- In these rules, unless there is anything repugnant in the subject or context :(a)"Act" means the Industrial Disputes Act, 1947 (14 of 1947);(b)"Chairman" means the Chairman of a Board or Court or, if the Court consists of one person only, such person;(c)"Committee" means a Works Committee constituted under sub-section (1) of Section 3 of the Act;(d)"Form" means a form in the Schedule to these Rules;(e)"Conciliation Officer" means the Conciliation Officer appointed by the State Government for the locality, or the industry, as the case may be;(f)"Labour Commissioner" means the Labour Commissioner of Madhya Pradesh appointed by the State Government;(g)"Section" means a section of the Act;(h)"Assistant Labour Commissioner" means the Assistant Labour Commissioner appointed by the State Government tor the Division concerned and also includes an Assistant Labour Commissioner appointed for the purposes of these Rules;(i)With reference to clause (g) of Section 2 it is hereby prescribed that in relation to any industry carried on by or under the authority of a department of the State Government, the officer-in-charge of the industrial establishment shall be the "employer" in respect of that establishment.
