Section 2 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
2. Definitions.
- In these rules, unless the subject or context otherwise requires, -(a)"Act" means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;(b)"appellate officer" means an appellate officer nominated by the State Government under section 11;(c)"Form" means a form appended to these rules;(d)"Inspector" means an Inspector appointed by the State Government under Section 20;(e)"Labour Commissioner" means an officer appointed as such by the State Government;(f)"Licensing Officer" means the Licensing Officer appointed by the State Government under section 7;(g)"migrant workman" means an inter-State migrant workman as defined in section 2;(h)"Registering Officer" means the registering officer appointed by the State Government under section 3;(i)"Section" means a section of the Act;(j)"State Government" means the Government of the State of Punjab.
