Section 3 in The Cochin Port Trust Employees (House Building Advance) Family Benefit Fund Regulations, 1998
3. Definitions.
- In these Regulations, unless the context otherwise requires----(a)The "Act" means the Major Port Trusts Act, 1963.(b)"Board" and "Chairman" shall have the meanings assigned to them under the Major Port Trusts Act, 1963.(c)"Employee" means Officer/Employee/Worker to whom the Regulations apply under 1 (b) above.(d)"Fund" means the Cochin Port Trust Employees House Building Advance Family Benefit Fund for meeting the undischarged liability towards H.B.A.(e)"Financial Advisor and Chief Accounts Officer", Secretary" shall mean the Board's Financial Adviser and Chief Accounts Officer and Secretary respectively.
