Section 2 in The Orissa Industrial Disputes Rules, 1959
2. Interpretation.
- In these rules unless there is anything repugnant in the subject or context-(a)"Act" means the Industrial Disputes Act, 1947 (14 of 1947) or the Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955), as the case may be;(b)"Chairman" means the Chairman of a Board of Conciliation or Court of Enquiry or if the Court consists of the person only, such person;(c)"Committee" means a Works Committee constituted under Subsection (1) of Section 3 of the Act;(d)"Form" means a form in the Schedule to these rules;(e)"Labour Commissioner" means the Labour Commissioner, Orissa appointed by the State Government as such;(f)with reference to Clause (g) of Section 2 it is hereby prescribed that in relation to an industry carried on by or under the authority of a Department or State Government, the officer in charge of the day-to-day administration or the industrial establishment shall be the 'employer' in respect of that establishment;(g)"Trade Union" means a trade union registered under the Indian Trade Union Act, 1926;(h)"Schedule" means a Schedule of the Act.Part-I Procedure for reference of industrial disputes to Boards of Conciliation, Courts of Enquiry, Labour Courts or Industrial Tribunal
