Section 2(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)In these rules unless the context otherwise requires, -(a)"Act" means the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950);(b)"average pay" means average pay as determined in accordance with Sub-rule (2) of Rule 43;(c)"Cadre" means the cadre consisting of a particular class of employees appointed under the local authorities;(d)"Central Pension Fund" means the Central Pension Fund constituted under Rule 105;(e)"Chairman" means the Chairman of the Council;(f)"child" means a child of an employee who, if a son, is under eighteen years of age and if a daughter, is unmarried and is under twenty-one years of age and the expression 'children' shall be construed accordingly;(g)"council" means the Municipal Council, a Notified Area Council and the Orissa State Municipal Council's Union constituted under the Act;(h)"day" means calendar day beginning and ending at midnight, but an absence from headquarters which does not exceed twenty-four hours shall be reckoned for all purposes as one day at whatever hours the absence begins or ends;(i)"Director" means the Director of Municipal Administration, Orissa;(j)"employee" means a full-time employee in the regular establishment of Council other then the employees included in Local Fund Service and Primary School teachers;(k)"Examiner, Local Fund Accounts" means the Examiner, Local Accounts as defined in Section 2 of the Orissa Local Fund Audit Act, 1948;(l)"Executive Officer" means the 'officer' appointed under the provisions of the Act and includes the General Secretary of the Orissa State Municipal Council's Union;(m)"family pension" means family pension admissible under Rule 44;(n)"Form" means a Form appended to these rules;(o)"Government" means the State Government of Orissa;(p)"gratuity" means gratuity payable under the provisions of the Orissa Municipal Rules, 1953;(q)"local authority" means a Municipality, Notified Area Council or the State Municipal Council's Union;(r)"minor" means a person who has not completed the age of 18 years;(s)"month" means a calendar month;(t)"pay" means pay as defined in Clause (ii) of Rule 435 of the Orissa Municipal Rules, 1953;(u)"pension" means pension excluding gratuity;(v)"qualifying service" means service tendered by an employee under a local authority which qualities for the grant of pension in accordance with these rules;(w)"retirement benefit" means retirement benefits including pension or service gratuity and death-cum-retirement gratuity where admissible;(x)"special pay" means the special pay as defined in Clause (iii) of Rule 435 of the Orissa Municipal Rules, 1953.
