Section 2 in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or con text, -(1)"apprentice" means a person who is employed, whether on payment of wages or not, for the purpose of being trained in any trade, craft or employment in any establishment;(2)"continuous service" means uninterrupted service rendered by an employee before or after the application of this Act to the establishment in which the employee is employed.Explanation: - For the purpose of determination of continuous service, the period of absence of the employee on account of sickness, accident, leave, lay off, strike or a lock out or cessation of work not due to any fault of the employee concerned, shall be included;(3)"contribution" means the sum of money payable as contribution in accordance with the provisions of section 6;(4)"employee" means a person wholly or principally employed, whether directly or through any agency and whether for wages or other consideration in or in connection with any establishment; and includes an apprentice but does not include a member of the employer's family;(5)"employer" means a person owning or having ultimate control over the affairs of an establishment;(6)"establishment" means a shop, commercial establishment, residential, hotel, restaurant, eating house, theatre or other place of public amusement or entertainment which is registered under the Bombay Shops and Establishments Act, 1948, or which is required by the provisions of that Act to be registered but is not so registered;(7)"Inspector" means an Inspector appointed under section 13;(8)"local authority" means(i)a municipal corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949);(ii)a municipality constituted under the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);(iii)a district panchayat under the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962);and includes any other body which the State Government may, by notification in the Official Gazette, declare to be a local authority for the purposes of this Act;(9)"member of the family of an employer" means the husband, wife, son, daughter, father, mother, brother, sister of an employer who lives with and is dependent on such employer;(10)"Prescribed" means prescribed by rules made under this Act;(11)"qualified employee" means an employee qualified under section 5;(12)"scheme" means a scheme made under section 3;(13)"wages" means wages as defined in the Payment of Wages Act, 1936 (4 of 1936);(14)Other words and expressions used, but not defined in this Act shall have the meanings respectively assigned to them in the Bombay Shops and Establishments Act, 1948 (Bombay LXXIX of 1948).
