Section 3 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
3. Definitions.
- (i) In these rules, unless the context otherwise requires-(a)"The Act" means the Tripura Board of Secondary Education Act, 1973.(b)"Employees" means all the whole time Class I and Class II officers, the Class III and Class IV staff of the Board, including the Government servants appointed by the Board on the basis of their applications in response to advertisements, circulation of vacancies etc. who retains lien in Government post for a limited period.(c)"Form" means a form appended to these rules.(d)"Fund" means the Contributory Provident Fund of the Board.(e)"The Government" means the State Government of Tripura.(f)"The Government" means the gratuity payable under any rule that may be framed for the purpose.(g)"Leave" means any kind of leave as provided in the Fundamental Rules or any other rule framed by the Government in respect of its employees,(h)"Pay" means pay as defined in the Fundamental Rules and includes special pay, personal pay dearness pay appropriated to pay if admissible and any other emoluments which may by special order of the Board, be treated as pay :Provided that the pay of the re-employed pensioners shall include the amount of pension and the pension equivalent to gratuity.(i)"Qualifying services" means service rendered on duty or otherwise which shall be taken into account for the purpose of calculating gratuity admissible under any rule/regulations that may be framed for the purpose.(j)"Retirement benefits" means only gratuity/contributory provident fund.(ii)Words and expressions used in these rules and not defined but defined in the Fundamental Rules or in the Supplementary Rules or in the Act shall have the same meaning as assigned to them therein.
