Section 2 in Industrial Disputes (Appellate Tribunal) Act, 1950
2. Definitions.
- In this Act, unless the context otherwise requires, --(a)"Appellate Tribunal" means the Labour Appellate Tribunal constituted under section 4;(b)"Chairman" means the Chairman of the Appellate Tribunal ;(c)"industrial tribunal" means--(i)any Industrial Tribunal constituted under the Industrial Disputes Act, 1947 (XIV of 1947); or(ii)in relation to cases where an appeal lies from any court, wage board or other authority set up in any State under any law relating to the adjudication of industrial disputes made, whether before or after the commencement of this Act, by the legislative authority of the State to any other court, board or authority set up in the State under law, that court, board or authority exercising appellate jurisdiction within the State ; or(iii)in relation to other cases, where no appeal lies under any law referred to in sub-clause (ii), any court, board or other authority set up in any State under such law ;(d)"member" means a member of the Appellate Tribunal ;(e)"prescribed" means prescribed by rules made under this Act ;(f)"wages" means all remuneration, capable of being expressed in terms of money, which would, if the terms of money, which would, if the terms of employment, express or implied, were fulfilled, be payable to a person employed in respect of his employment or of work done in such employment and includes--(i)such allowances (including dearness allowance) as the workman is for the time being entitled to;(ii)the value of any house accommodation, or of supply of light, water, medical attendance or other amenity or of any service or of any concessional supply of food grains or other articles;(iii)any travelling concession;but does not include--(i)any contribution paid or payable by the employer to any pension fund or provident fund;(ii)any gratuity payable on discharge ;(g)the expressions "appropriate Government", "employer", "lockout", "strike" and "workman" have the meanings respectively assigned to them in section 2 of the Industrial Disputes Act, 1947 (XIV of 1948).
