Section 2(f) in Payment of Wages (Mines) Rules, 1956
(f)"deduction for damage or loss" means a deduction made in accordance with the provisions of clause (c) of sub-section (2) of section 7;(ff)[ "Deputy Chief Labour Commissioner (Central)" means an officer appointed as such by the Central Government;] [ Inserted by G.S.R. 99(E), dated 23.2.1963.]
