Trade Union Act, 1926

2. Definitions

In this Act ⁷["the appropriate government" means, in relation to trade unions whose objects are not confined to one State, the Central Government, and in relation to other trade unions, the State Government, and], unless there is anything repugnant in the subject or context,-

(a) "executive" means the body, by whatever name called, to which the management of the affairs of a trade union is entrusted;

(b) ⁸ "[office-bearer]" in the case of a trade union, includes any member of the executive thereof, but does not include an auditor;

(c) "prescribed" means prescribed by regulations made under this Act;

(d) "registered office" means that office of a trade union which is registered under this Act as the head office thereof;

(e) "registered trade union" means a trade union registered under this Act;

⁹ [(f) "Registrar" means-

(i) a Registrar of Trade Unions appointed by the appropriate government under section 3, and includes any Additional or Deputy Registrar of Trade Unions, and

(ii) in relation to any trade union, the Registrar appointed for the state in which the head or registered office, as the case may be, of the trade union is situated;]

(g) "trade dispute" means any dispute between employers and workmen, or between workmen and workmen, or between employers and employers which is connected with the employment or non-employment, or the terms of employment or the conditions of labor, of any person, and "workmen" means all persons employed in trade or industry whether or not in the employment of the employer with whom the trade dispute arises; and

(h) "trade union" means any combination, whether temporary or permanent, formed primarily for the purpose of regulating the relations between workmen and employers or between workmen and workmen, or between employers and employers, or for imposing restrictive conditions on the conduct of any trade or business, and includes any federation of two or more trade unions:

PROVIDED that this Act shall not affect-

(i) any agreement between partners as to their own business;

(ii) any agreement between an employer and those employed by him as to such employment; or

(iii) any agreement in consideration of the sale of the goodwill of a business or of instruction in any profession, trade or handicraft.

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