2. Definitions. - In these rules unless the context otherwise requires,--
(a)"Act" means the Emigration Act, 1983 (31 of 1983);(b)"Certificate" means a certificate issued under section 11 of the Act;(c)"Competent Authority" means competent authority notified by Central Government under section 15 of the Act;(d)"demand" means the category-wise, skill-wise number of workers required by the employer for being employed in his establishment. This includes description of job-specifications and salary offered;(e)"emigration number" means the number assigned by the Protector of Emigrants to an emigrant at the time of granting emigration clearance;(f)"Form" means a Form annexed to these rules;(g)"permit" means a permit issued under Chapter IV of the Act;(h)"remittable component" means a part of the wages which the emigrant is entitled to remit to India;(i)"unauthorised emigrant" means any person who has emigrated or intends to emigrate out of India for employment in violation of the provision of the Act and the rules.
