Section 2 in The Bihar Industrial Disputes Rules, 1961
2. Interpretation.
- In these Rules unless there is anything repugnant in the subject or context,-(a)"Act" means the Industrial Disputes Act, 1947 (XIV of 1947);(b)"Chairman" means Chairman of a Board or Court or, if the court consists of only one person, such person;(c)"Committee" means a Work Committee constituted under sub-section (1) of Section 3 of the Act;(d)"Form" means a form set out in the Schedule to these Rules;(e)"Section" means a Section of the Act;(f)with reference to clause (g) of Section 2 it is hereby prescribed that in relation to an industry carried on by or under the authority of a department of the State Government, the officer-in-charge of the industrial establishment shall be "employer" in respect of that establishment;(g)all words and expressions used in these Rules but not defined therein and defined in the Act shall respectively have the same meanings as in the Act.
