Section 2 in The Rajasthan Maternity Benefit Rules, 1967
2. Definition.
- In these Rules, unless the context otherwise re-quires-(a)"Act" means the Maternity Benefit Act, 1961 (Central Act 53 of 1961):(b)"Competent Authority" means the Chief Inspector of Factories and Boilers, Rajasthan:(c)"Form" means a form appended to these Rules:(d)"Muster Roll" means a muster roll maintained under rule 3;(e)"Registered Medical Practitioner" means a medical practitioner whose name has been enrolled in a register maintained under any law for the time being in force regulating the registration of practitioners of medicine.(f)"Section" means a section of the Act;(g)All other words and expressions used hereinafter but not defined herein shall have the same meaning as respectively assigned to them in the Act.
