Section 3 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
3. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Board" means the Oil Industry Development Board established under section 3 of Oil Industry (Development) Act, 1974 (47 of 1974);(b)"Chief Accounts Officer" means the Financial Adviser and Chief Accounts Officer of the Board or other officer of the Board;(c)"Chairman" means the Chairman of the Board;(d)"Child" means a legitimate child and includes an adopted child, where adoption is recognised by the personal law governing the subscriber or a ward under the Guardians and Wards Act, 1890 (8 of 1890), who lives with the employee and is treated as a member of the family and to whom the employee has, through a special will, given the same status as that of a natural born child;(e)"Competent authority" means the Board and includes any authority specified as such in the Oil Industry Development Board Employees' (General Conditions of Service) Rules, 1984 as amended from time to time;(f)"Employee" means an employee of the Board;(g)"Emoluments" means pay, leave salary or a subsistence grant, if any, in the manner determined by the Board from time to time and includes grade pay and dearness pay appropriate to pay, leave salary or subsistence grant, if admissible;(h)"Family" means - (i) in the case of a male subscriber, the wife or wives, parents, children, minor brothers, unmarried sisters, deceased son's widow and children and where no parents of the subscriber is alive, a paternal grandparent: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 intimates, in writing to the Secretary that she shall continue to be so regarded;(ii)in the case of a female subscriber, the husband, parents, children, minor brothers, unmarried sisters, deceased son's widow and children and where no parents of the subscriber is alive, a paternal grandparent:Provided that if a subscriber by notice in writing to the Secretary expresses her desire to exclude her husband from her family, the husband shall hence-forth 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 such notice in writing;(i)"Schedule" means a Schedule appended to these rules;(j)"Fund" means the Oil Industry Development Board Staff Provident Fund;(k)"Leave" means any kind of leave as recognised by the Board;(l)"Subscriber" means a member of the Fund;(m)"Year" means a financial year;(n)"Secretary" means Secretary of the Board;(o)Words and expressions used and not defined in these rules, but defined in the Provident Fund Act, 1925 (19 of 1925) and the Fundamental Rules shall have the meanings respectively assigned to them in those Acts.
