- In these rules, unless the context otherwise requires :-(a)"Act" means the Minimum Wages Act, 1948;[-] [Clause (b) omitted, vide Punjab Government Notification No. 9110/8801-Lab.-58/68593, dated 28.8.1958.](c)"Authority" means the authority appointed under sub-section (1) of section 20(d)"Board" means the Advisory Board appointed under Section 7;(e)"Chairman" means the Chairman of the Advisory Board [or] [Inserted by Punjab Government Notification No. 9110/8801-Lab.-58/68593, dated 28.8.1958.] the committee or sub-committee [ - ] or the Advisory Sub-Committees as the case may be, appointed under section 9;(f)"Committee" means a Committee appointed under clause (a) of Sub-section (1) of Section 5 and includes a Sub-Committee appointed under that section;(ff)[ "Day"reliminary means a period of twenty-four hours beginning at mid-night] [Inserted vide Punjab Government Notification No. 4950/4854 CLP 54/497, dated 22.5.1964.];(g)"Form" means a form appended to these rules;(h)"Inspector" means a person appointed as Inspector under section 19;(i)"Registered trade union" means a trade union registered under the Indian Trade Unions Act, 1926;(j)"Section" means a section of the Act; and(k)all other words and expressions used herein and not defined shall have the meaning respectively assigned to them under the Act.
