Section 2(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)In these rules and the Schedules annexed thereto, unless there is anything repugnant to the subject or context -(a)'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(b)'Board' means a Municipal Board and shall include a Municipal Council established or deemed to be established under the Act;(c)'Chairman' means the Chairman of a Board and shall include a President of a Municipal Council;(d)'Children' means legitimate children and shall include adopted children if the Executive Officer is satisfied that under the personal law of the subscriber adoption is legally recognised as conferring the status of a natural child;(e)'Emoluments' means pay or/and leave salary as defined in the service rules applicable to the subscriber;(ee)[ 'Examiner' means the Examiner, Local Fund Audit, Department, Rajasthan, Jaipur] [Inserted by Notification No. Tax/F. 98 (Misc.) DLB/59, dated 17-1-1981, Published in Rajasthan Gazette, Part IV-C, dated 1-10-1981, page 294.];(f)'Executive Officer' means the Executive Officer of a Board and shall include the Commissioner of a Municipal Council;(g)'Family' means-(i)in the case of a male subscriber, the wife children whether married or unmarried, parents of the 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 personal law governing him or the customary law of the community to which the spouses belong to be entitled to maintenance, she shall no longer be deemed to be a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently intimates by express declaration in writing to the Executive Officer that he shall continue to be so regarded;(ii)in the case of a female subscriber, the husband and children of the subscriber and the widow and children of a deceased son of the subscriber :Provided that if a subscriber by declaration in writing to the Executive Officer expresses her desire to exclude her husband from the family, the husband shall be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels in writing her declaration excluding him;(h)'Form' means a form appended to the schedule;(i)'Fund' means the Contributory Provident Fund established under the rules;(j)'Government' means the Government of Rajasthan;(k)[ 'Personal Deposit Account' means the interest bearing Contributory Provident Fund Personal Deposit Account of the Municipality opened with the District Treasury/Sub-Treasury] [Inserted by Notification No. Tax/F. 98 (Misc.) DLB/59, dated 17-1-1981, Published in Rajasthan Gazette, Part IV-C, dated 1-10-1981, page 294.],(k)'Bank' means the Post Office Savings Bank;(l)'Schedule' means the Scheduled appended to these rules; and(m)'Year' means a financial year.
