Section 2 in Andhra Pradesh Motor Transport Workers Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Motor Transport Workers Act, 1961 (Central Act 27 of 1961);(b)"Form" means a Form appended to these rules;(c)"Government" means the Government of Andhra Pradesh;(d)"Inspector" means an officer appointed under Section 4 of the Act and includes a Chief Inspector;(e)"Qualified Medical Practitioner" means a person holding a qualification granted by authority specified in the Schedule to the Indian Medical Degrees Act, 1961 or in the Schedules to the Indian Medical Council Act, 1933;(f)"Schedule" means a Schedule annexed to the rules;(g)"Section" means a section of the Act;(h)"Undertaking" means a motor transport undertaking.
