Cine Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981

2. Definitions:

In this Act, unless the context otherwise requires,-

(a) "cinema theatre" means a place which is licensed under Part III of the Cinematograph Act, 1952, or under any other law for the time being in force in a State for the exhibition of a cinematograph film;

(b) "cinematograph film" has the same meaning as in the Cinematograph Act, 1952;

(c) "cine-worker" means an individual-

(i) who is employed, directly or through any contractor or other person, in or in connection with the production of a feature film to work as an artiste (including actor, musician or dancer) or to do any work, skilled, unskilled, manual, supervisory, technical, artistic or otherwise; and

(ii) whose remuneration with respect to such employment in or in connecting with the production of such feature film does not exceed, where such remuneration is by way of monthly wages, a sum of one thousand six hundred rupees per month, and where such remuneration is by way of a lump sum, a sum of fifteen thousand rupees;

(d) "competent authority" means any authority authorized by the Central Government by notification in the Official Gazette to perform all or any of the functions of the competent authority under this Act;

(e) "contractor" means a person who furnishes or undertakes to furnish cine-workers for being employed in or in connection with the production of a feature film, and includes a sub-contractor or agent;

(f) "feature film" means a full length cinematograph film produced wholly or partly in India with a format and a story woven around a number of characters where the plot is revealed mainly through dialogues and not wholly through narration, animation or cartoon depiction, and does not include an advertisement film;

(g) "prescribed" means prescribed by rules made under this Act;

(h) "producer", in relation to a feature film, means the person by whom the arrangements necessary for the making of such film (including the raising of finances and engaging cine-workers for the making of such film) are under-taken;

(i) "production", in relation to a feature film, includes any of the activities in respect of the making thereof;

(j) "Tribunal" means a Cine-workers Tribunal constituted under section 7;

(k) "wages" means all emoluments which are payable to a worker in accordance with the terms of the contract of employment in cash, but does not include-

(i) the cash value of any food concession;

(ii) any dearness allowance (that is to say, all cash payments, by whatever name called, paid to a worker on account of a rise in the cost of living or on account of his being required to work in a place other than the place where he is normally residing), house rent allowance, overtime allowance, bonus, commission or any other similar allowance payable to the worker in respect of his employment or of work done in such employment;

(iii) any contribution paid or payable by the employer to any pension fund or provident fund or for the benefit of the worker under any law for the time being in force;

(iv) any gratuity payable on the termination of his contract.

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