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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996

(a)" appropriate Government" means,-
(i)in relation to an establishment (which employs building workers either directly or through a contractor) in respect of which the appropriate Government under the Industrial Disputes Act, 1947 (14 of 1947 ), is the Central Government, the Central Government;
(ii)in relation to any such establishment, being a public sector undertaking, as the Central Government may by notification specify which employs building workers either directly or through a contractor, the Central Government; Explanation.- For the purposes of sub- clause (ii)," public sector undertaking" means any corporation established by or under any Central, State or Provincial Act or a Government company as defined in section 617 of the Companies Act 1956 (1 of 1956 ), which is owned, controlled or managed by the Central Government;
(iii)in relation to any other establishment which employs building workers either directly or through a contractor, the Government of the State in which that other establishment is situate;