Section 2 in The Industrial Employment (Standing Orders) Central Rules, 1946
2.
In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Industrial Employment (Standing Orders) Act, 1946 (20 of 1946);(b)"Form" means a form set out in Schedule II appended to these rules.[2-A. [ Substituted by G.S.R. 30(E), dated 17.1.1983.]In the Schedule to the Act, after item 10, the following additional matters shall be inserted, namely:-"10-A. Additional matters to be provided in Standing Orders relating to all industrial establishments in coal mines-(1)Medical aid in case of accident;(2)Railway travel facilities;(3)Method of filling vacancies;(4)Transfers;(5)Liability of manager of the establishment or mine;(6)Service certificate;(7)Exhibition and supply of standing orders.
