Section 2 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
2. Definitions.
In these rules, unless the subject or context other wise requires.(a)"Act" means the Contract Labour (Regulation and Abolition) Act, 1970 ,(b)"Appellate Officer" means the Appellate Officer appointed by the State Government under sub-section (1) of section 15 ;(c)"Board" means the State Advisory Board constituted under section 3 ;(d)"Chairman" means the Chairman of the Board ;(e)"Committee" means a committee constituted under sub-section (1) of section 5 ;(f)"Form" means a form appended to these rules ;(g)"Section" means a section of the Act.
