Section 2 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980
2. Definitions.
-In these rules, unless the subject or context otherwise requires,-(a)"Act" means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;(b)"Appellate Officer" means an appellate officer nominated by the Central Government under section 11;(c)"Deputy Chief Labour Commissioner (Central)" means an officer as such appointed by the Central Government;(d)"Form" means a form appended to these rules;(e)"Inspector" means an Inspector appointed by the Central Government under section 20;(f)"licensing officer" means the licensing officer appointed by the Central Government under section 7;(g)"migrant workman" means an inter-State migrant workman as defined in section 2;(h)"registering officer" means a registering officer appointed by the Central Government under section 3;(i)"section" means a section of the Act;(j)"specified authority" means the authority specified by the Central Government for the purposes of sections 12 and 16; and(k)all other words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act.
