Section 2 in The Cine-Workers Welfare Fund Rules, 1984
2. Definition .-In these rules, unless the context otherwise requires,-
(1)"Act" means the Cine-Workers Welfare Fund Act, 1981 (33 of 1981);(2)"Advisory Committee" means an Advisory Committee constituted under section 5 of the Act;(3)"Central Advisory Committee" means a Central Advisory Committee constituted under section 6 of the Act;(4)"Chairman" means the Chairman of an Advisory Committee or the Central Advisory Committee as the case may be;(5)"Commissioner" means a Welfare Commissioner appointed by the Central Government under section 8 for any State or States concerned;(6)"form" means form in Schedule V;(7)"member" means a member of an Advisory Committee or the Central Advisory Committee, as the case may be;(8)"Schedule" means a Schedule appended to these rules;(9)"section" means a section of the Act;(10)"treasury" means any Government Treasury or Sub-treasury;(11)"family" includes the husband/wife of the Cine-Workers wholly dependent children or legally adopted children and parents who are mainly dependent on the Cine-Worker;(12)"dependent" means any of the following relatives of a deceased Cine-Worker, namely:-(i)a widow, a minor legitimate son, an unmarried legitimate daughter, or a widowed mother; and(ii)if wholly dependent on the earnings of the Cine-Worker at the time of his death a son or a daughter who has attained the age of 18 years and who is infirm;(iii)if wholly or in part dependent on the earnings of the Cine-Worker at the time of his death-(a)a widower;(b)parents;(c)a minor illegitimate son, an unmarried illegitimate daughter or a daughter legitimate or illegitimate;(d)a minor brother or unmarried sister;(e)a widowed daughter-in-law;(f)a minor child of a pre-deceased son;(g)a minor child of a pre-deceased daughter where no parent of the child is alive; or(h)a paternal a grandparent if no parent of the Cine-Worker is alive.
