Employees’ State Insurance Act, 1948
45I. Definitions
For the purposes of sections 45C to 45H:
(a) "authorized officer" means the Director General,
Insurance Commissioner, Joint Insurance Commissioner, Regional Director or such
other officer as may be authorized by the Central Government, by notification
in the Official Gazette;
(b) "recovery officer" means any officer of the
Central Government, State Government or the Corporation, who may be authorized
by the Central Government, by notification in the Official Gazette, to exercise
the powers of a recovery officer under this Act.]