Section 3 in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
3. Definitions.
- In these Regulation, unless there in anything repugnant in the subject or context:-(a)"Corporation" means the "Rajasthan Financial Corporation".(b)"The Board" means "the Board of Directors" of the Corporation and in relation to any powers exercisable by it, includes the "Executive Committee".(c)"Emoluments" means pay, leave, salary or subsistence grant as defined in the Rajasthan Financial Corporation (Staff) Regulations, 1958.(d)"Family" means-(i)in the case of a male Subscriber, the wife and children of a Subscriber and the widow 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 Regulations relate, unless the Subscriber Subsequently indicated by express notification in writing to the Administrators that she shall continue to be so regarded.(ii)in the case of a female Subscriber, the husband and children of the Subscriber, and the widows or children of a deceased son of the Subscriber, provided that; if a Subscriber by notification in writing to the Administrators 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 Regulations relate, unless the Subscriber Subsequently cancels in writing her notification excluding him.(e)"Leave" means any variety of leave except casual leave recognised under the Rajasthan Financial Corporation (Staff) Regulations, 1958 applicable to the Subscriber.(f)"The Fund" means the Rajasthan Financial Corporation Employees Provident Fund.(g)"Year" means a financial year beginning from the 1st of April each year and ending on the 31st of March of the Subsequent year.Note I. - "Children" means legitimate children.Note II. - An adopted child shall be considered to be a child of the Subscriber when the Board is satisfied that under the personal law of the Subscriber, adoption is legally recognised as conferring the status of a natural child, but in this case only.
