2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "Board" means the Board of Control established under section 5;
(b) "certificate" means the certificate of recognition granted under section 15;
(c) "child" means a boy or girl who has not completed the age of eighteen years;
(d) "home" means an institution, whether called an orphanage, a home for neglected women or children, a widows' home, or by any other name, maintained or intended to be maintained for the reception, care, protection and welfare of women or children;
(e) "manager" means a member of the managing committee appointed as such by the committee under section 20;
(f) "managing committee" means the committee of management referred to in section 20;
(g) "recognised home" means a home in respect of which a certificate has been granted;
(h) "prescribed" means prescribed by rules made under this Act;
(i) "woman" means a female who has completed the age of eighteen years.