Section 2(1) in Bihar Unorganized Workers Social Security Rules, 2015
(1)In these rules, unless otherwise requires in the context -(a)"Act" means Unorganized Workers Social Security Act, 2008 (Sec. 33 of 2008);(b)" Board" means the Bihar Unorganized workers social security board under section 6 of the act;(c)"Chairperson" means the chairperson of the Board;(d)" Member" means a member of the Board;(e)" Section" means a section of the Unorganized Workers Social Security Act;(f)"Government" means the "Labour Resource Department", Govt. of Bihar, Patna(g)" Unorganised Sector" means an enterprise owned by individuals or self employed workers and engaged in the production or sale of goods or providing service of any kind what so ever, and where the enterprise employs workers, the number of such workers is less than ten;
