Section 2 in Industrial Disputes (Punjab) Rules, 1958
2. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the Industrial Disputes Act, 1947 (XIV of 1947);(b)"Chairman" means the Chairman of a Board or Court, or if the Court consists of one person only, such person;(c)"Committee" means a Workers Committee constituted under sub- section (1) of section 3 of the Act;(d)"form" means a form in the Schedule to these rules;(e)"section" means a section of the Act.
