Section 2 in Coal Mines Labour Welfare Fund Act, 1947
2. Interpretations.–
In this Act, unless there is anything repugnant in the subject or context:-(a)“Advisory Committee” means the Advisory Committee constituted under section 8;(b)“Commissioner” means the Coal Mines Labour Welfare Commissioner, appointed under section 9, and includes any of his functions under this Act;(c)“Housing Board” means the Coal Mines Labour Housing Board constituted under section 6;(d)“Housing Board” means the Coal Miners Labour Housing and General Welfare Fund constituted under section 4; and(e)“Prescribed” means prescribed by rules made under this Act.
