Section 2 in The Minimum Wages (Central) Rules, 1950
2. Interpretation
.-In these rules, unless the context otherwise requires,-(a)"Act" means the Minimum Wages Act, 1948 (11 of 1948);(b)"Advisory Committee" means an Advisory Committee appointed under section 6 and includes an advisory sub-committee appointed under that section;(c)"Authority" means the authority appointed under sub-section (1) of section 20;(d)"Board" means the Advisory Board appointed under section 7;(e)"Chairman" means the Chairman of the Advisory Board, the Committee or the Advisory Committee, as the case may be, appointed under section 9;(f)"Committee" means a committee appointed under clause (a) of sub-section (1) of section 5 and includes a sub-committee appointed under that section;(ff)"day" means a period of twenty-four hours beginning at midnight;(g)"Form" means a form appended to these rules;(h)"Inspector" means a person appointed as Inspector under section 19;(i)"registered trade union" means a trade union registered under the Indian Trade Unions Act, 1926 (16 of 1926);(j)"section" means a section of the Act; and(k)all other words and expressions used herein and not defined shall have the meanings respectively assigned to them under the Act.
