Section 2 in Rajasthan Government Servants' General Provident Fund Rules, 1997
2. Definitions.
- In these rules unless the context otherwise requires:(i)"Account" means the account of the account holder with the department in which all his deposits and interest are credited and withdrawals debited.(ii)"Account Holder" means the subscriber who is required to subscribe to provident fund account under these rules(iii)"Department" means department of State Insurance and Provident Fund, Government of Rajasthan.(iv)"Director" means the Director of State Insurance and Provident Fund Department and includes "Additional", "Deputy" and "Assistant" Director appointed in the Department.(v)"Family" means:(a)in the case of male subscriber, the wife or wives, parents, children, minor brothers, unmarried sisters, deceased son's widow and children and where no parents of the subscriber is alive, a paternal grandparent: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 relate unless the subscriber subsequently intimates in writing to the Director that she shall continue to be so regarded.(b)in the case of female subscriber, the husband, parents, children, minor brothers, unmarried sisters, deceased son's widow and children and where no parents of the subscriber is alive, a paternal grandparent:Provided that if a subscriber by notice in writing to the Director 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.(vi)"Fund" means the General Provident Fund to which all receipts and disbursements of the department in connection with GPF Scheme are carried.(vii)"Government" means Government of Rajasthan.(viii)"Head of the Office" means head of the office provided or declared under the General Financial & Accounts Rules, 1993.(ix)[ "Pay" means total of Pay in Running Pay Band and Grade Pay thereon.] [Substituted by Notification No. G.S.R. 102, dated 12.9.2008 (w.e.f. 9.6.1997).](x)"Pass Book" means the pass book issued to the Account holder by the Department/Head of Office and verified in accordance with the provisions of these rules.(xi)"Provident Fund Scheme" means the General Provident Fund Scheme as described in these rules.(xii)"State" means the State of Rajasthan.(xiii)"Subscriber" means an employee of the State Government appointed/regularised under relevant recruitment Rules, or an employee of the Zila Parishad or Panchayat Samiti or specified organisation appointed under rules applicable to him.
