In these rules, unless there is anything repugnant in the subject or context, -(i)'Emoluments' means pay, leave, salary, or subsistence grant as defined in the Orissa Service Code;(ii)'Pay' means the amount drawn monthly by an employee of the Council-(a)the pay other than special pay or pay granted in lieu of his personal qualifications 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, and(b)special pay and personal pay; and(c)any other emoluments which may be specially classed as pay by the State Government.(iii)'special pay' means an addition of the nature of pay to the emoluments of a post or of an employee of the Council granted in consideration of-(a)the specially arduous nature of the duties, or(b)a specific addition to the work or responsibility, or(c)the unhealthiness of the locality in which the work is performed;(iv)"Family" means-(a)in the case of a male subscriber, the wife or wives and children of the Subscribers, and the widow or widows, and children of a deceased son of the subscriber :Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belong to be entitled to maintenance she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate unless the subscriber subsequently indicates by express notice in writing to the Executive Officer that she shall continue to be so regarded; and(b)in the case of a female subscriber, the husband and children of the subscriber, and the widow or widows and children of a deceased, son of the subscriber;Provided that if a subscriber by notice in writing to the Executive officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels formally in writing her notice excluding him;Note I - 'Children' means legitimate children.Note II - An adopted-child shall be considered to be a child when the Executive Officer, or if any doubt arises in the mind of the Executive Officer the Government Pleader of the district is satisfied that under the personal law of the subscriber adoption is legally recognised as conferring the status of a natural child but in this case only.(v)'Fund' means the provident fund established and maintained by a Council;(vi)'Head of the Office' means the Executive Officer of the Municipal Council and(vii)'Leaves' means any variety of leave adopted by the Council; or rules or regulations under the Orissa Municipalities Act, 1950, whichever may be applicable to the subscriber.Constitution and Management of The Fund
