Section 2 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
2. Definitions.
- In these regulations, unless the context otherwise requires :-(a)"Act" means the Major Port Trusts Act, 1963 (38 of 1963);(b)"Board" means the Board of Trustees for the Port of Mumbai;(c)"Chairman" means the Chairman of the Board;(d)"Deputy Chairman" means 'Deputy Chairman' of the Board;(e)"Financial Adviser and Chief Accounts Officer" means the Financial Adviser and Chief Accounts Officer of the Board, or such other officer or officers of the Accounts Department as may be nominated by the Chairman from time to time for any specified purpose or purposes;(f)"Secretary" means the Secretary of the Board or such other officer or officers of Secretary's Department as may be nominated by Chairman from time to time for any specified purpose or purposes;(g)"Trustees on the Board representing port labour" means the Trustees appointed by the Ministry of Shipping from time to time to represent port labour;(h)"Employee" means employee of the Board whether permanent or temporary who has retired or superannuated or resigned or died or medically incapacitated from the service under the Board or whose services have been terminated by dismissal or removal or compulsorily retired by the Competent Authority of the Board but does not include any permanent or temporary employee of the Central or State Government or a local body or other authority on deputation with the Board;(i)"Fund" means the Mumbai Port Pension Fund constituted under regulation 3 below;(j)"General Account" means the general account of the Board;(k)"Pension Regulations" means all rules in the Bombay Port Trust Pension Regulations and orders of the Central Government as may be issued from time to time to provide pensions, gratuity and commutation of pension, family pension and ex-gratia pension;(l)"Provident Fund Regulations" mean all provisions in the Bombay Port Trust Rules of the Provident Fund as amended from time to time to provide for Board's Special Contribution to Provident Fund Account of employees subscribing to the Contributory Provident Fund;(m)"The Trustees" means the first Trustees of the Pension Fund or the survivors or survivor of them or other Trustees or Trustees for the time being hereof;(n)"Trust" means the Trust under which the Pension Fund is hereby established.
