Section 2 in Andhra Pradesh Employment of Local Candidates in the Industries/Factories Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'Employer' means a person defined under section 2(9) of the Andhara Pradesh Shops and Establishments Act, 1988 (Act No. 20 of 1988);(b)'Enterprise' means as defined under section 2(e) of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act No. 27 of 2006);(c)'Factory' means as defined under section 2(m) of the Factories Act, 1948 (Central Act No. 63 of 1948);(d)'Government' means State Government of Andhra Pradesh;(e)'Industry' means an undertaking as defined under section 3(d) of the Industries (Development and Regulation) Act, 1951 (Central Act No. 65 of 1951);(f)'Joint Venture' means 'a commercial enterprise undertaken jointly by two or more parties which otherwise retain their distinct identities;(g)'Local candidate' means a candidate who is domiciled in the State of Andhra Pradesh. The requirements for domicile and priority among the Local Candidates,District wise, Zone wise etc., for the purposes of recruitment shall be as prescribed under the Rules;(h)'Nodal Agency' means the Agency notified by the Government under the Rules;(i)'Notification' means Notification published in the Andhra Pradesh Gazette and the word notified shall be construed, accordingly;(j)'Occupier' means a person defined under section 2(n) of the Factories Act, 1948;(k)'Owner' means a person defined under section 3(d)(dd)(f) of the Industries (Development and Regulation) Act, 1951;(l)'Prescribed' means prescribed by rules made under this Act;(m)'PPP' means 'A Public-Private Partnership and is a cooperative arrangement between two or more public and private sectors;(n)'Preference' means preference among the Local Candidates for recruitment shall be as prescribed in the Rules;(o)'Worker' means a person defined under section 2(l) of the Factories Act, 1948.
