Section 2 in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Act" means the Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969 ;(b)"Board of Trustees" means the Board of Trustees to be constituted by the State Government as per scheme framed, under Section 4(1) for administration of the Fund ;(c)"Centralised Provident Fund" means the fund established under Section 3 of this Act ;(d)"Employer" means and includes-(i)Secretary of the governing body in case of employees of Aided Colleges;(ii)Secretary of Managing Committee in case of employees of Aided Secondary Schools and Elementary Schools not under the control of the Elementary Education Board or District Councils ;(iii)Secretary, State Board of Elementary Education in respect of the employees of his own office and Assistant Secretary of the State Boards in respect of the Elementary School Teachers, ministerial and other staff in the respective educational sub-division in respect of whom they are appointing authority ;(e)"employees" means and includes-(i)Teachers and ministerial staff in Aided Secondary Schools and Aided Colleges as defined in sub-clauses (ii) and (iii) of Clause (h) of Section 2 ;(ii)Elementary School teachers and ministerial staff and other whole-time employees under the State Board of Elementary Education ;(iii)such other whole-time employees of Aided Secondary Schools and Aided Colleges, who may be admitted to the Centralised Provident Fund by the Board of Trustees on such terms and conditions as the Board of Trustees may lay down ;(f)"Existing Fund" means the accumulations, in whatever manner and wherever kept or held, of the contribution of the employee and employer in respect of Contributory Provident Fund ;(g)"Existing contribution" means the deduction from the salaries of an employee for deposit to the Contributory Provident Fund and the amount payable by the employer in respect of each employee to the said fund in the manner, and the rate, laid down by the Rules in force ;(h)"Non-Government Schools and Colleges" means and includes-(i)Elementary schools maintained with Government grant-in-aid sanctioned through the State Board of Elementary Education and elementary schools where maintenance grant-in-aid is sanctioned direct by the Government ;(ii)Higher Secondary and multi purpose schools, High Schools, High Madrassas, Middle English Schools, Middle Madrassas as are in receipt of maintenance grant under deficit system sanctioned by the Government of Assam under the Rules in force ; and includes schools of those categories in whose case, the maintenance grant has been frozen at any stage ;(iii)Colleges as are in receipt of maintenance grant under the deficit system sanctioned by the Government under the Rules in force ;(i)"Rules in force" means the rules, whether statutory or otherwise made by the Education Department of the Government of Assam and are in force for the time being ;Explanation. - An employee confirmed with effect from a retrospective date becomes a subscriber from such retrospective date.(j)"Scheme" means the Assam Non-Government School and College Employees Centralised Provident Fund Scheme, 1969 framed under Section 4(1) of this Act; and(k)"Subscriber" means an employee confirmed under the provision of Rules in force.
