Section 2(h) in Payment of Wages (Mines) Rules, 1956
(h)"Form" means a Form appended to these rules;(i)"Inspector" means an Inspector referred to in section 14;(ii)[ "manager" means the person appointed under section 17 of the Mines Act, 1952 (35 of 1952) to discharge the functions of a manager;] [ Inserted by S.O. 1795, dated 30.5.1962.]
