Section 2(f) in The Punjab Minimum Wages Rules, 1950
(f)"Committee" means a Committee appointed under clause (a) of Sub-section (1) of Section 5 and includes a Sub-Committee appointed under that section;(ff)[ "Day"reliminary means a period of twenty-four hours beginning at mid-night] [Inserted vide Punjab Government Notification No. 4950/4854 CLP 54/497, dated 22.5.1964.];
