Section 5 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
5. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Board" means the "Rajasthan Khadi and Village Industries Board established under section 3 of the aforesaid Act (No. 5 of 1955).(b)"Emoluments" means pay, leave salary and any other special pay sanctioned by the Board but does not include, traveling allowance, dearness allowance, conveyance or such other allowances.(c)"Family" means-(i)In the case of a male subscriber, the wife or wives and children of a subscriber, and the widow or widows and children of a deceased son of the subscriber. Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the Community to which she belongs to be entitled to maintenance she shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these Rules relate, unless the subscriber, subsequently indicates by his express notification in writing to the Account Officer that she shall continue to be so regarded.Note. - "In a case in which a person has given his child in adoption to another person and if under the personal law of the adopter, adoption in legally recognise as conferring the status of a natural child, such a child should for the purpose of these Rules be considered as excluded from the family of the person who has given the child in adoption".(ii)In the case of a woman subscriber, the husband and children of subscriber, and a widow or widows and children of a deceased son of a subscriber:Provided that if a subscriber by notification in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall thenceforth be deemed to be no longer a member of the subscribers family in matters to which these rules relate, unless the subscriber subsequently cancels formally in writing her notification excluding him.Notes. - 1. 'Children' means legitimate children.
