Section 3 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
3. Definitions .-(1) In these regulations, unless the context otherwise requires,-
(a)"Authority" means the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(b)"Appellate Authority" means the authority specified in the Schedule;(c)"Competent Authority" means,-(i)in relation to matters specified under column (2) of the Schedule, the authorities specified under column (3) of that Schedule,(ii)in relation to matters not specified under column (2) of the Schedule, the Chairperson;(d)"duty" includes-(i)service as a probationer;(ii)period during which an officer and other employee is on joining time or training authorised by the authority;(iii)period spent on leave duly authorised by the competent authority;(e)"employee" means Classes II, III and IV employees specified in these regulations;(f)"leave pay" means the monthly pay which the officers and other employees would have drawn while on duty but for proceeding on leave;(g)"lien" means the title of an officer and other employee to hold substantively, either immediately or on termination of a period or periods of absence, a permanent post to which he has been appointed substantively or held in a permanent capacity;(h)"officiate": an officer and other employee officiates in a post when he performs the duties of a post on which another person holds a lien. The competent authority may, if it thinks fit, appoint an officer or other employee to officiate in a vacant post on which no other officer and other employee holds a lien;(i)"Officer" means Class I officer referred to in these regulations;(j)"pay" means the amount drawn by an officer and other employee as-(i)pay which had 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 classified" as pay by the authority;(k)"personal pay" means an additional pay granted to an officer and other employee-(i)to save him from a loss of 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;(l)"Schedule" means Schedule annexed to these regulations;(m)"service" includes the period during which an officer and other employee is on duty as well as on leave duly authorised by the competent authority, but does not include any period during which an officer and other employee is absent from duty without permission or overstays his leave, unless specifically permitted or condoned by the competent authority;(n)"special allowance" means an addition, in the nature of an allowance, to the emoluments attached to a post or of an officer and other employee, granted at the discretion of the Authority in consideration of the specially arduous nature of the duties attached to the post or required to be performed by the officer and other employee;(o)"special pay" means an addition, in the nature of pay, to the emoluments of a post or of an officer and other employee granted at the discretion of the Authority in consideration of a specific addition to the work or responsibility;(p)"substantive pay" means the pay to which an officer and other employee is entitled on account of a post to which he has been appointed substantively or by reasons of his substantive position in a cadre;(q)"year" means a continuous period of twelve months commencing from the 1st day of April, of a year and ending with the 31st day of March of the next year;(2)All words and expressions used herein and not defined in these regulations but defined in the Insurance Act, 1938 (4 of 1938), or the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), shall have the meanings respectively assigned to them in those Acts unless otherwise provided in the contracts of service.(3)For the purposes of these regulations, the terms "he" and "his" shall also refer to "she" and "her" wherever circumstances warrant and singular will also include plural.
