Section 2 in The Punjab State Warehousing Corporation (Revised Scales of Pay) Regulations, 1980
2. Definitions.
- In these regulations, unless the context otherwise requires :-(a)'Act' means the Warehousing Corporations Act, 1962.(b)'Committee' means the Pay Revision Committee constituted by the Government, - vide Notification No. 1871-Agri. II (VIII)-80/7316, dated the 14th May, 1980.(c)'Continuous Service' means uninterrupted service and includes periods of leave on average or half average pay, and of service preceding and following the period of extraordinary leave, but not the period of extraordinary leave.(d)'Corporation' means the Punjab State Warehousing Corporation established under section 18 of the Act.(e)'Employee' means a person in the whole-time service of the Corporation, but does not include a person on deputation or employed on daily wages.(f)'Government' means the Punjab Government in the Administrative Department concerned.(g)'Appointed day' means the first day of January, 1978 and on and from which effect is to be given to the revision of pay scales;Provided that in the case of an employee appointed against any post mentioned in Schedule A or Schedule B between the 2nd January, 1978 and the date of notification of these regulations, the appointed day would mean the date on which he joined the post.(h)'Basic Pay' means pay as defined in rule 2.44(a)(f) of the Punjab Civil Services Rules, Volume-I, Part-I(i)'Existing Scale' means the scale of pay of an employee in respect of the post held by him in substantive or officiating capacity on the appointed day.(j)'Existing emoluments' means aggregate of -(i)basic pay of employee in the existing scale on the appointed day.(ii)Dearness Pay, Additional Relief, Additional Dearness Allowance sanctioned up to 12 monthly average consumer price index-320 (1960-100) i.e. upto and including the instalment of Additional Dearness Allowance sanctioned with effect from the first day of January, 1978.(iii)ad-hoc pay, if any, where such ad-hoc pay is abolished with effect from the appointed day; and(iv)special pay or part of special pay, if any, which was granted in lieu of a higher time scale and has been abolished as a separate component in the revised scale with effect from the appointed dayNote. - Normal increment due and granted to any, employee with effect from the first day of January, 1978 shall also be treated as part of existing emoluments for the purpose of these rules.(k)'revised pay' means basic pay of an employee in the revised scale appropriate to the existing emoluments.(l)'revised scale' means the scale of pay specified for a post as the revised scale in Schedule 'B' and as spelt out in detail in Schedule 'A'.(m)'Schedule' means a schedule annexed to these rules.
