Section 2 in The Orissa Municipal Employees' Pension Rules, 1989
2.
(1)In these rules unless the context otherwise requires, -(a)"Act" means the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950);(b)"average pay" means average pay as determined in accordance with Sub-rule (2) of Rule 43;(c)"Cadre" means the cadre consisting of a particular class of employees appointed under the local authorities;(d)"Central Pension Fund" means the Central Pension Fund constituted under Rule 105;(e)"Chairman" means the Chairman of the Council;(f)"child" means a child of an employee who, if a son, is under eighteen years of age and if a daughter, is unmarried and is under twenty-one years of age and the expression 'children' shall be construed accordingly;(g)"council" means the Municipal Council, a Notified Area Council and the Orissa State Municipal Council's Union constituted under the Act;(h)"day" means calendar day beginning and ending at midnight, but an absence from headquarters which does not exceed twenty-four hours shall be reckoned for all purposes as one day at whatever hours the absence begins or ends;(i)"Director" means the Director of Municipal Administration, Orissa;(j)"employee" means a full-time employee in the regular establishment of Council other then the employees included in Local Fund Service and Primary School teachers;(k)"Examiner, Local Fund Accounts" means the Examiner, Local Accounts as defined in Section 2 of the Orissa Local Fund Audit Act, 1948;(l)"Executive Officer" means the 'officer' appointed under the provisions of the Act and includes the General Secretary of the Orissa State Municipal Council's Union;(m)"family pension" means family pension admissible under Rule 44;(n)"Form" means a Form appended to these rules;(o)"Government" means the State Government of Orissa;(p)"gratuity" means gratuity payable under the provisions of the Orissa Municipal Rules, 1953;(q)"local authority" means a Municipality, Notified Area Council or the State Municipal Council's Union;(r)"minor" means a person who has not completed the age of 18 years;(s)"month" means a calendar month;(t)"pay" means pay as defined in Clause (ii) of Rule 435 of the Orissa Municipal Rules, 1953;(u)"pension" means pension excluding gratuity;(v)"qualifying service" means service tendered by an employee under a local authority which qualities for the grant of pension in accordance with these rules;(w)"retirement benefit" means retirement benefits including pension or service gratuity and death-cum-retirement gratuity where admissible;(x)"special pay" means the special pay as defined in Clause (iii) of Rule 435 of the Orissa Municipal Rules, 1953.(2)All other words and expressions used but not defined herein shall have the same meaning as assigning to them by the Orissa Municipal Act, 1950, the Orissa Municipal Rules, 1953.
