Section 2 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
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 (Central Act 30 of 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)"Licensing officer" means the licensing officer appointed by the State Government under section 7;(f)"Migrant workmen" means an inter-state migrant workman as defined in section 2;(g)"Regional Joint/Deputy/Assistant Labour Commissioner" means an officer appointed as such by the State Government of Rajasthan;(h)"Registering officer" means the registering officer appointed by the State Government under section 3;(i)"Section" means a Section of the Act;(j)"Specified Authority" means the authority specified by the State Government for the purposes the secs. 12 and 16; and(k)all other words expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act.Chapter-II
