Section 3 in The M.P. Industrial Employment (Standing Orders) Act, 1961
3. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Certifying Officer" means the (Commissioner of Labour or such other officer not below the rank of an Assistant Commissioner of Labour as may be appointed by Government, by notification, to exercise the powers and perform the functions of a Certifying Officer under this Act;(b)"standard standing orders" means rules framed under Section 21 relating to matters set out in the Schedule;(c)"standing orders " in respect of any industrial establishment means the standing orders applicable to such establishment immediately before the coming into force of this Act and includes standard standing orders together with all amendments thereto, if any, certified under Section 8;(d)the words and expressions used in the Act but not defined herein shall have the meaning assigned to them in Madhya Pradesh Industrial Relations Act, 1960 (No. 27 of 1960).
