Section 2 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
2. Definitions.
- In these Rules, unless the subject or context otherwise requires -(a)"Act" means the Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service, Act, 1979;(b)"Appellate Officer" means an appellate officer nominated by the State Government under Section 11 of the Act;(c)"Commissioner of Labour, Bihar" means an officer as such appointed by the State Government;(d)"Form" means a Form appended to these Rules;(e)"Inspector" means an inspector appointed by the State Government under Section 20 of the Act;(f)"licensing officer" means the licensing officer appointed by the State Government under Section 7 of the Act;(g)"migrant workman" means an inter-State migrant workman as defined in Section 2;(h)"Registering officer" means the registering officer appointed by the State Government under Section 3;(i)"Section" means a Section of the Act;(j)"Specified authority" means the authority specified by the State Government for the purposes of Section 12 and 16; and(k)All other words and expressions used in these Rules but not defined therein shall have the meanings respectively assigned to them in the Act.
