Section 2 in Industrial Disputes (Central) Rules, 1957
2. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Act "means the Industrial Disputes Act, 1947 (14 of 1947);(b)"Chairman "means the Chairman of a Board or Court or, if the Court consists of one person only, such person;(c)"Committee "means a Works Committee constituted under sub-section (1) of section 3 of the Act;(d)"form "means a form in the Schedule to these rules;(e)"section "means a section of the Act;(f)in relation to an industrial dispute in a Union territory, for which the appropriate Government is the Central Government, reference to the Central Government or the Government of India shall be construed as a reference to the Administrator of the territory, and reference to the Chief Labour Commissioner (Central), Regional Labour Commissioner (Central) and the [Assistant Labour Commissioner (Central)] [ Substituted by G.S.R. 1253, dated 3.8.1966,] shall be construed as reference to the appropriate authority, appointed in that behalf by the Administrator of the territory;(g)[ with reference to clause (g) of section 2, it is hereby prescribed that- [ Substituted by G.S.R. 1182, dated 19.10.1959.](i)in relation to an industry, not being an industry referred to in sub-clause ii), carried on by or under the authority of a Department of the Central or a State Government, the officer-in-charge of the industrial establishment shall be the "employer "in respect of that establishment; and(ii)in relation to an industry concerning railways, carried on by or under the authority of a Department of the Central Government,-(a)in the case of establishment of a Zonal Railway, the General Manager of that Railway shall be the "employer "in respect of regular railway servants other than casual labour;(b)in the case of an establishment independent of a Zonal Railway, the officer-in-charge of the establishment shall be the "employer "in respect of regular railway servants other than casual labour; and(c)the District Officer-in-charge or the Divisional Personnel Officer or the Personnel Officer shall be the "employer "in respect of casual labour employed in a Zonal Railway or any other railway establishment independent of a Zonal Railway.]
