Section 2 in Punjab Boiler Operation Engineers' Rules, 2001
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Indian Boilers Act, 1923 (Central Act No. 5 of 1923);(b)"Boiler Attendant" means a Boiler Attendant, qualified under the Punjab Boiler Attendant's Rules, 1961;(c)"Board of Examiners" means the Board of Examiners constituted under rule 9;(d)"Boiler Operation Engineer" means a person in whose favour a certificate of proficiency as a Boiler Operation Engineer has been granted under these rules;(e)"Chairman" means the Chairman of the Board of Examiners;(f)"Member Secretary" means the Member Secretary of the Board of Examiners, and(g)"Section" means a section of the Act.(2)Any reference in these rules to a boiler or boilers shall be deemed to include also a reference to an economiser, or economisers, respectively.II-General
