Section 2 in Maternity Benefit (Mines and Circus) Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)the "Act" means the Maternity Benefit Act, 1961 (53 of 1961);(aa)[ "circus" means an establishment wherein persons are employed for the exhibition of equestrian, acrobatic and other performances;] [ Inserted by G.S.R. 59(E), dated 27.2.1975 (w.e.f. 1.3.1975).](b)[ "Competent Authority" means the Chief Labour Commissioner (Central);] [ Substituted by G.S.R. 64, dated 4.2.1992 (w.e.f. 15.2.1992).](c)"Form" means a form appended to these rules;(d)"muster-roll" means a muster-roll maintained under rule 3;(e)"Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicine;(f)"section" means a section of the Act;(g)all other words and expressions used hereinafter but not defined herein shall have the same meaning as respectively assigned to them in the Act.
