Section 2 in The Rajasthan Famine Relief Works Employees (Exemption From Labour Laws) Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires. -(a)"Court" means a court, tribunal, Board or an authority constituted or appointed under any labour law for deciding or adjudicating upon any dispute or claims under any such law and includes a civil court or a Magistrate exercising jurisdiction under any law for the time being in force:(b)"famine-relief works" means the works already started or which may hereafter be started, by the State Government to provide relief to persons affected by drought and scarcity conditions;(c)"labour law" means any of the enactments as in force in Rajasthan, relating to labour and specified in the Schedule;(d)"Schedule" means the Schedule to this Act.
