Section 2 in The National Welfare board for Seafarers Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires :(a)"Act" means the Merchant Shipping Act, 1958 (44 of 1958);(b)"Board" means the National Welfare Board for Seafarers constituted under section 218(1) of the Act;(c)"Chairman" means the Chairman of the Board;(cc)[ "Vice-Chairman" means the Vice-Chairman of the Board;] [Inserted by G.S.R. 616, dated 23rd May, 1973](d)"Director-General" means the Director General of Shipping, Bombay.(e)"Secretary" means the Secretary to the Board.
