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.Open in Lexace · Ask the AI about this section
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