Section 39 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
39. Definitions.
- In this Chapter unless the context otherwise requires,-(a)"Salary" in relation to an employee means monthly salary and includes all fixed monthly allowances by way of pay, acting and personal allowances but does not include any other allowances;(b)"Employee" means a person in the whole-time service of the Vishwavidyalaya appointed on probation or otherwise to a permanent or temporary post, but does not include a person on deputation or employed on daily wages or work charged establishment :Provided that if the scale of pay of a post does not go upto Rs. 60/-(or above) the incumbent of such a post shall not be deemed to be an employee of the Vishwavidyalaya for the purposes of this Chapter;(c)"Subscriber" means a servant on whose behalf a deposit is made under these statutes;(d)"Continuous Service" means uninterrupted service and includes period of leave on average pay or half average pay and of service preceding and following the period of extra-ordinary leave, but not the period of extraordinary leave;(e)"Family" means (i) in the case of male subscriber, the wife, children whether married or unmarried, and dependent parents of the subscriber, and the widow and children of deceased son of the subscriber provided that if a subscriber proves that his wife has ceased under the personal law governing him or the customary law of the community in which the spouse belongs to be entitled to maintenance, she shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently intimates by express notice in writing, she shall continue to be so personal; and(ii)In the case of a female subscriber, the husband and children of the subscriber, the dependent parents of the subscriber or of the husband, and the widow and children of a deceased son of the subscriber :Provided that if a subscriber by notice in writing to the committee expresses her desire to exclude her husband from the family, the husband and his dependent parents shall no longer be deemed to be a part of the subscriber's family for the purpose of this scheme, unless the subscriber subsequently cancel in writing any such notice :Explanation. - In either of the above two cases, if the children of a subscriber have been adopted by another person and if, under the personal law of adopter, adoption is legally recognised, such a child shall be considered as excluded from the family of the subscriber.(f)"Fund" means the Indira Gandhi Krishi Vishwavidyalaya Contributory Provident Fund;(g)"Year" means the financial year of the Vishwavidyalaya;(h)"Committee" means the Committee of Trustees appointed for the administration of the fund.
