Section 2 in The Punjab Maternity Benefit Rules, 1967
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Maternity Benefit Act, 1961 (Central Act 53 of 1961);(b)"Competent Authority" in relation to an establishment shall be the Chief Inspector of Factories, Punjab, or any person authorised by the State Government by a Notification in this behalf;(c)"Form" means a form appended to these rules;(d)"muster roll" means a muster roll maintained under rule 3;(e)"Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicine;(f)"Section" means a section of the Act.
