Section 2 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
2. Definitions..
- In this Act, unless the context otherwise requires,-(1)"Board" means the West Bengal Tea Plantation Employees Welfare Board constituted under section 4;(2)"employer" when used in relation to a Tea Plantation means the person who has the ultimate-control over the affairs of the Tea plantations, and where the affairs of any Tea plantation are entrusted to any other person (whether called a managing agent, manager, superintendent, or by any other name) such other person shall he deemed to be the employer in relation to that plantation;Explanation. - For the purposes of this clause, "the person who has the ultimate control over the affairs of the Tea plantation" means in the case of a Tea plantation owned or controlled by a company, firm or other association of individuals, whether incorporated or not, every director, partner or individual.(3)"employee" means any person who is employed (including apprentice) to do any skilled or unskilled, manual or clerical work in or in connection with a Tea plantation including its local head office, office, factory, workshop, school or hospital and who gets his wages directly or indirectly from the employer, but does not include a person whose total wages exceed Rs. 10,000/-(Rupees ten thousand) per mensem inclusive of dearness allowance and value of food concession, or a person working under a contractor in work not directly connected with cultivation and manufacture of tea;(4)"Inspector" means the person appointed in this behalf by the State Government, by order;(5)"Plantation" means any land used or intended to he used for growing tea which admeasures twenty-five acres or more and whereon thirty or more persons are employed, or were employed on any day of the preceding twelve months;(6)"prescribed" means prescribed by rules made under this Act;(7)"Soft loan" means loans that have lower interest rates than conventional bank loans.
