Section 2 in The U.P. State Electricity Board Establishments (Entry, Exit and Search) Regulations, 1974
2. Definitions.
- In these Regulations unless there is anything repugnant in the subject or context-(i)'Board' means the Uttar Pradesh State Electricity Board;(ii)'Competent authority' means the Board and includes such officer of the establishment concerned as may from time to time be designated by the Chairman or Secretary (which term shall include) member Secretary if any of the Board or, as the case may be, by the Chief Engineer or Chief Zonal Engineer concerned;(iii)'Establishment' means any factory, installation, or office owned, controlled or run by the Board;(iv)'Workman' has the same meaning as in Section 2 (z) of the U.P. Industrial Disputes Act, 1947.
