Section 1A in The Bihar Factories Welfare Officers Rules, 1952
1A. [ Definitions. [Substituted by S.O. 734 dated 5.5.1977.]
- In these Rules unless the subject or context otherwise requires-(a)"Act" means the Factories Act, 1948 (63 of 1948);(b)"Form" means Form so appended to these Rules;(c)"Inspector" means Inspector appointed under Section 8 of the Act and includes Chief Inspector and Deputy Chief Inspector.(d)"Labour Commissioner" means Labour Commissioner appointed by the Government of Bihar;(e)"Management" means the Occupier of the factory and includes the Manager notified under sub-section (1) of Section 7;(f)"Section" means section of the Factories Act, 1948;(g)"State" means the State of Bihar;(h)"Welfare Officer"means a whole time Officer by whatsoever designation known employed in a factory under sub-section (1) of Section 49 exclusively to carry out any or all of the duties and functions specified in Rule 3;(i)Words and expressions defined in the Act, and used in these Rules shall be deemed to have the same meaning as in the Act.]
