.-In these rules, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Mines Act, 1952 (35 of 1952);(b)"Court of inquiry" means a Court of inquiry appointed under section 24 of the Act;(c)"form" means a form as given in the First Schedule;(d)"section" means a section of the Act;(e)"Schedule" means a Schedule appended to these rules;(f)"manager" includes Mine Superintendent who is appointed by the owner or agent of mine under section 17 of the Act and as such, responsible for the control, management, [supervision] [ Inserted by G.S.R. 1886, dated 14.12.1965.] and direction of a mine;(g)"certifying surgeon" means a qualified medical practitioner appointed to be a certifying surgeon under section 11;(h)[] [ Clause (h) omitted and Clause (i) relettered as Clause (h) by G.S.R. 1886, dated 14.12.1965.] "calendar year" means a year from the first day of January to the thirty-first day of December;(i)[ "officer-in-charge canteen" means the person (other than the manager) whom the owner or agent may appoint for securing compliance with the provisions in respect of canteens;] [ Inserted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][[(j)] [Inserted by G.S.R. 1886, dated 14.12.1965. ]["ordinarily employed" with reference to any mine or part thereof, means the average number of persons employed per day in the mine or part of mine during the preceding ] [Inserted by G.S.R. 1886, dated 14.12.1965. ] [calendar year] [ Substituted by G.S.R. 1786, dated 30.9.1970.][(obtained by dividing the number of man days worked by the number of working days excluding rest days and other non-working days).] [Inserted by G.S.R. 1886, dated 14.12.1965. ]
