Section 2 in The Maharashtra Domestic Workers Welfare Board Act, 2008
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Advisory Committee" means an Advisory Committee constituted under section 25;(b)"beneficiary" means a domestic worker registered under section 11;(c)"Board" means a Board established under section 3;(d)"domestic work" means household work like sweeping, cleaning utensils, washing clothes, cooking and such other manual works as is mutually agreed between the employer and domestic worker carried out at the work place;(e)"domestic worker" means a worker who is engaged for doing domestic work;(f)"employer", in relation to a domestic worker, means the person having the control as head of the family or the manager;(g)"fund" means the fund constituted by the Board under section 16;(h)"Government" or "State Government" means the Government of Maharashtra;(i)"member" means a member of a Board and includes the Chairperson the Board;(j)"prescribed" means prescribed by rules;(k)"regulations" means regulations made by the Board;(l)"rules" means rules made by the Government; and(m)"work place" means any residential bungalow, wada, house, flat, place, villa or such other premises, including precinct thereof, in which or in part of which, any domestic work is being or is ordinarily carried on.
