- In these rules, unless there is anything repugnant in the subject or context:-(a)'Act' means the Workmen's Compensation Act, 1923 (Central Act No. VIII of 1923);(b)'Commissioner' means the Commissioner for Workmen's Compensation appointed under the Act;(c)'Initial Examination' means examination prescribed under Rule 9(d) of these rules;(d)'Periodical Examination' means examination prescribed under Rule 9(d) of these rules;(e)'Examiner' means registered medical practitioner whose name appears in the list published by the State Government in the Rajasthan Gazette as prescribed in Rule 6 of these rules;(f)'Mining' as specified in Schedule 'A' of these rules shall be construed as a reference to under ground work or employment beneath the surface, to work or employment upon or about rock crushers in a rock crushing station and to work or employment in a sample crushing room or assay office or on any failings dump.
