Section 2 in The Orissa Motor Transport Workers' Rules, 1966
2. Definitions.
(1)In these rules unless the context otherwise requires-(a)"Act" means the Motor Transport Workers Act, 1961 (27 of 1961);(b)"Form" means a Form appended to these rules;(c)"Government" means the Government of Orissa;(d)"Inspector" means an officer appointed as such under Section 4 of the Act;(e)"Schedule" means Schedule annexed to these rules;(f)"section" means a section of the Act;(g)"undertaking" means a motor transport undertaking.(2)All other words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
