Section 2 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019
2. Definitions.
- In these Rules, unless the context otherwise requires:-(1)"Act" means the Andhra Pradesh Employment of Local Candidates in the Industries/Factories Act, 2019 (Act No.29 of 2019).(2)"Authorized Person" means a person nominated or appointed by Occupier / Employer / Owner for the purpose of the Act and the Rules.(3)"Active Collaboration" means the technical collaboration through the initiatives intended for enhancement of skill levels of identified candidates like establishment of skill development centres, providing faculty services and other related issues.(4)"Form" means a form appended to these Rules.(5)"Section" means a section of the said Act.(6)"Vacancy" means the posts of scientific/technical/non¬ technical/highly skilled/skilled/ semi skilled/unskilled in nature occurring in Industries/Factories /Joint Venture / Project under Public-Private Partnership (PPP) Mode situated in Andhra Pradesh State.(7)"Quarter" means a period of 3 calendar months commencing from January of every year.(8)"Existing Industry/Factory/Joint Venture / Project under Public-Private Partnership Mode" means Existing Industry/Factory/Joint Venture / Project under Public-Private Partnership Mode which was set up after the Bifurcation of United Andhra Pradesh State into Andhra Pradesh and Telangana States by Andhra Pradesh Reorganisation Act, 2014 w.e.f. 02.06.2014.(9)"Prescribed Authority" means the State Level Monitoring Authority as constituted under Rule 5.(10)"Nodal Agency" means the District Level Nodal agency as constituted under Rule 4.(11)"State of Andhra Pradesh" means the State as defined under section 4 of the Andhra Pradesh Reorganisation Act,2014 (No. 6 of 2014)and as amended subsequently.(12)" Zone" means the Zone as notified under "The Andhra Pradesh Public Employment (Organization of local cadres and Regulation of Direct Recruitment) Order, 1975".
