Section 3 in West Bengal Unorganised Sector Workers Welfare Act, 2007
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"beneficiary" means an Unorganised Sector Worker registered under section 15;(b)"Board" means the West Bengal Unorganised Sector Workers Welfare Board constituted under sub-section (I) of section 4;(c)"Family" means and includes the Unorganised Sector Worker, his or her spouse and minor legitimate, illegitimate and adopted children dependent upon the beneficiary, and his or her dependent parents;(d)"Fund" means a fund constituted under sub-section (1) of section 11;(e)"Notification" means a notification published in the Official Gazette;(f)"Prescribed" means prescribed by rules made under this Act;(g)"Schedule" means a Schedule to this Act;(h)"Scheme" means a scheme introduced under sub-section (1) of section 9;(i)"Self-employed person" means any person who is not employed by any employer by directly engaged in any occupation specified in Part B of the Schedule relating to unorganised Sector subject to a monthly earning with such a limit as the State Government may, by notification, declare;(j)"Unorganised Sector" means the Unorganised Sector specified in Part A and Part B of the Schedule and includes any process or branch of work forming a part of such Unorganised Sector;(k)"Unorganised Sector Worker" means a wage earner and also includes a self-employed person in the Unorganised Sector;(l)"Wage" means a remuneration paid, directly by the employer or through any agency or contractor whether exclusively by one employer or more employers, in cash or in kind to any unorganised sector worker with such monthly limit as the State Government may, from time to time, notify.Chapter-II Board, Executive Council, Fund and Schemes.
