Section 2 in The Punjab Payment of Wages Rules, 1937
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(a)"the Act" means the Payment of Wages Act (IV of 1936);(b)"authority" means the authority appointed under sub-section (1) of section 15 of the Act;(c)[ "the Labour Commissioner" means the Labour Commissioner, Punjab;] [Substituted by Punjab Government Notification No. 10700-LP-50/10251, dated 12.12.1950.](d)"the Court" means the court mentioned in sub-section (1) of section 17 of the Act;(e)"deduction for breach of contract" means a deduction made in accordance with the provisions of the proviso to sub-section (2) of section 9;(f)"deduction for damage or loss" means deduction made in accordance with the provisions of clause (c) of sub-section (2) of section 7;(g)"from" means a form appended to these rules;(h)"Inspector" means the Inspector authorized by or under Section 14 of the Act;(i)"person employed" excludes all persons to the payment of whose wages the Act does not apply;(j)"section" means a section of the Act;(k)"Paymaster" means an employer or other person responsible under section 3 of the Act for Payment of Wages;(l)words and expressions defined in the Act shall be deemed to have the same meaning as in the Act.(2A)[] [Omitted by Punjab Government Labour Department Notification No. GSR 70/CA4/36/Section 26/65, dated 27.3.1965.] [* * * *]
