Section 3 in The Rajasthan Maternity Benefit Act, 1953
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context.-(a)"Employer" includes an occupier of factory as defined under section 2(n) of the Factories Act, 1948 and the manager of a factory declared under Section 7(1)(F) of the said Act or any person found acting as manager under section 7 (5) of the said Act.(b)The expressions "Employee", "Employed", "Factory" and "Inspector of Factories" shall have the same meanings as are respectively assigned to them under the Factories Act, 1948.(c)"Maternity Benefit" means the amount of money payable under the provisions of this Act to a woman employed in a factory.(d)"Wages" includes the money value of any earned grain concession. and any money paid to cover high cost of living but does not include a bonus given for regular attendance, or any deduction or payment made on account of fines.(e)"Child" includes a still-born child.(f)"Prescribed" means prescribed by rules made under this Act.
