Section 2 in National Housing Bank Employees' Regulations, 1994
2. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context :(a)"Act" means the National Housing Bank Act, 1987 (53 of 1987);(b)"Appellate Authority" means the authority specified in the Schedule to dispose of appeals;(c)"Competent Authority" means the authority appointed by the Board for the purposes of these regulations;(d)"Disciplinary Authority" means the authority specified in the Schedule which is competent to impose on an Employee any of the penalties specified in regulation 4;(e)"Government" means the Central Government;(f)"public financial institution" means-(i)the Industrial Credit and Investment Corporation of India Limited, a company formed and registered under the Indian Companies Act, 1913 (7 of 1913);(ii)the Industrial Finance Corporation of India, established under section 3 of the Industrial Finance Corporation Act, 1948 (15 of 1948);(iii)the Industrial Development Bank of India, established under section 3 of the Industrial Development Bank of India Act, 1964 (18 of 1964);(iv)the Life Insurance Corporation of India, established under section 3 of the Life Insurance Corporation Act, 1956 (31 of 1956);(v)the Unit Trust of India established under section 3 of the Unit Trust of India Act, 1963 (52 of 1963);(vi)any other financial institution which is declared by the Central Government by notification to be a public financial institution;(g)"Public Sector Bank" means(i)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a subsidiary bank constituted under the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(iv)any other bank which the Central Government may determine to be a public sector bank for the purposes of these regulations having regard to its manner of incorporation;(h)"public servant" means a person as defined as public servant in Section 21 of the Indian Penal Code (45 of 1860);(i)"Reviewing Authority" means the authority specified in the Schedule;(j)"Schedule" means the Schedule appended to these regulations.(k)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in that Act.
