Section 2 in Kerala Recognition of Trade Unions Act, 2010
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"any class of industry" means such group of industries as may be notified by the Government as comprising a particular class on the basis of their activities;(b)"constituent of joint, bargaining council" in respect of an industry or an industrial establishment means a registered Trade Union recognised as Constituent, of the joint bargaining council under section 9;(c)"employer" shall have the same meaning as in clause (g) of section 2 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947);(d)"Government" means the Government of Kerala;(e)"industrial establishment" shall have the same meaning as in clause (ka) of section 2 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947);(f)"industry" shall have the same meaning as in clause (j) of section 2 of the Industrial Disputes Act, 1947 (Central Act 14 of 1947);(g)"Local area" means such area comprising the whole or part of Kerala as the Government may specify by notification in the Official Gazette, in relation to any class of industry;(h)"prescribed" means prescribed by rules made under this Act;(i)"principal bargaining agent" in respect of an industry or an industrial establishment means a registered Trade Union recognised as a principal bargaining agent under Section 9;(j)"recognised Trade Union" means a Trade Union recognised under section 9 of this Act;(k)"Registrar" means the Registrar for recognition of Trade Unions appointed by the Government under section 3 of this Act and includes any Additional or Deputy Registrar for recognition of Trade Unions;(l)"sole bargaining agent" in respect of an industry or industrial establishment means a registered Trade Union recognised as sole bargaining agent under Section 9;(m)"Trade Union" means a Trade Union registered under the Trade Unions Act, 1926 (Central Act 16 of 1926);(n)"workman" shall have the same meaning as in clause (s) of section 2 of the industrial Disputes Act, 1947 (Central Act 14 of 1947).(2)words and expressions used in this Act and not defined herein but defined in the Trade Unions Act, 1926 (Central Act 16 of 1926) shall have the same meaning respectively assigned to them by the Central Act.
