Section 2 in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965
2. Definitions.
- In these rules unless context otherwise requires :-(1)'Act' means the Punjab Agricultural Produce Markets Act, 1961.(2)'Competent authority' means the State Agricultural Marketing Board in case of employees of the Board and the Market Committee in case of employees of the Committee;(3)'Contribution' means the amount contributed by the competent authority towards the Provident Fund of the subscriber;(4)'Administrator' means the Secretary of the Board in case of the employees of the Board and Chairman of the Committee in case of the employees of the Committee;(5)'Employee' means a person in the employment of the Board or the Committee, as the case may be;(6)'Fund' means a provident fund established by the competent authority for the benefit of its employees;(7)'Form' means a form appended to these rules;(8)'Subscriber' means an employee subscribing to the funds;(9)'Subscription' means the amount subscribed by an employee to the fund;(10)All other expressions used in these rules but not defined therein or in the Act shall have the meanings assigned to them in the Provident Fund Act, 1925, as amended from time to time.
