Section 2(1) in The M.P. General Provident Fund Rules, 1955
(1)In these rules :-(a)"Accounts Officer" means Accountant-General, Madhya Pradesh.[(a-1) "Arrears of pay" means the amount drawn as difference of revised and existing pay scale, including Dearness Allowance.] [Inserted by Notification No. 2339-4361 (98)-99-C, dated 28-12-1999.](b)Except where otherwise expressly provided emoluments means pay, leave salary or subsistence grant as defined in the service rules, and any remuneration of the nature of pay received in respect of foreign service.(c)"Family" means :-(i)in the case of a male subscriber, the wife or wives and children of a subscriber, and the widow, or widows and children of a deceased son of the subscriber :Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which, these rules relate, unless the subscriber, subsequently, indicates by express notification in writing to the Accounts Officer that she shall continue to be so regarded;(ii)in the case of a female subscriber, the husband and children of the subscriber, and the widow or widows and children of a deceased son of the subscriber :Provided that if a subscriber by notification in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels formally in writing her notification excluding him.Note 1. - "Children" means legitimate children.Note 2. - An adopted child shall be considered to be a child when the Accounts Officer, or if any doubt arises in the mind of the Accounts Officer, the Law Secretary to the Government of Madhya Pradesh is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child but in this case only.Note 3. - When a person has given his child in adoption to another person, and if, under the personal law of the adopter, adoption is legally recognised as conferring the status of a natural child, such a child should, for the purposes of the Provident Fund Rules, be considered as excluded from the family of the natural father.[Note 4. [Inserted by Notification No. 39/19/79/R-II/IV, dated 26-6-1982.] - When husband or wife of the subscriber has deserted him/her during his/her life time the husband or wife, as the case may be of the subscriber shall be considered as excluded from the family of the subscriber.](d)"Fund" means the Madhya Pradesh General Provident Fund;(e)"Head of Department" means a Head of Department as mentioned in Chapter I of the Madhya Pradesh Financial Rules, Volume I;(f)"Leave" means any variety of leave recognised by the service rules or any other set of rules framed by the Government of Madhya Pradesh and made applicable to the subscriber;(g)"Year" means a financial year.
