Equal Remuneration Act, 1976
2. Definitions
(1) In these rules, unless the context
otherwise requires,-
(a)
"Committee" means the Central Advisory Committee constituted by the
Central Government under sub-section (1) of section 6 of the Equal Remuneration
Act, 1976 (25 of 1976);
(b)
"Chairman" means the Chairman of the Committee.