Section 2 in Maharashtra Factories (Safety Audit) Rules, 2014
2.
(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.(2)Words or expressions used but not defined herein, shall have their respective meanings as assigned to them in the Act or rules made thereunder.
