2. DEFINITIONS. - In this Act, unless the context otherwise requires. - (a) "appellate decision" means the decision of the Labour Appellate Tribunal, dated the 28th day of April, 1954, in the matter of the appeals filed before it against the award of the All-India Industrial Tribunal (Bank Disputes), Bombay;

(b) "Award" means the award of the All-India Industrial Tribunal (Bank Disputes), Bombay, constituted by the Notification of the government of India in the Ministry of Labour, No. SRO 35, dated the 5th day of January, 1952;

(c) "Bank Award Commission" means the person appointed by the Resolution of the Government of India in the Ministry of Labour, No. L.R. 100 (9)/55, dated the 25th day of February, 1955, to enquire into and report upon the terms of reference specified in the Resolution of the government of India in the Ministry of Labour, No. L.R. 100 (56)/54, dated 17th day of September, 1954;

(d) "Modification order" means the order of the Government of India in the Ministry of Labour, No. SRO 2732, dated the 24th day of August, 1955, modifying the appellate decision under See. 15 of the Industrial Disputes (Appellate Tribunal) Act, 1950 (48 of 1950).