Section 2 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
2. In these rules, unless the context otherwise requires---
(i)'Act' means the Indian Merchant Shipping Act, 1923 (21 of 1923);(ii)'Appellate Authority' means such person or body of persons as may be appointed in this behalf by the Central Government;[(iii) 'Board' means the Seamen's Employment Board (Foreign-going) or the Seamen's Employment Board (Home Trade), as the case may be, set up under rule 5;](iv)'Company Roster' means the Roster of seamen prescribed in rule 22;(v)'Employment Office' means the Seamen's Employment Office, Calcutta, established in accordance with the provisions of Section 25A of the Indian Merchant Shipping Act;(vi)'General Roster' means the Roster of seamen prescribed in rule 19;(vii)'Medical Authority' means Medical Officer or Officers appointed under rules framed under Section 26A for the medical examination of seamen;(viii)'Prescribed' means prescribed by the Director-General of Shipping;(ix)'Registered' means registered at the Employment Office in accordance with the provisions of these rules;(x)'Roster' means either the General Roster prescribed in rule 19 or the Company Roster prescribed in rule 22 as the case may be;(xi)'Section' means a section of the Act;(xii)'Shipowner' includes his agent or representative;(xiii)'The Director' means the Director of the Employment Office;(xiv)'The Register' means the Register of Seamen provided for in rule 11.
