Section 2 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Child Labour (Prohibition and Regulation) Act, 1986 (Act 61 of 1986);(b)"Committee" means the Child Labour Technical Advisory Committee constituted under sub-section (1) of Section 5 of the Act;(c)"Chairman" means the Chairman of the Committee appointed under sub-section (2) of Section 5 of the Act;(d)"Form" means a form appended to these rules;(e)"Register" means the register required to be maintained under Section 11 of the Act;(f)"Schedule" means the Schedule appended to the Act;(g)"Section" means a section of the Act.
