Section 2(k) in Payment of Wages (Mines) Rules, 1956
(k)[ "person employed" or "employed person" means a person employed in a mine or an oil field to whom the Act applies and includes, in the case of a deceased employed person, his legal representative;] [ Substituted by S.O. 3844, dated 18.11.1970.](kk)[ "Regional Labour Commissioner" ] [Inserted by S.O. 1650, dated 24.6.1960. ][(Central)] [ Inserted by G.S.R. 99(E), dated 23.2.1983.][means an officer appointed as such by the Central Government;] [Inserted by S.O. 1650, dated 24.6.1960. ]
