Report No. 62

Chapter 2

Definitions

2.1. Introductory.-

We shall deal in this Chapter with the definitions contained in section 2 of the Act, While some of the definitions-such as the definitions of "managing agent" and "minor"-a purely drafting devices, and some have only minor importance-such as the definitions of "managing agent" and "minor"-a number of definitions are of considerable importance, as they are concerned with some of the fundamental concepts of the Act. The definitions of "dependant", "employer", "partial disablement", "total disablement", "wages", and "workman" fall in this category. Some of the other provisions contained in section 2, such as sub-sections (2) and (3), are not in the form of definitions, but they also possess an importance of their own. It is for these reasons that this Chapter will occupy more space than a discussion of statutory definitions would normally occupy.