Section 2 in The Orissa Payment of Wages Rules, 1936
2. Definition.
- In these rules, unless there is anything repugnant in the subject or context -(a)"the Act" means the Payment of Wages Act, 1936 (IV of 1936);(b)"the Authority" means the authority appointed under Sub-section (1) of Section 15 of the Act;(c)"the Labour Commissioner" means the Labour Commissioner, Orissa appointed by the State Government as such;(d)"the Court" means the Court mentioned in Sub-section (1) of Section 17 of the Act;(e)"deduction for breach of contract" means a document made in accordance with the provisions of the proviso to Sub-section (2) of Section 9;(f)"deduction for damage or loss" means a deduction made in accordance with the proviso of Clause (c) of Sub-section (2) of Section 7;(g)"Form" means a Form appended to these rules;(h)"Inspector" means the Inspector authorised by or under Section 14 of the Act;(i)"person employed" excludes all persons to the payment of whose wages the Act does not apply;(j)"section" means a section of the Act;(k)"payment" means an employer or other person responsible under Section 3 of the Act for the payment of wages;(l)words and expressions defined in the Act shall be deemed to have the same meaning as in the Act.
