Section 2 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
2. Definitions. - In this Scheme, unless the context otherwise requires, -
(a)"Act" means the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);(b)"Annexure" means an Annexure appended to this Scheme;(c)"Board" means the Board of Directors constituted under clause 3;(d)"Chairman", in relation to a Nationalised Bank, means the Chairman of the Board of that bank;(da)[ "elected Director" means a Director referred to in clause (i) of sub-section (3) of section 9 of the Act];(e)"Director" means a Director for the time being of a Nationalised Bank;(f)"Nationalised Bank" means a corresponding new bank constituted under sub-section (1) of section 3 of the Act;(g)"representative union" means a union registered under the Trade Unions Act, 1926 (16 of 1926), or a federation of such unions, where such union or federation, as the case may be, is certified, after due verification as having the largest number of workmen employed in the Nationalised Bank as members who have regularly paid their dues to the Union or to any of the Unions constituting the federation:Provided that no such union federation, as the case may be, shall be deemed, for the purposes of this Scheme, to be representative union unless the verified membership of such Union or the Unions constituting the federation, as the case may be, is fifteen per cent. or more of the total number of workmen employed by the Nationalised Bank;(h)"Schedule" means the Schedule appended to the Scheme;(i)"verification", with its grammatical variations and cognate expressions, means the verification by the Chief Labour Commissioner (Central) in accordance with the procedure specified in the Schedule;(j)"workman" has the meaning assigned to it in clause (s) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947);(k)words and expressions used herein and not defined but defined in the Act have the meanings respectively assigned to them in the Act.
