Industrial Disputes (Central) Rules, 1957
2. Interpretation
In these rules, unless there is anything repugnant in the subject or context-
(a) "Act" means the Industrial Disputes Act, 1947 (14 of 1947);
(b) "Chairman" means the Chairman of a Board or court or, if the court consists of one person only, such person;
(c) "Committee" means a Works Committee constituted under sub-section (1) of section 3 of the Act;
(d) " form " means a form in the Schedule to these rules;
(e) " section " means a section of the Act;
(f) in relation to an industrial dispute in a Union Territory, for which the appropriate government is the Central Government , reference to the Central Government or the Government of India shall be construed as a reference to the Administrator of the territory, and reference to the Chief Labor Commissioner (Central), Regional Labor Commissioner (Central) and the 2[Assistant Labor Commissioner (Central)] shall be construed as reference to the appropriate authority, appointed in that behalf by the Administrator of the territory;
(g) with reference to clause (g) of section 2, it is hereby prescribed that-
( i ) in relation to an industry, not being an industry referred to in sub-clause (ii), carried on by or under the authority of a department of the Central or a State Government, the officer-in-charge of the industrial establishment shall be the 'employer' in respect of that establishment; and
(ii) in relation to an industry concerning railways , carried on by or under the authority of a department of the Central Government,-
(a) in the case of establishments of a Zonal Railway, the General Manager of that Railway shall be the 'employer' in respect of regular railway servants other than casual labor;
(b) in the case of an establishment independent of a Zonal Railway, the officer-in-charge of the establishment shall be the "employer" in respect of regular railway servants other than casual labor; and
(c) the District Officer-in-charge or the Divisional Personnel Officer or the Personnel Officer shall be the "employer" in respect of casual labor employed on a Zonal Railway or any other railway establishment independent of a Zonal Railway.
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