Section 2 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
2. Definitions.
- In these rules, unless the subject or context otherwise requires -(a)"Act" means the Contract Labour (Regulation and Abolition) Act, 1970;(b)"Appellate Officer" means the Appellate Officer nominated by the State Government under sub-section (1) of Section 15 of the Act;(c)"Award" shall have the meaning assigned to it in section 2 (c) of the U.P. Industrial Disputes Act, 1947;(d)"Board" means the State Advisory Contract Labour Board constituted under sub-section (1) of Section 4;(e)"Chairman" means the Chairman of the Board;(f)"Committee" means a Committee constituted under sub-section (1) of Section 5;(g)"Form" means a from appended to these rules;(h)"Inspector" means an inspector appointed under sub-section (1) of Section 28 of the Act;(i)"Licensing Officer" means a Licensing Officer appointed under clause (a) of section 11 of the Act;(j)"Registering Officer" means a Registering Officer appointed under Section 6 of the Act;(k)"Section" means a Section of the Act;(l)"Settlement" shall have the meaning assigned to it in Section 2(t) of the U.P. Industrial Disputes Act, 1947; and(m)"State Government" means the Government of Uttar Pradesh.
