Section 2 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
2. Definitions:
- In these rules, unless the subject or context otherwise requires:-(a)'Act' means the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970);(b)'Appellate Officer' means the Appellate Officer appointed by the State Government under sub-section (1) of Section 15;(c)'Board' means the Sta te Advisory Board constituted under Section 4;(d)'Chairman' means the Chairman of the Board;(e)'Committee' means a Committee constituted under sub-section (1) of Section 5;(f)'Form' means a Form appended to these rules;(g)'Government' means Government of Andhra Pradesh;(h)'Section' means a Section of the Act.
