2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "child" means a boy or girl who has not completed the age of eighteen years;

(b) "institution" means an institution established and maintained for the reception, care, protection and welfare of women or children;

(c) "licensing authority" means the State Government or such officer or authority as may be prescribed;

(d) "prescribed" means prescribed by rules made by the State Government under this Act;

(e) "woman" means a female who has completed the age of eighteen years.