Section 4 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
4. Definitions.
- In these Regulations, unless there is anything repugnant the subject or context :-(a)"The Board" means the Board of Directors of the Punjab Scheduled Castes Land Development and Finance Corporation;(b)"Corporation" means the Punjab Scheduled Castes and Land Development and Finance Corporation;(c)"Chairman" means the Chairman of the Board constituted under the Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970;(d)"The Executive Director' in relation to any powers exercisable by him includes any Director or Officer who is authorised by the State Government/Governor of Punjab to exercise the powers and functions of the Executive Director during the temporary absence of the Executive Director;(e)"Administrative Officer" in relation to any powers exercisable by him includes an officer authorised by the Executive Director to exercise the powers of the Administrative Officer during the temporary absence of the Administrative Officer;(f)"Direct Appointment" means an appointment made otherwise than by promotion or transfer of person already in the service of the Corporation or made by taking a person on deputation from the Government or any other Corporation;(g)"Duty" means the period of service including service as a probationer, period during which an employee is on joining time and period spent on casual leave duly authorised, which counts for pay, leave and other emoluments, but does not include any period of suspension or extraordinary leave without pay;(h)"Family" means an employee's spouse and children as well his or her parents, unmarried sisters and minor brothers, provided each one of them is ordinarily residing with and wholly dependent upon him or her;(i)"The Government" means the Punjab Government in the Department of Welfare of Scheduled Castes and Backward Classes;(j)"Employee" means a person whether an officer or any other employee employed on any post under the Corporation, but does not include, except for the purpose of disciplinary action, a casual worker or a daily wage-earner;(k)"Permanent Employee" means an employee appointed on a permanent basis against a permanent post;(l)"Temporary employee" means an employee appointed for a limited period for work, which is essentially of a temporary nature or appointed against a temporary post or vacancy for a specified or un-specified period;(m)"Probationer" means an employee provisionally employed to fill in a permanent vacancy, on probation, for a period specified in Regulation (19);(n)"Average Pay" means the average monthly pay earned while on duty during the twelve calender months immediately preceding the month in which the employee proceeds on leave, and in the case of an employee, who has not been on duty for more than a year, the average monthly pay earned while on duty during the calender months immediately preceding the month in which he proceeds on leave;(o)"Pay" means the amount drawn monthly by an officer or an employee as :-(i)the pay which has been sanctioned for a post held by him substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre;(ii)Special pay and personal pay;(iii)any other emoluments which may be specially classed as pay by Punjab Government from time to time;(p)"Personal Pay" means an additional pay granted to an officer or an employee :-(i)to save him from a loss of his substantive pay in respect of a permanent post due to a revision of pay or to any reduction of such substantive pay, otherwise than as a disciplinary measure; or(ii)in exceptional circumstances on other personal considerations.(q)"Special Pay" means an addition in the nature of pay to the emoluments of a post or of an employee granted in consideration of :-(i)the specially arduous nature of the duties;(ii)a specific addition to the work or responsibility.(r)"Substantive Pay" means the pay to which an employee is entitled on account of a post to which he has been appointed substantively or by reason of his substantive position in a cadre;(s)"Honorarium" means the recurring or non-recurring payment granted to any person from the funds of the Corporation;(t)"Appointing Authority" means the authority competent/authorised to make appointments.
