Section 2A in The U.P. Factories Welfare Officers Rules, 1955
2A. [ Definitions. [Added by Notification No. 2228 (SM) XXXVI-A-1228 (SM), 57, dated February 13, 1964, published in the U.P. Gazette, Part 1-A, dated February 22, 1964.]
- In these Rules unless there is anything repugnant in the subject or context-(a)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(b)"State Government" means the Government of Uttar Pradesh;(c)"Labour Commissioner" means the Labour Commissioner of Uttar Pradesh; and(d)"Welfare Officer" means a Factory Welfare Officer appointed under these Rules.]
