Section 2 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
2. Definitions.
- In this Scheme, unless the context otherwise requires,-(1)"Act" means the Dock Workers (Regulation of Employment) Act, 1948 (9 of 1948);(2)"competent person" for the purpose of paras. 32 to 35 means an official of workshop in India approved for any of the specified purpose in respect of testing, examination, annulling or certification of plant, lifting machinery or gear by the Central Government or by an authority nominated by the Central Government in that behalf, and includes any other person who is recognised as a "competent person" for the purpose of the national regulation in other countries for the implementation of the protection against Accidents (Dockers) Convention (Revised), 1932, adopted by the International Labour Conference ;(3)"dock" means any dock, wharf or quay and shall include any warehouse or store-place belonging to owners, trustees or conservators of, and situated in or in the vicinity of, the dock, wharf or quay and any railway line or siding on or used in connection with the dock, wharf or quay but not forming part of a State Railway ;(4)"form" means a form appended to the Scheme ;(5)"Inspector" means any person appointed under Section 6 of the Act ;(6)"Port Authority" means the person having the general management and control of dock, provided that if any other person has, by exclusive right to occupation of any part of a dock, acquired the general management and control of such port, he shall be deemed to be the "Port Authority" in respect of that port;(7)"schedule" means a schedule appended to this Schedule ;(8)the words "dock workers" and "employer" have the meanings assigned to them under the Act.
