Section 2 in The Rajasthan Payment of Wages Rules, 1961
2. Definition.
- In these Rules unless is anything repugnant in the subject or context:-(a)"the Act" means the Payment of Wages Act (4 of 1936);(b)"the authority" means the authority appointed under subsection (1) of Section 15 of the Act;(c)"the Chief Inspector of Factories" means the Chief Inspector of Factories appointed under sub-section (2) of Section 8 of the Factories Act, 1948 (63 of 1948);(d)"the Court" means the court, mentioned in sub-section (1) of Section 17 of the Act;(e)"the deduction for breach of contract" means a deduction made in accordance with the provision of the proviso to sub-section (2) of Section 9;(f)"deduction for damage or loss" means a deduction made in accordance with the provisions of clause (c) of sub-section of Section 7;(g)"Form" means a form appended to these Rules;(h)"Inspector" means the Inspector authorised by or under Section 14 of the Act;(i)"Person employed" excludes all persons to the payment of whose wages the Act does not apply;(j)"Section" means a Section of the Act;(k)"Pay-master" means an employer or other person responsible under Section 3 of the Act for the payment of wages;(l)words and expressions defined in the Act shall be deemed to have same meaning as in the Act.Section 26 (3) (A)
