Section 2 in The U.P. Factories (Safety Officers) Rules, 1984
2. Definitions.
- In these Rules, unless the context otherwise requires:(a)"State Government" means the Government of Uttar Pradesh;(b)"Safety Officer" means Safety Officer appointed under Section 40-B of the Factories Act, 1948 and includes Chief Safety Officer; and(c)"Labour Commissioner" means Labour Commissioner, Uttar Pradesh.
