Section 2 in The Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961
2. Definition.
- In these rules, unless there is anything repugnant in the subject or context(a)"Act" means the Minimum Wages Act, 1948;(b)"Authority" means the officer appointed under sub-section (1) of section 20 of the Act;(c)"Financial year" means the year commencing on the 1st day of April and ending on 31st March;(d)"Section" means a section of the Act;(e)"Treasury" means a treasury maintained and run by the Government of Rajasthan and includes a sub-treasury.
