Section 2 in The U.P. Basic Education Provident Fund Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Uttar Pradesh Basic Education Act, 1972;(b)"appointing authority" means the authority specified in Column 2 of the Schedule to Uttar Pradesh Basic Education Staff Rules, 1973;(c)"Board" means the Uttar Pradesh Board of Basic Education;(d)"employee" means every teacher, officer and other employee appointed by the Board under sub-section (1) of Section 6 or transferred to the Board under sub-section (1) of Section 9 of the Act;(e)"Interest" means interest payable on a deposit in the Provident Fund at the rates fixed by the State Government from time to time;(f)"Pay" shall have the meaning assigned to it under sub-rule (21) of Rule 9 of the Fundamental Rules, Vol. II, Parts II - IV;(g)"Subscriber" means an employee who is entitled to subscribe to Provident Fund established under Rule 3.
