Section 2(1) in The General Provident Fund (U.P.) Rules, 1985
(1)In these rules unless the context otherwise requires-(a)"Account Officer" in relation to group 'D' (formerly class IV) employees whose accounts are kept by departmental authorities means the drawing and disbursing officer concerned and in respect of other employees means the officer to whom the duty to maintain the provident fund account of the subscriber has been assigned by the Comptroller and Auditor-General of India;(b)"emoluments" shall save as otherwise expressly provided mean pay, leave salary or subsistence grant as defined in the Financial Handbook, Volume II, and includes dearness pay appropriate to pay leave salary or subsistence grant, if admissible and any remuneration of the nature of pay received in respect of foreign service;(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 relates unless the subscriber subsequently intimates in writing to the Account Officer that she shall continue to be so regarded;(ii)in the case of a female subscriber, the husband and children of a subscriber and the widow or widows and children of a deceased son of a subscriber :Provided that if a subscriber by notice in writing to the Account Officer expresses her desire to exclude her husband from her family the husband 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 cancels such notice in writing.Note. - Child means a legitimate child and includes an adopted child, where adoption is recognised by the personal law governing the subscriber.(d)"Fund" means the General Provident Fund;(e)"leave" means any kind of leave as provided for in the Financial Handbook, Volume II, Parts II to IV;(f)"Undertaking" means-(i)a statutory body incorporated by or under any Uttar Pradesh Act or Central Act;(ii)a Government company within the meaning of Section 617 of the Companies Act, 1956;(iii)a Local Authority within the meaning of clause (25) of Section 4 of the Uttar Pradesh General Clause Act, 1904;(iv)a scientific organisation registered under the Societies Registration Act, 1860, wholly or partly under the control of the Central Government or any State Government.(g)"year" means a financial year.
