Section 2 in Bihar Payment of Wages (Procedure) Rules, 1965
2. Definitions.
- In these Rules, unless, there is anything repugnant in the subject or context -(a)"The Act" means the Payment of Wages Act, 1936, (4 of 1936);(b)"Appeal" means an appeal under Section 17;(c)"The Authority" means the authority appointed under sub-section (1) of Section 15;(e)"employer" includes the person responsible for the payment of wages under Section 3;(f)"Section" means a Section of the Act;(g)"Form" means Form appended to these Rules;(h)"record of order or direction" means the record of an order dismissing either wholly or in part an application made under sub-section (2) of Section (4) of that section kept in Form "F";(i)"establishment" means an "industrial establishment" as defined in clause (ii) of Section 2 except Railways, mines and oil-fields and includes a factory;(j)all words and expressions used in these Rules and not defined have the same meaning as are respectively assigned to them in the Act.
