2. [ Definitions. - In these Rules, unless there is anything repugnant in the subject or context, -
(a)"Act" means the Uttar Pradesh Industrial Disputes Act, 1947;(b)"Form" means a form given in the Schedule to these rules;(c)"Section" means a section of the Act;(d)A Labour Court shall include an Adjudicator unless there is anything repugnant in the context. The expression "Labour Court" shall be deemed to include an Adjudicator, for the purposes of these rules, except Rule 3.]
