Section 2 in The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019
2.
(1)In this Act, unless the context otherwise requires-(a)"Appellate Authority" means an Officer of the State Labour Welfare Department, Government of Assam not below the rank of Secretary to the Government of Assam to hear appeal under this Act;(b)"Controlling Authority" means Labour Commissioner, Assam or any other Officer of the State Labour Welfare Department, Government of Assam to be notified specifically for the purpose of this Act;"Establishment" means an Establishment as defined under section 2(8) of the Assam Shops And Establishments Act, 1971;(c)"Establishment" means an Establishment as defined under section 2(8) of the Assam Shops And Establishments Act, 1971; (Assam Act No 21of 1974)(d)"Government" means the Government of Assam;(e)"Inspector" means the Inspector appointed under section 7;(f)"License" means a license granted under section 5;(g)"Notification" means a Notification published in the Official Gazette;(h)"prescribed" means prescribed by rules made under this Act;(i)"Private Placement Agency" means a person or body of persons other than a Government Agency, Department or Organization engaged in the business of providing / supplying unskilled, semi-skilled, skilled and highly skilled workers to any person, Establishment, Government Department, Semi-Government Department and Government Undertaking and Semi-Government Undertaking within the State of Assam or in any other State of India or outside India;(j)"Women" means a woman as defined under section 10 of the Indian Penal Code, 1860.No. 45 of 1860(k)"Worker" means a person engaged, through Private Placement Agency, to do any unskilled, semiskilled, skilled and highly skilled works, which term shall also include Domestic Workers;(2)The words "unskilled", "semi-skilled", "skilled" and "highly skilled" respectively, used in this Act shall mean and imply the same meanings to the said terms as determined by the Government, by order, from time to time.(3)Words and expressions used in this Act and not defined shall have the same meanings as defined under any other corresponding law for the time being in force.Appointment of the Controlling Authority
