Section 2 in The Punjab Labour Welfare Fund Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)[ 'Board' means the Labour Welfare Board established and constituted under section 4 for each of the States of Punjab and Haryana and the Union Territory of Chandigarh;] [Substituted by Government of India, S.O. No. 1301, dated 28th March, 1969.](2)[ 'employee' means any person employed, directly by or through any agency (including a contractor) with or without the knowledge of the principal employer, for remuneration in any factory or establishment to do any work connected with its affairs;] [Substituted Act No. 7 of 2007, dated 4.4.2007.](3)'employer' means any person who employs, either directly or through another person on behalf of himself or any other person, one or more employees in an establishment, and includes, -(i)in a factory, any person named under clause (f) of sub-section (1) of section 7 of the Factories Act, 1948, as the manager;(ii)in any establishment, other than a factory, any person responsible to the owner of the establishment for the supervision and control of the employees or for the payment of wages;(4)[ establishment means a factory and includes any premises including the precincts thereof wherein and in any part of which any industry within the meaning of clause (j) of section 2 of the Industrial Disputes Act, 1947 (Act 14 of 1947), is carried on and also includes a shop or a commercial establishment within the meaning of the Punjab Shops and Commercial Establishments Act, 1958 (Punjab Act 15 of 1958), in which, on any day. Ten or more employees are employed or were employed during the preceding twelve months; [Substituted Act No. 7 of 2007, dated 4.4.2007.](5)factory means a factory as defined in clause (m) of section 2 of the Factories Act, 1948, or any place which is deemed to be a factory under subsection (2) of section 85 of that Act ;](6)[ 'Fund' means the Labour Welfare Fund constituted under section 3 for each of the States of Punjab and Haryana and the Union Territory of Chandigarh.] [Substituted by Government of India, S.O. No. 1301, dated 28th March, 1969.](7)'independent member' means a member of the Board who is not connected with the management of any establishment or who is not an employee;(8)'Inspector' means an Inspector appointed under section 15;(9)'prescribed' means prescribed by rules made under this Act;(10)'unpaid accumulations' means all payments due to the employees but not made to them within a period of [three years] [Substituted 'two years' Act No. 1 of 2002.] from the date on which they became due, whether before or after the commencement of this Act, including the wages, bonus and gratuity legally payable, but not including the amount of contribution, if any, paid by an employer to a provident fund established under the Employees Provident Fund Act, 1952;(11)'wages' means wages as defined in clause (6) of section 2 of the Payment of Wages Act, 1936;(12)'Welfare Commissioner' means the Welfare Commissioner appointed under section 14.
