Section 2 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
2. Definitions.
- In these Rules unless the subject or context otherwise requires-(a)"Act" means the Contract Labour (Regulation and Abolition) Act, 1970 ;(b)"Appellate Officer" means the Appellate Officer appointed by the State Government under sub-section (1) of Section 15 ;(c)"Board" means the State Advisory Contract Labour Board constituted under Section 4;(d)"Chairman" means the Chairman of the Board ;(e)"Committee" means a committee constituted under sub-section (1) of Section 5;(f)"Form" means a form appended to these Rules ;(g)"Section" means a section of the Act.
