Section 2 in The Payment Of Gratuity (Central) Rules, 1972
2. Definitions .-In these rules, unless there is anything repugnant in the subject or context-
(a)"Act" means the Payment of Gratuity Act, 1972 (39 of 1972);(b)"Appellate Authority" means the Central Government or the authority specified by the Central Government under sub-section (7) of section 7;(c)"Form" means a form appended to these rules;(d)"nomination" means nomination made under section 6;(e)"section" means a section of the Act.
