Section 2 in The M.P. Payment of Wages Rules, 1962
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context (otherwise requires) :-(a)"the Act" means the Payment of Wages Act, 1936 (IV of 1936);(b)"appeal" means an appeal under Section 17;(c)"the Authority" means the authority appointed under sub-section (1) of Section 15 of the Act;(d)"the Chief Inspector of Factories" means the Chief Inspector of Factories appointed under sub-section (2) of Section 8 of the Factories Act, 1948 (No. 63 of 1948);(e)"Commissioner of Labour" means the Commissioner of Labour appointed under sub-section (1) of Section 3 of the Madhya Pradesh Industrial Relations Act, 1960 (No. 27 of I960);(f)"the Court" means the Court mentioned in sub-section (1) of Section 17 of the Act;(g)"deduction for breach of contract" means a deduction made in accordance with the provisions of the proviso to sub-section (2) of Section 9;(h)"deduction for damage or loss" means a deduction made in accordance with the provisions of clause (c) of sub-section (2) of Section 7;(i)"employer" includes the persons responsible for the payment of wages under Section 3;(j)"Form" means a form appended lo these rules;(k)"Inspector" means the Inspector authorised by, or under, Section 14 of the Act;(l)"person employed" excludes all persons to the payment of whose wages the Act does not apply;(m)"section" means a section of the Act.(n)"pay-master" means an employer or other person responsible under Section 3 of the Act for the payment of wages;(o)Words and expressions defined in the Act shall be deemed to have the same meaning as in the Act.
