Section 3 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
3. Definitions.
- In this Chapter, unless the context otherwise requires,-(a)"construction" means all activities pertaining to the construction of a work and includes excavation, filling, levelling and other allied activities;(b)"contractor" in relation to a work means a person who undertakes to execute the work under a works department, in pursuance of a contract and includes, where the context so requires, a sub-contractor and all other agencies and persons employed by him or working under him or under his control for the execution of such work and the expression "works contract" shall be construed accordingly;(c)"officer in charge" means an officer in relation to a work under a works contract who is primarily and directly responsible on the work site to see that the work or specific part of the work is duly executed in accordance with the terms, conditions and specifications of the works contract and the instructions, directions or work order issued by the supervisory officers or by the works department, from time to time;(d)"officer of the works department" means the officer, whatever be the designation, employed in the works department and concerned with the survey, construction, repairs, maintenance, supervision, planning, drawing, designing, purchase, supply or storage of goods, mechanically propelled or electrically operated vehicles of all descriptions, plants, machinery, tools, spares or all other materials, or equipments and includes an officer or official responsible to make payment of bills and advances, in relation to the work;(e)"supervisory officer" means an officer whose duty it is to supervise the work as per instructions contained in the Manual applicable to the works department or contained in any order or direction issued by the works department, from time to time;(f)"work" means any work relating to survey, construction, repairs or maintenance of any building, superstructure, dam, weir, canal, reservoir, tank, lake, road, bridge, culvert, well including tube-well, factory, workshop, water supply system, electric installation system or any other work which the State Government may by notification specify in this behalf and includes surveying planning, drawing, designing, purchase, supply or storage of goods, mechanically propelled or electrically operated vehicles of all descriptions, plant, machinery, tools, spares or all other materials and equipments relating to the constructions, maintenance or repairs of any of the aforesaid works;(g)"works department" means a department of the State Government, a public undertaking, a local authority, or a cooperative society registered under the Madhya Pradesh Cooperative Societies Act, 1960 (No. 17 of 1961), which gives a works contract or under whose orders, directions or control works contract is entered into or work is done, and shall include an institution or organisation substantially aided by State Government, as the State Government may, by notification, specify.
