Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 2 in The Rajasthan Minimum Wages Rules, 1959

2. Interpretation.

- In these rules, unless the context otherwise requires :-
(a)'Act' means the Minimum Wages Act, 1948 [Central Act XI of 1948];
(b)'Day' means a period of twenty four hours beginning at midnight;
(c)'Authority' means the authority appointed under sub-section (i) of section 20;
(d)'Board' means the Advisory Board appointed under section 7;
(e)'Chairman' means the Chairman of the Advisory Board or the Committee, as the case may be, appointed under section 9;
(f)'Committee' means a Committee appointed under clause (a) of sub-section (1) of section 5 and includes a sub-committee appointed under that section;
(g)'Form' means a Form appended to these rules;
(h)'Inspector' means a person appointed as Inspector under section 19;
(i)'Registered Trade Union' means a Trade Union registered under the Indian Trade Unions Act, 1926;
(j)'Section' means a Section of the Act; and
(k)'Words & Expressions' All other words and expressions used herein and not defined shall have the meaning respectively assigned to them in the Act.
Order No. F.1 (13) (19) Shram/75 dated 17-9-1975.S.O. 130-The Government is pleased to constitute State Level Apex Body to look into the matters relating to Strikes, Lookout, closures, lay-offs and large scale retrenchments, in pursuance of the directions from the Government of India. The Committee shall consist of the following:-
1. Labour Minister, Rajasthan Chairman
2. State Minister, Labour Vice-Chairman
3. Labour Secretary Member
4. Labour Commissioner & Addl. Secretary to Government. Member
Representing Employers;
1. Employers' Association of Rajasthan Two representatives.
2. Rajasthan Textile Mills Association Two representatives.
3. Industries Association of Rajasthan One representative.
4. Commissioner, State Enterprises, Rajasthan One representative.
Representing Workmen;
1. INTUC three representatives.
2. AITUC three representatives.
Joint Labour commissioner Member-Secretary & Dy. Secy, to GovernmentThe Association of Employers' and Organisations of Labour shall intimate names of persons, who would attend the meetings of this Body on behalf of their Organisations. The Associations/Organisations can send alternate Members in place of duly nominated Member, if the duly nominated Member is unable to attend meeting for certain reasons.[Published in Rajasthan Gazette Extra-Ordinary Part 4-C dated 19-9-1975 Part 282- 283.]