Section 2 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (32 of 1966);(b)"Chief Inspecting Officer" means the Chief Inspecting Officer appointed under sub-section (2) of Section 29 of the Bihar Shops and Establishments Act, 1953 (Bihar Act VIII of 1954);(c)"Form" means a Form appended to these rules; and(d)"Section" means a section of the Act.
