Section 2 in Industrial Court Formation of Benches Rules, 2005
2. Definitions.
- In these rules, unless the subject or context otherwise requires,-(a)'Act' means the Madhya Pradesh Industrial Relations Act, 1960 (No. 27 of 1960);(b)'Bench' means a bench constituted under these rules;(c)'Court' means the Industrial Court as constituted under Section 9 of the Act;(d)'Matter' means any application, appeal, petition, reference case or submission filed in or made to the Industrial Court under the provisions of the Act;(e)'Member' means a member of the Industrial Court and includes the President;(f)'Party' means the applicant, petitioner, appellant, opponent, respondent any employer or employee concerned in any application petition, appeal, submission or reference;(g)'Petition' means any petition made to the Court under the Act or these Rules;(h)'President' means the President of the Industrial Court;(i)'Section ' means a section of the Act;(j)Words and expressions not defined in these Rules, shall have the meanings assigned to them under the respective Act.
