Section 2 in The U.P. Basic School Teachers (Savings-Cum-Insurance) Rules, 1976
2. Definitions. -
In these rules, unless the context otherwise requires, -(i)"Act" means the Uttar Pradesh Basic Education Act, 1972;(ii)"Board" means the Uttar Pradesh Board of Basic Education constituted under Section 3 of the Act;(iii)"Corporation" means the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956;(iv)"Scheme" means the Savings-cum-Insurance Scheme for the teachers of Basic Schools in Uttar Pradesh;(v)"Teacher" means the Teacher of a Basic School held by or under the control of the Board and includes Headmaster of such school, run by Basic Shiksha Parishad in Uttar Pradesh;(vi)"Member" means a teacher who has been admitted to the benefits of the Scheme(vii)"Employer" means in relation to a Member, the Primary School or Junior High School of which he is an employee for the time being;(viii)"Entry Date" means in relation to a Member, the date on which he is admitted to the benefits of the Scheme;(ix)"Annual renewal date" means the first day of February in each year subsequent to the introduction of the Scheme;(x)"Normal retirement date" means in relation to a Member, the date on which the Member shall complete the age of 60 years;(xi)"Assurance" means in relation to a Member the particular assurance or assurances to be effected on the life of a Member;(xii)"Beneficiary" means in relation to a Member, the person or persons appointed by the Member under these rules to receive, the benefits under the scheme in the event of the death of the Member while in service.
