Section 2 in The Punjab Ad Hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees Welfare Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Government" means the Government of the State of Punjab in the Department of Personnel;(b)"outsourced employee" means an employee taken on the roll of the State Government or its entities through a private manpower agency for performing duties assigned to him from time to time;(c)"service rules" means all relevant, general and specific rules governing recruitment to the services of the State Government or its entities;(d)"State Government" means the Government of the State of Punjab in the concerned Department or entity of the State in which the employee is serving; and(e)"year" means a period of twelve calendar months preceding the date of commencement of this Act.
