Section 2 in The Bihar Industrial Employment (Standing Orders) Rules, 1947
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context, -(i)"Form" means a form appended to these Rules;(ii)"Labour Commissioner" means the officer, appointed by Provincial Government to be the Commissioner of Labour and Employment for the time being in the province of Bihar;(iii)"Registrar" means the Registrar of Trade Unions for the province of Bihar, appointed by the Provincial Government under Section 3 of the Indian Trade Unions Act, 1926;(iv)"Section" means a Section of the Act;(v)"the Act" means the Industrial Employment (Standing Orders) Act, 1946; and(vi)[ all words and expressions used in these Rules but not defined therein and defined in the Act herein shall respectively have the same meaning as in the Act.] [Inserted by S.O. 330 dated 12.3.1975.]
