Section 3 in Tamil Nadu Labour Welfare Board Service Regulations, 1989
3. Definitions.
(1)In these regulations, unless there is anything repugnant in the subject or context,-(i)The 'Act' means the Tamil Nadu Labour Welfare Fund Act, 1972 (Tamil Nadu Act 36 of 1972).(ii)The 'Board' means the Tamil Nadu Labour Welfare Board;(iii)The 'Government' means the Government of Tamil Nadu.(2)A person is said to be "appointed to the service" when in accordance with these regulations he discharges for the first time the duties of a post borne on the cadre of such class or service or commences probation, instruction or training prescribed for members thereof;(3)"Probationer" means an officer or servant of the Board who has been appointed to a post in accordance with the regulations, but who has not completed his probation;(4)"Approved Probationer" in any class or category in the service means a member of that class or category who had satisfactorily completed his probation and has been declared as such in that class or category;(5)"Discharge of a Probationer" means in case the probationer is a full member or an approved probationer of another service, class or category reverting him to such service, class or category and in any other case dispensing with his services;(6)A person is said to be "on duty" as a member of the Board's service-(a)when he is performing the duties of a post borne on the cadre of such service or is undergoing the probation, instructions or training prescribed by the Board for such service;(b)when he is on joining time;(c)when he is absent from duty on authorised holidays or on casual leave taken in accordance with the instructions regulating such leave issued by the Board having been on duty immediately before and immediately after such absence;(d)when he is undergoing any course of instruction or training for which he is deputed by the Board;(e)when he has compulsorily to wait for orders of posting; or(f)when he is permitted to attend any prescribed examination which is required to be passed either for continuance in the same post or for promotion to a higher post, which includes the number of days actually required for proceeding to, and returning from, the station at which the examination is held;(7)"Full member" of a service means a member of that service who has been appointed subsequently to a permanent post borne on the cadre thereof;(8)"Member of the Service" means a person who has been appointed to the service of the Board and who has not retired or resigned or been removed or dismissed or reverted to Government service or discharged otherwise than for want of vacancy. He maybe a probationer; an approved probationer or a full member in the Board's service;(9)"Promotion" means the appointment of a member of one category to the next higher category;(10)A candidate is said to be "recruited direct" to a service, class, category or post, when at the time of his first appointment thereto, he is not in the service of the Board or is not taken on deputation;(11)"war service" means such service as has been recognised as war service from time to time, by the Government of Tamil Nadu;(12)"Scheduled Castes and Scheduled Tribes, Backward Classes" means the communities notified as such by the Government of Tamil Nadu, from time to time;(13)"Minimum General Education Qualification" means the qualification referred to in Schedule I to Part II of the General Rules for the Tamil Nadu State and Subordinate Service as amended, from time to time, by the Government;(14)"Joining time" means the time allowed to an employee of the Board to join a new post on transfer or to travel to or from a station to which he is posted;(15)"Holiday" means any day declared as holiday by the Government of Tamil Nadu;(16)"Leave Salary" means salary payable to an employee on leave (i.e., pay last drawn);(17)"Month" means a calendar month. In calculating a period expressed in terms of months and days, complete calendar months irrespective of the number of days in each should first be calculated and then add number of days calculated subsequently;(18)"Subsistence grant" means a monthly grant made to an employee of the Board who is not in receipt of pay or leave salary;(19)"Travelling Allowance" means an allowance granted to an employee towards the expenses which he incurs in travelling for the discharge of his duties including expenditure incurred on transfer;(20)"Temporary employee" means an employee who has not completed the prescribed period of probation in any category in the Board or appointed purely on an emergency basis;(21)"Regular employee" means an employee appointed by the Board in accordance with the regulations on regular basis, but does not include an employee appointed purely on an emergency basis;(22)"Conveyance allowance" means an allowance granted to an employee for the maintenance of conveyance provided the maintenance of such conveyance is authorised for the holders of a particular post by the Board;(23)"Age" - (i) Age for the purpose of these regulations shall be computed from the date of birth evidence of which shall be produced by the employee at the time of selection for appointment or within such period as the appointing authority may direct.(ii)When both the year-and the month of birth are known but, not the exact date, the 16th of the month should be treated as the date of birth.(iii)If the year of birth of an employee is known, but not the month and date, the 2nd July of that year should be treated as the date of birth.(iv)In the case of all those who opt to serve the Board, the date of birth as entered in the Service Register of the parent department will be the date of birth of the employee;(24)"Diploma or Degree" - In cases where the regulations prescribe a degree or diploma as a qualification, then, the degree or diploma granted by any of the Universities, Institutions recognised by the University Grants Commission;(25)"Day" means a calendar day beginning and ending at midnight;(26)"Board Service" means service rendered in the Tamil Nadu Labour Welfare Board;(27)"Appointing Authority" means the authority competent to appoint,, various categories of the employees in the service of the Board which includes the Government, the Board or an officer authorised to exercise this function by the Board.
