Section 2 in The Rajasthan Industrial Housing Allotment Rules, 1957
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Chairman" means the Chairman of the Managing Committee;(b)"Committee" means the Managing Committee constituted under rule 3;(c)"Employer" means a person owning or having the charge of an other person acting in the general management or control of such establishment;(d)"Family" includes the wife or the husband, children, step children, parents, brothers and sisters as are ordinarily residing and messing with a worker;(e)"Form" means the forms appended to rules;(f)"Government" means the Government, of Rajasthan;(g)"House" means a tenement constructed under the Scheme together with all installations and appurtences attached thereto;(h)"Rent" means the monthly rent payable for a house;(i)"Scheme" means the Government of India Subsidised Industrial Housing Scheme;(j)"Wages" means the normal monthly wages earned by a worker including dearness allowance and other compensatory allowances including overtime pay bonus and travelling allowance; and(k)"Worker" means a worker as defined in the Factories Act, 1948.
