Section 2 in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context:-(i)"Form" means a form specified in Schedule II in these rules;(ii)"Industrial dispute" or "dispute" means any dispute or difference between owners and owners or between owners and workmen, or between workmen and workmen, which is connected with the employment or non-employment or the terms of employment or with the conditions of labour of any person;(iii)"Industry" means any kind of economic activity and includes agriculture, forestry, hunting and fishing, mining and quarrying manufacturing, construction, electricity, gas, water and sanitary services, commerce, transport, storage and communication, services such as community and business services (including education, medical and health services, legal services) recreation services, personal services and others;(iv)"Lockout" means the closing of a place of employment or the suspension of work, or the refusal by an employer to continue to employ any number of persons employed by him;(v)"Schedule" means schedule appended to these rules;(vi)"State Government" means the Government of Bihar;(vii)"Strike" means a cessation of work by a body of persons employed in any industry acting in combination, or a concerted refusal or a refusal under a common understanding, of any number of persons, who are or have been so employed to continue to work or to accept employment;(viii)"The Act" means the Collection of Statistics Act, 1953 (32 of 1953);(ix)"Trade Union" means a trade union as defined under the Indian Trade Union Act, 1926 (16 of 1926);(x)"Worker" means a person employed (including wage-earner, salaried employee and paid apprentice) to do any work directly or through any agency for hire or reward and includes a person who has been dismissed or discharged as a consequence of participation in the work-stoppage under consideration;(xi)["Work-stoppage"] [Substituted for the words 'stoppage of works' vide, S.O. 1728, dated 23rd November, 1976, published in Bihar Gazette, (Extra-ordinary), dated 23.11.1976.] means stoppage of normal activity in a unit as a result of which the persons employed in a unit are forced to remain away from their usual duties and such kambandi being either due to industrial disputes, sympathetic and political strikes or lockouts; and(xii)Words and expressions used in these rules and not defined but defined in the Act, shall have the same meanings respectively assigned to them in the Act.
