Equal Remuneration Act, 1976

2. Definitions

In these rules, unless the context otherwise requires,-

(a) "Act" means the Equal Remuneration Act, 1976 (25 of 1976);

(b) "authority" means an authority appointed by the appropriate government under sub-section (1) of section 7;

(c) "form" means a form appended to these rules;

(d) "section" means a section of the Act;

(e) "registered Trade Union" means a Trade Union registered under the Trade Union Act, 1926 (16 of 1926).