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 Seamens 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.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.