Section 2 in Rajasthan Payment of Gratuity Rules, 1973
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context:-(a)"Act" means the Payment of Gratuity Act, 1972;(b)"Appellate authority" means the State Government or the authority specified by the State Government under sub-section (7) of Section 7 of the Act;(c)"Form" means a form appended to these Rules;(d)"Nomination" means nomination made under Section 6;(e)"Section" means a Section of the Act.
