Section 2(1) in Kerala Recognition of Trade Unions Act, 2010
(1)In this Act, unless the context otherwise requires,-(a)"any class of industry" means such group of industries as may be notified by the Government as comprising a particular class on the basis of their activities;(b)"constituent of joint, bargaining council" in respect of an industry or an industrial establishment means a registered Trade Union recognised as Constituent, of the joint bargaining council under section 9;(c)"employer" shall have the same meaning as in clause (g) of section 2 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947);(d)"Government" means the Government of Kerala;(e)"industrial establishment" shall have the same meaning as in clause (ka) of section 2 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947);(f)"industry" shall have the same meaning as in clause (j) of section 2 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947);(g)"Local area" means such area comprising the whole or part of Kerala as the Government may specify by notification in the Official Gazette, in relation to any class of industry;(h)"prescribed" means prescribed by rules made under this Act;(i)"principal bargaining agent" in respect of an industry or an industrial establishment means a registered Trade Union recognised as a principal bargaining agent under Section 9;(j)"recognised Trade Union" means a Trade Union recognised under section 9 of this Act;(k)"Registrar" means the Registrar for recognition of Trade Unions appointed by the Government under section 3 of this Act and includes any Additional or Deputy Registrar for recognition of Trade Unions;(l)"sole bargaining agent" in respect of an industry or industrial establishment means a registered Trade Union recognised as sole bargaining agent under Section 9;(m)"Trade Union" means a Trade Union registered under the Trade Unions Act, 1926 (Central Act 16 of 1926);(n)"workman" shall have the same meaning as in clause (s) of section 2 of the industrial Disputes Act, 1947 (Central Act 14 of 1947).
