Section 2 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981);(b)"Form" means a form appended to these rules;(c)"Inspector" means a person appointed as Inspector under sub-section (1) of section 4 of the Act;(d)"section" means a section of the Act;(e)"Year" means calendar year;(f)words and expressions not defined in these rules shall have the meanings assigned to them under the Act.
