Children Act, 1960
2. Definitions
In this Act, unless
the context otherwise requires,-
(a)
"Administrator" means the administrator of a Union territory, whether
called a Lieutenant Governor, a Chief Commissioner or by any other name;
(b)
"begging" means-
(i) soliciting or receiving alms in a public
place or entering on any private premises for the purpose of soliciting or
receiving alms, whether under the pretence of singing, dancing,
fortune-telling, performing tricks or selling articles or otherwise;
(ii) exposing or exhibiting with the object of
obtaining or extorting alms any sore, wound, injury, deformity or disease,
whether of himself or of any other person or of an animal;
(iii) allowing oneself to be used as an
exhibit for the purpose of soliciting or receiving alms;
(c) "Board"
means a Child Welfare Board constituted under section 4;
(d)
"brothel", "prostitute", "prostitution" and
"public place" shall have the meanings respectively assigned to them
in the Suppression of Immoral Traffic in Women and Girls Act, 1956;
(e) "child"
means a boy who has not attained the age of sixteen years or a girl who has not
attained the age of eighteen years;
(f) "children's
court" means a court constituted under section 5;
(g) "children's
home" means an institution established or certified by the Administrator
under. section 9 as a children's home;
(h) "competent
authority" means, in relation to neglected children, a Board constituted
under section 4 and, in relation to delinquent children a children's court
constituted under section 5, and where no such Board or children's court has
been constituted, includes any court empowered under sub-section (2) of section
7 to exercise the powers conferred on a Board or children's court;
(i) "dangerous
drug" shall have the meaning assigned to it in the Dangerous Drugs Act,
1930;
(j) "delinquent
child" means a child who has been found to have committed an offence;
3 [(jj) "fit
person" or "fit institution" means any person or institution
(not being a police station or jail) found fit by the competent authority to
receive and take care of a child entrusted to his or its care and protection on
the terms and conditions specified by the competent authority;]
(k)
"guardian" in relation to a child, includes any person who, in the
opinion of the competent authority having cognizance of any proceeding in
relation to a child, has, for the time being, the actual charge of, or control
over, that child;
(l) "neglected
child" means a child who-
(i) is found begging;
or
(ii) is found without having any home or
settled place of abode or any ostensible means of subsistence or is found
destitute, whether he is an orphan or not; or
(iii) has a parent or guardian who is unfit 3[or
unable] to exercise or does not exercise proper care and control over the
child; or
(iv) lives in a brothel or with a prostitute
or frequently goes to any place used for the purpose of prostitution, or is
found to associate with any prostitute or any other person who leads an
immoral, drunken or depraved life;
(m) "observation
home" means any institution or place established or recognized by the Administrator
under section 11 as an observation home;
(n)
"offence" means an offence punishable under any law for the time
being in force;
3 [(nn) "place of
safety" means any place or institution (not being a police station or
jail), the person in charge of which is willing temporarily to receive and take
care of a child and which in the opinion of the competent authority may be a
place of safety for the child;]
(o)
"prescribed" means prescribed by rules made under this Act;
(p) "probation
officer" means an officer appointed as a probation officer under this Act
or under the Probation of Offenders Act, 1958;
(q) "special
school" means an institution established or certified by the Administrator
under section 10;
(r) "supervision",
in relation to a child placed under the care of any parent, guardian or other 4[fit
person or fit institutions] under this Act, means the supervision of that child
by a probation officer for the purpose of ensuring that the child is properly
looked after and that the conditions imposed by the competent authority are
complied with;
(s) all words and
expressions used but not defined in this Act and defined in the 5[Code
of Criminal Procedure, 1973], shall have the meanings assigned to them in that
Code.