Section 2 in The Rajasthan Industrial Disputes Rules, 1958
2. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context :-(a)"Act" means the Industrial Disputes Act, 1947 (14 of 1947);(b)"Chairman" means the Chairman of a Board or Court or if the Court consists of one person only, such [person];(c)"Committee" means a Works Committee constituted under sub-section (1) of section 3 of the Act;(d)"Form" means a form in the Schedule to these rules;(e)"Section" means a section of the Act;(f)[ "Schedule" means a Schedule annexed to the Act.] [Renumbered and inserted by F. 3(31) Lab./62, 21-10-63, IV-C, w.e.f. 05-12-63](g)[] [Renumbered and Inserted by F. 3(31) Lab./62, 21-10-63, IV-C, w.e.f. 05-12-63] With reference to clause (g) of section 2 it is hereby prescribed that in relation to an industry carried on by or under the authority of a Department of the State Government, the Officer-in-charge of the Industrial Establishment shall be the "employer" in respect of that establishment.
