Section 2(10) in The Employees' State Insurance (Central) Rules, 1950
(10)[ all other words and expressions shall have the meaning respectively assigned to them in the Act.] [Inserted by G.S.R. 76, dated 22.1.1991 (w.e.f. 1.2.1991). ][CHAPTER II] [ Inserted by G.S.R. 2113, dated 28.11.1968.][2-A. Election of members of Parliament to the Corporation.- The House of the People (Lok Sabha) and the Council of States (Rajya Sabha) shall elect in such manner as the Speaker of the House of the People or as the case may be, the Chairman of the Council of States may direct, two Members of the House of the People (Lok Sabha) and one Member of the Council of States (Rajya Sabha) to be Members of the Corporation.] [Inserted by Notification No. G.S.R. 62(E), dated 20.1.2017 (w.e.f. 22.6.1950).]
