Section 2 in The Payment Of Undisbursed Wages (Air Transport Services) Rules, 1988
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Payment of Wages Act, 1936 (4 of 1936);(b)"Chief Labour Commissioner (Central)" means an officer appointed as such by the Central Government;(c)"employed person" or "employee" means a person employed in an air transport service to whom the Act applies;(d)"employer" means the owner of an air transport service and includes a contractor, agent, manager or any other person responsible under section 3 of the Act for payment of wages and includes in the case of a deceased employer, his legal representatives;(e)"family" means,--(i)in case of a male employee, his wife or wives and children, whether married or unmarried, his dependent parents and widows and children of his deceased sons;(ii)in case of a female employee, her husband, her children, whether married or unmarried, her dependent parents, her husband's dependent parents, and widows and children of her deceased sons;(f)"Form" means a Form appended to these rules;(g)"section" means a section of the Act;(h)words and expressions used in these rules and not defined herein shall have the same meanings respectively assigned to them in the Act.
