Section 3 in The West Bengal Factories (Welfare Officers) Rules, 1971
3. Definitions.
- In these rules, unless the context otherwise requires -(a)"the Act" means the Factories Act, 1948 (63 of 1948);(b)"Welfare Officer" means a Welfare Officer appointed under sub-section (1) of section 49 of the Act; (Includes Chief Welfare Officer : and(c)"section" means a section of the Act.
