Section 4 in The Punjab School Education Board (Medical Attendance) Regulations, 1979
4. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context :(a)[ "Employee" means any person appointed permanently/temporarily/on contract basis/on ad hoc basis to any post in connection with the affairs of the Punjab School Education Board. A person employed on part-time basis will not be considered an employee for the purposes of these regulations.] [Substituted vide Notification No. PSEB-Estt-EA-6/84/2054 w.e.f. 14.6.1984 w.e.f. 2.11.1979.](b)"Family" shall include (a) wife/husband, (b) unmarried son, (c) unmarried or widowed sister, (d) parents, (e) unmarried brother, and (f) unmarried/widowed daughter ordinarily residing with the employee and wholly dependent on him.Note. - (1) For the purpose of allowing reimbursement of the medical expenses incurred by the employee on the treatment of their entirely dependent parents, as are otherwise admissible under the Rules the employee concerned should furnish a certificate to the competent authority on the following lines:-"Certified that his/her father or mother, as the case may be is solely dependent on him/her and that he/she has no source of income of his/her own what-so-ever."(2)No member of the employee's family who is in service elsewhere or is engaged in any business will be allowed the benefit of free medical aid.(c)[ "Medical Attendant" means the the Medical Officer-in-Charge of the Board Dispensary or any Medical Officer of a Government Dispensary/Hospital or any other private medical practitioner approved by the Board.] [Substituted vide Punjab Government Notification No. PSEB-Estt.-SEA-86/213 dated 27.1.1986.](d)"Salary" means the amount drawn monthly by an employee of the Board as pay including special pay, personal pay, and dearness pay and any other emoluments specially classed as pay by the competent authority.(e)"Sanction Authority" means the authority to whom the powers to sanction re-imbursement of medical charges under these regulations have been given.(f)Other terms and expressions shall have the meaning respectively assigned to them in the Punjab School Education Board Act, 1969 or the regulations made thereunder.Part-II General
