Section 2 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
2. Definitions.
- In these Rules, unless the subject or context otherwise requires-(a)"Act" means the Contract Labour (Regulation and Abolition) Act, 1970;(b)"Appellate Officer" means the Appellate Officer appointed by the State Government under sub-section (1) of Section 5;(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)"Section" means a section of the Act.
