Section 3 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
3. Definitions.
- In these regulations unless there is anything repugnant to the subject in context-(a)"Board" means Chhattisgarh State Electricity Board and includes assigns/transferee or successor in short referred as CSEB;(b)"Employer" means the Chairman of the Chhattisgarh State Electricity Board or any other officer authorized to act on behalf of CSEB or to whom any power is delegated;(c)"Employee" means any person who is employed for wages in any kind of work manual or otherwise, in or in connection with the work of the establishment and who gets his wages from the employer but does not include :(i)Employees of the contractor.(ii)Persons engaged on/work charge establishment and NMR to whom the EPF Act, is applicable.(iii)Persons who have opted for joining or continuing the membership under the Employees Provident Fund and Miscellaneous Provisions, Act, 1952.(iv)Persons who have attained the age of superannuation.(d)"Emoluments" means (Pay + D.A.) sterling overseas pay, calculated at such rate of exchange as the Board may prescribe in this behalf, personal pay, additional pay, technical or staff pay, but does not include allowances of any other kind. It includes any remuneration of the nature of pay paid in respect of foreign service.(e)"Family" means-(i)In the case of a male member, the wife, children whether married or unmarried, deceased son's widow and children and dependent parents of the member :Provided that if a member proves that his wife has ceased under the personal law governing him or the customary law of the community to which spouses belong to be entitled to maintenance, she shall no longer be deemed to be a part of the members family for the purposes of these regulations unless the member subsequently intimates by express notice in writing to the Board that she shall continue to be so regarded; and(ii)In the case of a female member, her husband, her children whether married or unmarried, her dependent parents, her husband's dependent parents and her deceased son's widow and children :Provided that if a member, by notice in writing to the Board of Trustees, expresses her desire to exclude her husband from the family, the husband and his dependent parents shall no longer be deemed to be a part of the members family for the purpose of these rules unless the member subsequently cancels in writing any such notice;Explanation. - In either of the above two cases, if the child of a member has been adopted by another person and if, under the personal law of the adopter, adoption is legally recognized, such a child shall be considered as excluded from the family of the member.(a)"Children" means legitimate children and includes adopted children if the Board of Trustees is satisfied that under the personal law of the member adoption of a child is legally recognized;(f)"Fund" means the Provident Fund constituted under these regulations, and shall include all money from time to time held by or to the account of the Board of Trustee is pursuance of the provisions herein contained and shall include any investment for the time being made with such money.(g)"Member" means any employee from Class-I to Class-IV cadre who is required, under these regulations to subscribe to the fund.(h)"Trustees" means and include the Trustees of the Fund for the time being.
