- In these Rules, unless the context otherwise requires-(a)'Act' means the Minimum Wages Act, 1948;(b)Deleted;(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 or the Committee, [**] [Words 'Advisory Committee' deleted by Notification No. WW3-1022/58-L-19583 dated 22.11.1958.] as the case may be appointed under Section 9;(f)'Committee' means a Committee appointed under clause (a) of subsection (1) of Section 5 and includes a sub-Committee appointed under that section;(ff)'day' means a period of 24 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 Union Act, 1926;(j)'Section' means a section of the Act; and(k)all other words and expressions used herein and not defined shall have the meaning respectively assigned to them under the Act.
