- In these rules, unless the context otherwise requires-(a)'Act' means the Minimum Wages Act, 1948;(b)Omitted;(c)'Authority' means the Authority appointed under sub-section (1) of Section 20;(d)'Board' means the Advisory Board appointed under Section 7;(e)'Chairman' means the Chairman of the Advisory Board, the committee as the case may be appointed under Section 9;(f)'Committee' means a committee appointed under Clause (a) of sub-section (1) of Section 5 and includes a sub-committee appointed under that section;(ff)'Day' means a period of 24 hours beginning at midnight;(g)'Form' means a form appended to these Rules;(h)'Inspector' means a person appointed as inspector under Section 19;(i)'Registered Trade Union' means a Trade Union registered under Indian Trade Union Act, 1926;(j)'Section' means a section of the Act; and(k)All other words and expressions used herein and not defined shall have the meaning respectively assigned to them under the Act.
