Section 2 in The Bihar General Provident Fund Rules, 1948
2. Definitions.
- In these Rules-(a)[ Account officer. - Means the Branch Officer incharge of Fund Section.] [Substituted by C.S. No. 9 dated 30.5.1967.](b)Emoluments. - Except where otherwise expressly provided emoluments means pay, leave salary or subsistence grant as defined in the Bihar Service Code and includes Sterling overseas pay converted at such rate of exchange as the Provincial Government may prescribe in this behalf and any remuneration of the nature of pay received in respect of foreign service.(c)Family means:-(i)In the case of a male subscriber, the wife or wives and children of a subscriber, and the widow or widows, 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 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 matter to which these Rules relate, unless the subscriber subsequently indicates by express notification in writing to the Account Officer, that she shall continue to be so regarded:(ii)in the case of a female subscriber, the husband and children of a subscriber, and the widow or widows and children of a deceased son of a subscriber:Provided that if a subscriber by notification in writing to the Account Officer, expresses her desire to exclude her husband from her family the husband shall henceforth be deemed to no longer a member of the subscriber's family in matters to which these Rules relate unless she subsequently cancels formally in writing her notification excluding him.Note 1. - "Children" means legitimate children.Note 2. - An adopted child shall be considered to be a child, when the Account Officer, or if doubt arises in the mind of the Account Officer, the Superintendent and Remembrancer of Legal Affairs, Bihar, is satisfied that under the personal law of the subscriber, adoption is legally recognised as conferring the status of a natural child, but in this case only.When a person has given his child in adoption to another person and if, under the personal law of the adopter, adoption is legally recognised as conferring the status of a natural child such a child should, for the purposes of the Provident Fund Rules, be considered as excluded from the family of the natural father.(d)"Fund" means the Bihar General Provident Fund.(e)"Leave" means any variety of leave recognised by the Bihar Service Code.(f)"Year" means a financial year.(2)Any other expression used in these Rules, which is defined either in the Provident Fund Act, (XIX of 1925) or in the Bihar Service Code, is used in the sense herein defined.(3)Nothing in these Rules shall be deemed to have the effect, or terminating the existence of the General Provident Fund, as heretofore existing or of constituting any new Fund.
