Section 2 in The M.P. Cement Apmishran Nivaran Niyam, 1984
2.
In these rules, unless the context otherwise requires,(a)"Act" means the Madhya Pradesh Cement Apmishran Nivaran Adhiniyam, 1981 (No. 38 of 1981);(b)[ "authorised analyst" means,- [Substituted by Notification No. 11-12-XXIX-II-84, dated 10-7-1984, published in Madhya Pradesh Gazette (Extra ordinary), dated 10-7-84](i)all members of teaching staff of the colleges specified in the Schedule, not below the rank of lecturer of Civil Engineering or Structural Engineering faculty or Chemistry faculty;(ii)all officers not below the rank of Assistant Research Officer posted at Public Works Department, Research Laboratory, Bhopal;](c)"Form" means a form appended to these rules;(d)"Laboratory" means a laboratory-(i)attached to a college specified in the schedule appended to these rules and used for purposes of analysis of cement or cementitious material;(ii)Public Works Department, Research Laboratory, Bhopal;(e)"Notified Officer" means an Officer duly notified by the State Government under Section 7;(f)"Section" means a Section of the Act;
