2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "agreement with the crew" means the agreement referred to in section 100 or, as the case may be, section 114 of the Merchant Shipping Act;
(b) "Board" means the Board of Trustees of the Seamen's Provident Fund constituted under section 5;
(c) "continuous discharge certificate" means the certificate referred to in section 99 of the Merchant Shipping Act;
(d) "contribution" means a contribution payable in respect of a member under the Scheme;
(e) "employer", in relation to a seaman, means the owner of the ship on which the seaman is employed or engaged, or the agent of such owner or the master of the ship;
(f) "Fund" means the Seamen's Provident Fund established under the Scheme;
(g) "Government" means the Central Government;
(h) "master" and "ship" have the meanings respectively assigned to them in the Merchant Shipping Act;
(i) "member" means a seaman who is in possession of a continuous discharge certificate and who is admitted as a member of the Fund;
(j) "Merchant Shipping Act" means the Merchant Shipping Act, 1958 (44 of 1958);
(k) "Scheme" means the Seamen's Provident Fund Scheme framed under sub-section (1) of section 3;
(l) "seaman" means a person employed or engaged as a member of the crew of a ship under the Merchant Shipping Act but does not include 1[a welfare officer, nurse, musician, pilot or deck barber];
(m) "service" means the period of employment of a seaman under the agreement with the crew and includes any period in respect of which wages are paid or are payable to him;
(n) "wages" means the basic wages for the time being payable to a seaman under the agreement with the crew and includes-
(i) any remuneration to which he is entitled in respect of holidays or any leave period;
(ii) any increase of such wages in accordance with such agreement or any other agreement between the parties;
but does not include the overtime allowance.