Section 2 in The M.P. Maternity Benefit Rules, 1965
2. Definitions.
- In these rules, unless the context otherwise requires :(a)"Act" means the Maternity Benefit Act, 1961 (No. 53 of 1961);(b)"Competent Authority" means (i) in relation, to a Factory, the Chief Inspector of Factories and (ii) in relation to any other establishment, such authority as may be prescribed, by the State Government;(c)"Form" means a form appended to these rules;(d)"Muster roll" means a muster roll maintained under Rule 3;(e)"Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicine;(f)"Section" means a section of the Act;(g)All other words and expressions used hereinafter but not defined herein shall have the same meaning as respectively assigned to them in the Maternity Benefit Act, 1961 (No. 53 of 1961).
