Tamil Nadu Commission for Protection of Child Rights Rules, 2012

2. Definitions.-

In these rules, unless the context otherwise requires-

(a) "Act" means the Commissions for Protection of Child Rights Act, 2005 (Central Act 4 of 2006);

(b) "Child" means a person who has not completed the age of eighteen years;

(c) "Commission" means the Tamil Nadu Commission for Protection of Child Rights constituted under Section 17 of the Act;

(d) "Secretary" means the Secretary of the Commission;

(e) "Section" means the section of the Act;

(f) "State Government" means the Government of Tamil Nadu;

(g) Words and expressions used and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.