Section 2 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
2. Definitions.
- In these rules, unless the subject or context otherwise requires. -(a)"Act" means the Contract Labour (Regulation and Abolition) Act, 1970 (Act No. 37 of 1970).(b)"Appellate Officer" means the Appellate Officer nominated by the Government under sub-section (1) of section 15;(c)"Board" means the State Advisory Contract Labour Board constituted under section 4;(d)"Chairman" means the Chairman of the Board;(e)"Committee" means a Committee constituted under sub-section (1) of Section 5;(f)"Form" means a form appended to these rules;(g)"Government" means the Government of the State of Punjab;(h)"Inspector" means a person appointed as such by the Government under Section 28 of the Act;(i)"section" means a section of the Act;(j)"licensing officer" means the person appointed as such by the Government under section 11 of the Act;(k)"Registering Officer" means the person appointed as such under section 6 of the Act.
