Section 2 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
2. Definitions.
- In these rules unless the subject or context otherwise requires,-(a)"Act" means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;(b)"Appellate Officer" means an Appellate Officer nominated by the State Government under Section 11 and notified in the Gazette,(c)"Chief Inspector of Migrant Workmen" means an Officer or Officers appointed and notified in the Gazette by the State Government to perform and exercise the duties and functions of the Chief Inspector of Migrant Workmen as prescribed in these Rules;(d)"Form" means the Forms appended to these Rules;(e)"Inspector" means an Inspector appointed by the State Government under Section 20 and notified in the Gazette;(f)"Licensing Officer" means the Licensing Officer appointed by the State Government under Section 7 and notified in the Gazette;(g)"Migrant Workmen" means inter-State migrant workmen as defined in Clause (e) of sub-section (1) of Section 2;(h)"Registering Officer" means the Registering Officer appointed by the State Government under Section 3 and notified in the Gazette,(i)"Specified Authority" means the authority specified by the State Government for the purposes of Sections 12 and 16 and notified in the Gazette;(j)"Section" means a section of the Act; and(k)all other words and expressions used in these rules but not defined therein shall have the meaning respectively assigned to them in the Act.
