Section 2 in The Orissa Maternity Benefit Rules, 1965
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Maternity Benefit Act, 1961 (53 of 1961);(b)"Competent Authority" means the Labour Commissioner, Orissa;(c)"Form" means a Form appended to these rules;(d)"muster roll" means a muster roll maintained under Rule 3;(e)"Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicine;(f)"section" means a section of the Act;(g)all other words and expressions used but not defined herein shall have the same meaning as respectively assigned to them in the Act.
