Section 2 in The Orissa Contributory Provident Fund Rules, 1938
2. Definitions.
(1)In these rules unless there is anything repugnant in the subject or context-(i)["Accounts Officer" means the Branch Officer in charge of the Fund Sections in the office of the Accountant General, Orissa;] [Substituted by F.D.No. 14913 dated 21.4.1966.](ii)"Emoluments" means, pay, leave salary or subsistence grant, as defined in the Orissa Service Code and includes -(a)sterling overseas pay converted at such rate of exchange as the Secretary of State may prescribe in this behalf;(b)any remuneration of the nature of pay received in respect of foreign service;(iii)"Family" means -(a)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 matters to which these rules relate, unless the subscriber subsequently indicates by express notification in writing to the Accounts Officer that she shall continue to be so regarded;(b)in the case of a female subscriber, the husband and children of a subscriber, and the widow or windows and children of a deceased son of a subscriber :Provided that if a subscriber by notification in writing to the Accounts Officer expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber 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 Accounts Officer, or if any doubt arises in the mind of the Accounts Officer, the Superintendent and Remembrancer of Legal Affairs, Orissa, 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.(iv)"Leave" means any variety of leave recognised by the Orissa Service Code;(v)"The Fund" means the Contributory Provident Fund (Orissa); and(vi)"Year" means a financial year.(2)Any other expression employed in these rules which is defined either in the Provident Fund Act, 1925, or in the Orissa Service Code is used in the sense therein defined.
