Section 2 in The Goa Labour Welfare Fund Rules, 1990
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(i)"Act" means the Goa, Daman and Diu Labour Welfare Fund Act, 1986 (Act 4 of 1987);(ii)"establishment register" means in relation to:-(a)a factory, a register of adult workers or a register of child workers maintained under section 62 or section 73 respectively, of the Factories Act, 1948 (Central Act 63 of 1948);(b)a motor omnibus service, a register of workers maintained under rule 34 of the Goa, Daman and Diu Motor Transport Workers Rules, 1965;(c)any other establishment, a register of employment maintained under the Goa, Daman and Diu Shops and Establishment Rules, 1975:Provided that, where any establishment is not required to maintain such register, any other register in which names of workers of the establishment employed every day or every month of the year are ordinarily shown.(d)"Form" means a form appended to these Rules;(e)"section" means a section of the Act;(f)"Secretary" means the Secretary of the Board appointed under section 20;(g)Words and expressions not defined in these rules shall have the meanings as assigned to them under the Act.
