- In these rules, unless the context otherwise requires-(a)"Act" means the Minimum Wages Act, 1948;(b)"Authority" means the authority appointed under Sub-section (1) of Section 20;(c)"Board" means the Advisory Board appointed under Section 7;(d)"Chairman" mean the Chairman of the Advisory Board, or the Committee, as the case may be, appointed under Section 9;(e)"Committee" means a Committee appointed under Clause (a) of Sub-section (1) of Section 5 and includes a Sub-Committee appointed under that section;(f)"Form" means a Form appended to these rules;(g)"Inspector" means a person appointed as Inspector under Section 19;(h)"registered Trade Union" means a trade union registered under the Indian Trade Unions Act, 1926;(i)"section" means a section of the Act; and(j)all other words and expressions used herein but not defined shall have the meaning respectively assigned to them under the Act.Chapter-II Membership, meeting and staff of the Board and Committee
