Section 2 in West Bengal Industrial Disputes Rules, 1958
2. Definitions.
- In these rules, unless there in anything repugnant in the subject or context,(a)the Act" means the Industrial Disputes Act, 1947 (XIV of 1947);(b)"Chairman" means the Chairman of a Board or Court or, if the Court consists of one person only, such person and includes the Presiding Officer of a Labour Court or a Tribunal ;(c)"Committee" means a Works Committee constituted under subsection (1) of section 3 of the Act ;(d)"form" means a form in the Schedule to these rules ;(e)"Labour Commissioner" means the officer designated and appointed as such by the State Government and includes an Additional, a Joint or a Deputy Labour Commissioner ;(f)"Section" means a section of the Act ;(g)words and expressions used but not defined in this rules, but defined in the Industrial Disputes Act, 1947, shall have the meaning respectively assigned to them in that Act.GeneralProcedure for reference of industrial disputes to Boards of Conciliation Courts of Enquiry, Labour Courts and Industrial Tribunals.
