Tamil Nadu Dowry Prohibition Rules, 2004

2. Definition:-

In these rules, unless the context otherwise requires,

(a) "Act" means the Dowry Prohibition Act, 1961 (Central Act 28 of 1961);

(b) "Advisory Board" means a Board constituted in accordance with sub-section (4) of section 8 -B of the Act to advise and assist the Dowry Prohibition Officers;

(c) "Dowry Prohibition Officer" means, an Officer appointed as such by the Government under section 8-B of the Act;

(d) "Government" means the State Government;

(e) "Police Officer" means, "Deputy Superintendent of Police" of the Division concerned;

(f) "Probation Officer" means, a District Probation Officer or Additional District Probation Officer or City Probation Officer appointed as such under the Probation of Offenders Act, 1958 (Central Act 20 of 1958);

(g) "Recognised Welfare Institution or Organisation" means, an Institution or Organisation recognized as such under sub-clause (ii) of clause (b) of subsection (1) of section 7 of the Act;

(h) "District Magistrate" and "complaint" shall have the same meaning as respectively assigned to them and defined under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);

(i) The words and expressions used in these rules but not defined shall have the meanings respectively assigned to them in the Act;