Section 3 in Uttarakhand Retirement Benefits Act, 2018
3. Definitions.
- Unless anything is repugnant to the subject and context, in this Act: -(a)'Constitution' means the Constitution of India.(b)'Government' means the State Government of Uttarakhand;(c)'Governor' means the Governor of Uttarakhand.(d)'Pension Sanction Officer' means officer authorised as such by the Government from time to time;(e)Pension includes gratuity except when only service gratuity is payable, it will not be part of pension.(f)'Emolument' means such salary which is defined under Financial Hand Book Volume-II Part- II to IV;(g)'Substantive appointment' means such appointment on a post in any cadre of service which is not an appointment on contract, work charge, part time, daily wages, adhoc and on fixed salary and selection for which has been made in accordance with relevant service rules;(h)'Permanent and Temporary service' means such service which has been done after substantive appointment on permanent and temporary post in any Government department.(i)'Government Servant' means such Government servant who may belong to any class who is substantively appointed under the government on a post which qualifies for pension;(j)'Qualifying service' means period of service which has been done as substantive / regular service under the State Government;(k)'Retirement' means to relinquish office from Government service on superannuation, voluntary retirement and compulsory retirement;(l)'Prescribed' means prescribed in rules.
