Section 2 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
2. Definitions.
(1)In these rules, unless the subject or context otherwise requires-(a)"Act" means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;(b)"Appellate Officer" means an Appellate Officer nominated by the State Government under Section 11;(c)"Chief Inspector" means the officer appointed as such by the Government with assignment of specific powers under the Act who shall also be deemed as an inspector under the Act;(d)"Form" means a Form appended to these rules;(e)"Inspector" means an Inspector appointed by the State Government under Section 20 ;(f)"Licensing Officer" means the Licensing Officer appointed by the State Government under Section 7;(g)"Migrant Workman" means an inter-State migrant workman as defined in Section 2 ;(h)"Registering Officer" means the Registering Officer appointed by the State Government under Section 3;(i)"Section" means a section of the Act ;(j)"Specified Authority" means the authority specified by the State Government for the purpose of Sections 12 and 16.(2)All other words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act.Chapter-II
