Section 2 in The Orissa State Electricity Board Employees' Pension (including Old Age and Family Pension) Regulations, 1992
2. Definitions.
(a)"Board" means Orissa State Electricity Board constituted under Section 5 of the Electricity (Supply) Act, 1948;(b)"Chairman" means Chairman of Orissa State Electricity Board;(c)"Permanent Employees" shall mean and include an employee who has either been confirmed in the service of the Board or has held any post under the Board for a period of at least 3 years in the regular establishment;(d)"Regular Establishment" means an establishment under the Board other than work-charged establishment and units employing Nominal Muster Roll, Casual Employees;(e)"Employees" means employees appointed by the Board to hold any post or service under regular establishment of the Board but does not include-(i)Employees who have exercised their option of unwillingness to be covered by the pension scheme of the Board.(ii)Workmen engaged on the Nominal Muster Roll (N.M.R.).(iii)Casual Labourers.(iv)Employees paid from and out of contingencies.(v)Employees under contract service.(vi)Employees of Ex-Supply Company who have been absorbed in the service of Orissa State Electricity Board.(vii)Persons engaged as apprentices.(viii)Employees under the Work-Charged Establishments.
