Section 5 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
5.
In these rules unless there is anything repugnant in the subject or context-(a)"Children" means legitimate children;(b)"Contribution" means the contribution of the management of an institution or of the Government or both, as the case may be, to the contributory provident fund account of an employee;(c)"Controlling Authority" in respect of different categories of Educational Institutions shall mean-(i)"The Director of Education, U.P.," in case of Degree and Training Colleges;(ii)"The Deputy Director of Education of the Region" in case of all Higher Secondary Schools;(iii)"The District Inspector of Schools" in case of all Junior High Schools and Primary Schools;(d)"Department" means the Department of Education, U.P;(e)"Director" means the Director of Education, U.P. or any other officer authorised to exercise the powers of the Director of Education in regard to these rules;(f)"Employment" means the substantive pay and any special pay admissible under these rules for purposes of assessment of maintenance grant;(g)"Employee" means a permanently employed person borne on the whole-time teaching or non-teaching establishment of an aided institution, excluding-(a) the inferior staff, and (b) the ministerial staff of the institutions maintained by a Local Body;(h)"Fund" means the Contributory Provident Fund;(i)"Family" includes the following relatives wholly dependent on the employee:(i)Wife in the case of male employee;(ii)Wife in the case of male employee;(iii)Husband, in the case of a female employee;(iv)Sons; } Including such step children(v)Unmarried and widowed daughters; } and adopted children.(vi)Brothers below the age of 13 years and unmarried and widowed sisters (including such step brothers and step sisters);(vii)Father;(viii)Mother;(ix)Married daughters (including step daughters); and(x)Children of a pre-deceased son.(j)"Government" means the Government of Uttar Pradesh;(k)"Inferior Staff means the last grade servants of the category of Class IV employees in Government offices, employed in aided institutions;(l)"Institution" means an aided school or college referred to in Rule 3 above;(m)"Leave" means any kind of leave, admissible to an employee under the relevant Service Rules applicable to him;(n)"Local body" means a duly constituted Local Authority and recognised by government as such and includes the Nagar Mahapalika, Nagar Palika, Zila Parishad, Cantonment Board, Notified Area Committee and Town Area Committee;(o)"Management" means a Committee of Management of privately managed institution, or a Local Body or any other body vested with the powers to manage the affairs of an institution and recognised by Government as such;(p)"pension" means the pension payable to an employee under the rules in Chapter V of these Rules;(q)"Policy" means an Insurance Policy taken by an employee on his/her life with the Life Insurance Corporation of India or Postal Life Insurance under these rules;(r)"Subscriber" means any employee who is required or permitted to subscribe to the Contributory Provident Fund and has been subscribing thereto;(s)"Whole-time employee" means an employee who is appointed in an institution on whole-time basis.(t)"Year" means financial year.
