 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,- (a) "Chairman" means the Chairman of the Committee. (b) "Committee" means the Committee established under section 3; 3[(ba) "fiber" means man-made fiber including regenerated cellulose rayon, nylon and the like.] (c) "Fund" means the Textile Fund referred to in section 7; 3[(ca) "handloom industries" has the meaning assigned to it in the Khadi and Other Handloom Industries Development (Additional Excise, Duty on Cloth) Act, 1953 (12 of 1953);] (d) "member" means a member of the Committee and includes the Chairman and the Vice-Chairman; 3[(da) "powerloom" means a loom which is worked by power as defined in clause (g) of section 2 of the Factories Act, 1948 (63 of 1948), and which is used or capable of being used only for weaving cloth wholly or partly out of cotton yarn or woollen yarn, or fiber, or any kind of mixed yarn; (db) "powerloom industry" means an industry in which a manufacturer of textiles has, at any time during the period fixed by the Committee under clause (a) of sub-section (5) of section 5A, not more than fifty powerlooms (without any spinning plants) in the factory or factories owned, controlled or managed by him. Explanation.-For the purposes of this clause, the expression "factory" has the meaning assigned to it in the Factories Act, 1948 (63 of 1948):] (e) "prescribed" means prescribed by rules made under this Act; (f) "textile machinery" means the equipment employed directly or indirectly for the processing of textile fiber into yarn and for the manufacture of fabric therefrom by weaving or knitting and includes equipment used either wholly or partly for the finishing, folding, or packing of textiles; 4[(g) "textiles" means any fabric or cloth or yarn or garment or any other article made wholly or in part of- (i) cotton; or (ii) wool; or (iii) silk; or (iv) artificial silk or other fiber, and includes fiber;] (h) "Vice-Chairman" means the Vice-Chairman of the Committee. 1. The words "except the State of Jammu Kashmir" omitted by Act 51 of 1973, s. 2 (w.e.f. 1-1-1975). 2. 22nd August, 1964, vide notification No. S.O. 2913(E), dated the 22nd August, 1964, see Gazette of India, Extraordinary, Part II, sec. 3(ii). 3. Ins. by Act 51 of 1973, s. 3 (w.e.f. 1-1-1975). 4. Subs. by s. 3, ibid., for clause (g) (w.e.f. 1-1-1975).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back