Section 2 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958 Tamil Nadu Act XXXII of 1958);(b)"Form" means a form appended to these rules;(c)"Health Officer", means the Municipal Health Officer in a municipality or corporation, the District Health Officer concerned in any area within the jurisdiction of a district board or panchayat, or such other officer as may be appointed by the Government for any area in that behalf, irrespective of whether such area is within the limits of a municipality or corporation or the jurisdiction of a district board or panchayat;(d)"Public Health Authority" means the Health Officer having jurisdiction over the area in which the beedi industrial premises is situated; and(e)"section" means a section of the Act.
