Section 3 in RSWC Employees General Provident Fund Regulations, 1990
3. Definition.
- In these regulations unless there is anything repugnant in the subject or context:(a)"Family" means a Corporation employee's wife, legitimate children and step children residing with and wholly dependent upon him. Not more than one wife is included in a family. In the case of female employee it includes dependent husband also.(b)"Financial Year" means the year commencing on the first day of April.(c)"Fund" means the RSWC Employees General Provident Fund, 1990.(d)"Managing Director" means the Managing Director appointed by the Government of Rajasthan under Sub-section 1(c) of Section 20 of the Warehousing Corporations Act, 1962 (Central Act No. 58 of 1962).(e)"Pay" means basic pay only.Note. - All funds pertaining to the subscribers of the RSWC CPF Trust who have opted for RSWC Employees General Provident Fund Regulations shall be transferred from time to time to the said fund on its receipts from the various sources "while the employer's contribution along with interest shall be transferred in the Pension Fund as per the method prescribed in the Regulation 53 of the RSWC Employees Pension Regulations, 1990."(f)"Subscriber" means an employee of the Corporation who is required or is permitted to subscribe to the fund under these Regulations.(g)"Subscription" means any sum credited by or on behalf of an employee out of his wage/salary etc. to the individual accounts of the employee in the Fund but it does not include any sum credited as interest.All other definitions except above shall have the same meaning for the purpose of these regulations as defined in the RSWC Employees Pension Regulations, 1990.
