Section 2 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
2. Definitions.
- In these rules, unless the subject or context otherwise requires -(a)"Act" means the Contract Labour (Regulation and Abolition) Act, 1970;(b)"Appellate Officer" means the Appellate Officer nominated by the State Government under Sub-Section (1) of Section 15;(c)"Chairman" means the Chairman of the Board;(d)"Committee" means a Committee constituted under Sub-Section (1) of Section 5;(e)"Form" means a form appended to these rules;(f)"Section" means a section of the Act;(g)"State Board" means the State Advisory Contract Labour Board constituted under Sub-Section (1) of Section 4.Chapter-II State Board
