In these rules unless the context otherwise requires -(a)'Act' means the Juvenile Justice Act, 1986.(b)'Administrator'/'State Government' means the Administrator/State Government of Punjab.(c)'Chief Inspector', 'Inspector' or 'Assistant Inspector' means an officer of the State Government/Administrator appointed to discharge the functions of the Chief Inspector, Inspector or Assistant Inspector under these rules.(d)'Form' means a form annexed to these rules.(e)'Institution' means a juvenile home, a special home, an observation home or an aftercare organisation or any institution certified or recognised as such under the Act.(f)'Section' means a section of the Act.(g)'Superintendent' means a person appointed for the control and management of a juvenile home, a special home, an observation home or aftercare organisation or any institution certified or recognised as such under the Act.
