- In these Rules, unless the context otherwise requires-(a)the "Act" means the Maternity Benefit Act, 1961 (53 of 1961);(b)"Competent Authority" means in relation to establishments other than mines, the Chief Inspector appointed under sub-section (2) of Section 8 of the Factories Act, 1948 (63 of 1948) and includes a Deputy Chief Inspector of Factories;(c)"Establishment" wherever used in these Rules will refer to an establishment other than a mine to which the Act applies or has been applied;(d)"Form" means a Form appended to these Rules;(e)"Muster Roll" means a muster roll maintained under Rule 3;(f)"Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicines;(g)"Section" means a section of the Act;(h)All other words and expressions used hereinafter and not defined in these rules but defined in the Act shall have same meaning as respectively assigned to them in the Act.
