Section 2 in The Industrial Statistics (Labour) Rules, 1954
2. Definitions.
- In these rules unless the context otherwise requires:-(a)"Act" means the Industrial Statistics Act, 1942 (XIX of 1942);(b)"employer" means-(i)in the case of a factory, the manager nominated under clause (f) of sub-section (1) of section 7 of the Factories Act, 1948 (LX1II of 1948);(ii)in the case of any other industrial establishment any person responsible for the supervision, control or management of the establishment;(c)"form" means a form set forth in the schedule annexed hereto;(d)"industrial establishment" means:-"factory" as defined in clause (m) of section 2 of the Factories Act, 1948 (LXIII of 1948).(e)"Quarter" means a period comprising three months ending on the 31st March, 30th June, 30th September or 31st December, and(f)"Statistics Authority" means the Officer appointed under section 4 of the Act to be Statistics Authority for the purposes of collecting statistics in respect of the matters specified in clause (b) of sub-section (1) of section 3 of the Act.
