Section 2 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
2. Definitions
.-In these rules, unless the context otherwise requires,-(1)"Act" means the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] Fund Act, 1976 (61 of 1976);(2)"Advisory Committee" means an Advisory Committee constituted under section 5 of the Act;(3)"Central Advisory Committee" means a Central Advisory Committee constituted under section 6 of the Act;(4)"Chairman" means the Chairman of an Advisory Committee or the Central Advisory Committee, as the case may be;(5)"Committee" means the Advisory Committee or the Central Advisory Committee;(6)"Form" means a Form in Schedule VI;(7)"Fund" means the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] Fund formed under section 3;(8)"Member" means a Member of an Advisory Committee or the Central Advisory Committee, as the case may be, and include the Chairman and Vice-Chairman of such Committee;(9)"Schedule" means a Schedule appended to these rules;(10)"section" means a section of the Act;(11)"Treasury" means any Government treasury or sub-treasury;(12)"Welfare Commissioner" means a Welfare Commissioner appointed under section 8.
