Section 2(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(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.
