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State of Punjab - Section

Section 4 in Punjab School Education Board (Payment of Gratuity) Regulations, 1989

4. Definitions.

- In these regulations, unless there is anything repugnant in the subject or context :-
(a)'Family' shall include the following relatives of the employee :-
(i) wife or wives including judicially separated wife orwives, in the case of male employee;    
(ii) husband including judicially separated husband in thecase of female employee;    
(iii) sons; } (including step-children and adopted children)
(iv) un-married and widowed daughters:    
(v) brothers below the age of 18 years and unmarried andwidowed sisters including step-brothers and sisters;    
(vi) father }  
(vii) mother (including adopted parents in case of individuals whosepersonal law permits adoption).
(viii) married daughters; and    
(ix) children of a predeceased son; |
(b)'Gratuity' means the amount payable under these regulations by the Board to an employee or his family at the time of his retirement or death in acknowledgement of his service.
(c)'Pay' includes special pay, personal pay, dearness pay and other emoluments that may be classified as such by the Board which the employee was receiving immediately before his retirement or death as the case may be, subject to a maximum of Rs. 4,000/-.
(d)'Persons' shall include any company or association or body of individuals whether incorporated or not.
(e)['Qualifying service' means service which counts for Board's contribution towards the Provident Fund Regulations and those who opted Pension Qualifying service means all period spent on duty without interruption and does not include period of service of non-pensionable establishment and period of service in work charged establishment] [Substituted vide Board's Item No. 5(10) dated 26.3.98, w.e.f. 1.4.1991 vide Board item No. 4(1) dated 21.1.1999.].
(f)Other terms and expressions used but not defined shall have the meanings respectively assigned to them in the Punjab School Education Board Act, 1969.