|
||||||||||||
|
||||||||||||
Report No. 01 VI. Definitions: 1. "Agent" shall have the same meaning as under the Contract Act, 1872. 2. "Employee" of the Government includes every person who is a member of the defence service or of a civil service of the Union or of an All-India Service or holds any post connected with the defence or any civil post under the Union and every person who is a member of the civil service of a State or holds a civil post in a State, and any other person acting on behalf of or under the control and direction of the Union or State with or without remuneration. 3. "Independent contractor" is a person who enters into a contract to do a work for the State without being controlled by the State as to the manner of execution of the work. 4. "State" includes the Union of India. |
||||||||||||
|