Section 3 in The Bombay Trade Disputes Conciliation Act, 1934
3. Definitions.
- In this Act, unless there is anything repugnant to the subject or context, -(a)"Commissioner of Labour" means the officer appointed for the time being to be the Commissioner of Labour;(b)"Conciliator" includes the Chief Conciliator or a Special or Assistant Conciliator appointed under this Act;(c)"Conciliation proceeding" means a proceeding held by a Conciliator under this Act;(d)"Delegate" means a person appointed under section 9 to represent a party to a trade dispute in a conciliation proceeding and includes the Labour Officer acting as a delegate to represent workmen in such proceeding;(e)"employer" includes any body of persons, whether incorporated or not and any managing agent of an employer;(f)"Labour Officer" means an officer appointed to perform the duties of a Labour Officer under this Act;(g)"prescribed" means prescribed by rules made under this Act,(h)"trade disputed" means any dispute or difference between employers and workmen, which is connected with the employment or non-employment or the terms of the employment or with the conditions of labour, of any person;(i)words and expressions not defined in this Act, but defined in the [Trade Disputes Act, 1929 (VII of 1929)] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Laws Order in Council.], shall have the meaning assigned to them in that Act.
