Section 2 in The Punjab Industrial Housing Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or contex:(a)"allotment" means the grant by or on behalf of the State Government of a right of use and occupation of any house to any person and the expression allottee shall be construed accordingly;(b)"house" means a house referred to in sub-section (1) of section 3 or any part thereof, and includes -(i)the garden, grounds and out-houses, if any, appertaining to such house; and(ii)any fittings affixed to such house for more beneficial enjoyment thereof;(c)"Competent authoriy" means any person authorised by the State Government, by notification in the official Gazette to perform the functions of the competent auhtority under this Act for such area as may be specified in the notification;(d)"Labour Commissioner" means the officer for the time being appointed as such by the State Government;(e)"Industrial Worker" means a worker as defined in the Factories Act, 1948;(f)"prescribed" means prescribed by rules made under this Act;(g)"rent" means the amount payable by an allottee or any person for use and occupation of a house ; and(h)"State Government" means the Government of State of Punjab.In suppression of Punjab Government, Housing Department, Notification No. 5228-2HG-68/36771, dated the 29th November, 1968, and in pursuance of the provisions of clause (c) of section 2 of the Punjab Industrial Housing Act, 1956 (Punjab Act No. 16 of 1956), the President of India is pleased to authorise all the Labour-cum-Conciliation Officers [and the Assistant Labour Commissioner] in the State of Punjab to perform the functions of the competent authority under the said Act within the areas of their respective jurisdiction] [Notification No. GSR50/PA16/56/Section 2/87 dated 30.6.1987. and amended vide Notification No SO 67/PA 46/48/S5/Amend/96 dated 5-11-1996]
