Section 2 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
2. Definitions
.-In these rules, unless the context otherwise requires,--(1)"the Act" means the Limestone and Dolomite Mines Labour Welfare Fund Act, 1972 (62 of 1972);[* * *] [ Clause (2) omitted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).](3)"Central Advisory Committee" means a Committee constituted under section 7 of the Act;(4)"Chairman" means the Chairman of an Advisory Committee or the Central Advisory Committee, as the case may be;(5)"Commissioner" means a Limestone and Dolomite Mines Welfare Commissioner appointed by the Central Government under section 8, for the State or States concerned;(6)"Form" means a form appended to these rules;(7)"Fund" means the Limestone and Dolomite Mines Labour Welfare Fund;(8)"Member" means a member of an Advisory Committee or the Central Advisory Committee, as the case may be;(9)"Schedule" means a Schedule appended to these rules;(10)"section" means a section of the Act;(11)"Treasury" means any Government Treasury or sub-treasury.
