Section 2 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
2. Definitions.
- In these rules unless the subject or context otherwise requires :-(a)"Act" means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;(b)"Appellate Officer" means an appellate officer nominated by the State Government under Section 11;(c)"Labour Commissioner" means an officer as such or in the capacity of Additional Labour Commissioner appointed by the State Government;(d)"Form" means a form appended to these rules;(e)"Inspector" means an inspector appointed by the State Government under Section 20;(f)"Licensing Officer" means the licensing officer appointed by the State Government under Section 7;(g)"Migrant Workman" means an Inter-State migrant workman as defined in Section 2;(h)"registering officer" means the registering officer appointed by the State Government under Section 3;(i)"Section" means a section of the Act;(j)"Specified Authority" means the authority specified by the State Government for the purposes of Sections 12 and 16; and(k)all other words and expressions used in these rules but not defined therein shall have the meanings, respectively assigned to them in the Act.
