Section 2 in The Jammu and Kashmir Registration of Contractors Act, 1956
2. Definitions.
- In this Act, unless there in anything repugnant in the subject or context,-(1)"Department" means Civil Department of the Government as may be specified from time to time by the Government by a notification in the Government Gazette and includes the offices of Local Bodies and Panchayats;(2)"Head of the Department" includes a person or authority authorised by the Government to act for all or any of the purposes of this Act;(3)"Prescribed" means prescribed by rules made under this Act;(4)"Works" means construction works by a Department and includes works executed by the employment of labour by contractors or lessees including the lessees of the Forest Department.
