Section 2(1) in Maharashtra Factories (Safety Audit) Rules, 2014
(1)In these rules unless the context otherwise requires,-(i)"Act" means the Factories Act, 1948 (LXIII of 1948) as applicable to the State of Maharashtra ;(ii)"Chief Inspector" means any person who is appointed by the State Government as a Chief Inspector, under sub-section (2) of section 8 of the Act ;(iii)"Degree" means the degree of a statutory university ;(iv)"Diploma" means a diploma awarded by a statutory university or a recognized institution ;(v)"Form" means a form appended to these rules ;(vi)"the Government" or "the State Government" means the Government of Maharashtra;(vii)"safety audit" means a systematic, objective and document evaluation of the occupational safety and health systems and procedures in a factory ;(viii)"Safety Auditor" means a person recognized by a committee constituted by State Government as per rule 5 to carry out safety audit in accordance with these rules and include the safety auditors mentioned in sub-rule (3) of rule 5;(ix)"Schedule" means the Schedule appended to these rules;(x)"Section" means section of the Act.(xi)"hazardous chemical" means any chemical as defined in sub-rule (a) of Rule 2 of Maharashtra Factories (Control of Industrial Major Accident Hazards) Rules, 2003.(xii)"Institution" means a firm, association, body, corporate, society or a trust, whether registered in accordance with the law for the time being force or not, and dealing mainly with the object of ensuring safety and health of workers engaged in factories.
