Section 2 in The Minimum Wages (Madhya Pradesh) Rules, 1958
2. Interpretation.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Minimum Wages Act, 1948(b)"Authority" means the authority appointed under sub-section (1) of Section 20;(c)"Board" means the Advisory Board appointed under Section 7;(d)"Chairman" means the Chairman of the Advisory Board or the Committee, as the case may be, appointed under Section 9;(e)"Committee" means a committee appointed under clause (a) of sub-section (1) of Section 5 and includes a sub-committee appointed under that section;(f)"Day" means a period of twenty-four hours beginning at midnight;(g)"Government" means the Government of Madhya Pradesh;(h)"Form" means a form appended to these rules;(i)"Inspector" means a person appointed as Inspector under Section 19;(j)"Labour Commissioner" means the Labour Commissioner appointed by the Government;(k)"Registered trade union" means a trade union registered under the Indian Trade Unions Act, 1926;(l)"Section" means a section of the Act; and(m)All other words and expressions used herein and not defined shall have the meanings respectively assigned to them under the Act.
