- In these rules, unless the context otherwise requires-(a)'Act' means the Minimum Wages Act, 1948 (Central Act XI of 1948);(b)'Authority' means the Authority appointed under Sub-section (1) of Section 20;(c)'Board' means the Advisory Board appointed under section 7;(d)'Chairman' means the Chairman of the Advisory Board or the Committee as the case may be appointed under Section 9:(e)'Committee' means a Committee appointed under clause (a) of Sub-section (1) of Section 5 and includes a subcommittee appointed under that Section;(f)'Form' means a form appended to these rules;(g)'Inspector' means a person appointed as Inspector under Section 19;(h)'Registered Trade Union' means a Trade Union registered under the Indian Trade Unions Act, 1926 (XVI of 1926);(i)'Section' means a Section of the Act; and(j)All other words and expressions used herein and not defined shall have the meaning respectively assigned to them under the Act.
