Section 4 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
4. Definitions.
- In these Regulations, unless there is anything repugnant in the subject or context :-(a)"The Board" means the Board of Directors of the Punjab Women and Children Development and Welfare Corporation;(b)"Corporation" means the Punjab Women and Children Development and Welfare Corporation;(c)"Chairman" means the Chairman of the Board constituted under the Punjab Women and Children Development and Welfare Corporation Act, 1979;(d)"The Managing Director" in relation to any powers exercisable by him includes any Director or officer who is authorised by the State Government/Governor of Punjab to exercise the powers and functions of the Managing Director during the temporary absence of the Managing Director.(e)"Administrative Officer" in relation to any powers exercisable by him includes an officer authorised by the Managing Director to exercise the powers of the Administrative Officer during the temporary absence of the Administrative Officer.(f)"Direct Appointment" means an appointment made otherwise than by promotion or by transfer. "By Transfer" means that the person(s) not available by direct appointment or by promotion shall be taken on by transfer from the employment of the State Government or any other Corporation/Board/Autonomous body who fulfill the qualifications etc. prescribed for the post.(g)"Duty" means the period of service including service as a probationer, period during which an employee is on joining time and period spent on casual leave duly authorised, which counts for pay, leave and other emoluments, but does not include any period of suspension or extra-ordinary leave without pay, unless otherwise stated;(h)"Family" means an employee's spouse and children as well his or her parents, unmarried sisters and his minor brothers provided each one of them is ordinarily residing with and is wholly dependent upon him;(i)"Government" means the Government of the State of Punjab in the Department of Welfare;(j)"Employee" means a person (whether an officer or any other employee) employed on any post under the Corporation, but does not include, except for the purpose of disciplinary action, a casual worker or daily wage earner;(k)"Permanent Employee" means an employee appointed on a permanent basis against a permanent post;(l)"Temporary employee" means an employee appointed for a limited period for work, which is essentially of temporary nature or appointed against a temporary post or vacancy for a specified or unspecified period;(m)"Probationer" means an employee provisionally employed to fill in a permanent vacancy, on probation, for a period specified in Regulations 19 ;(n)"Average Pay" means the average monthly pay earned while on duty during the ten calendar months immediately preceding the month in which the employee proceeds on leave, and in the case of an employee, who has not been on duty for more than a year, the average monthly pay earned while on duty during the calendar months immediately preceding the month in which he proceeds on leave;(o)"Pay" means the amount drawn monthly by an officer or an employee as:-(i)the pay which has been sanctioned for the post held by him substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre; and includes(ii)Special pay and personal pay;(iii)any other emoluments which may be specially classed as pay by Punjab Government from time to time;(p)"Personal Pay" means an additional pay granted to an officer or an employee;(i)to save him from a loss of his substantive pay in respect of a permanent post due to a revision of pay or to any reduction of such substantive pay, otherwise than as a disciplinary measure; OR(ii)In exceptional circumstances on other personal considerations.(q)"Special pay" means an addition, in the nature of pay, to the emoluments of a post or of an employee granted in consideration of -(i)the specially arduous nature of the duties;(ii)a specific addition to the work or responsibility;(r)"Substantive Pay" means the pay to which an employee is entitled on account of a post to which he has been appointed substantively or by reason of his substantive position in a cadre;(s)"Honorarium" means the recurring or non-recurring payment granted to any person from the funds of the Corporation;(t)"Appointing Authority" means the authority competent/authorised to make appointments.
